LexSection 78 — Consideration of application for goods carriage permit.
The Motor Vehicles Act, 1988
A Regional Transport Authority shall, in considering an application for a goods carriage permit, have regard to the following matters, namely:-- (a) the nature of the goods to be carried with special reference to their dangerous or hazardous nature to human life; (b) the nature of the chemicals or explosives to be carried with special reference to the safety to human life.Open in Lexace · Ask the AI about this section