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The Carriage by Road Act, 2007

Contents
Sections Particulars
1 Short title, extent and commencement
2 Definitions
3 Persons not to engage in business of common carrier without registration
4 Application for grant or renewal of registration
5 Suspension or cancellation of registration
6 Appeal
7 Submission of annual return
8 Goods forwarding note
9 Goods receipt
10 Liability of common carrier
11 Rates of charge to be fixed by common carrier for carriage of consignment at a higher risk rate
12 Conditions limiting exonerating the liability of the common carrier
13 Provision for carriage of goods of dangerous or hazardous nature to human life
14 Power of Central Government to prohibit carriage of certain class of goods
15 Right of common carrier in case of consignee's default
16 Notice for institution of a suit
17 General responsibility of common carrier
18 Punishment for contravention in relation to non-registration, carrying goods of dangerous or hazardous nature, or prohibited goods
19 Composition of offences
20 Power to make rules
21 Power to remove difficulties
22 Repeal and saving

THE CARRIAGE BY ROAD

ACT, 2007 NO. 41 OF 2007

[29th September, 2007.]

An Act to provide for the regulation of common carriers, limiting their liability and declaration of value of goods delivered to them to determine their liability for loss of, or damage to, such goods occasioned by the negligence or criminal acts of themselves, their servants or agents and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-



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