Motor Vehicles Act 1988 Section 78




 

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Section 78

 

78. Consideration of application for goods carriage permit.
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.

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