Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com REGISTRATION OF MULTIMODAL TRANSPORT OPERATORS RULES, 1992 CONTENTS 1. Short title and commencement 2. Definitions 3. Registration of Multimodal Transport Operator 4. Procedure for filing applications 5. Powers and functions of the competent authority 6. Renewal of Registration 7. Manner of Appeal REGISTRATION OF MULTIMODAL TRANSPORT OPERATORS RULES, 1992 11. Vide G.S.R. 815(E), dated 20th October, 1992. In exercise of the powers conferred by section 30 of the Multimodal Transportation of Goods Ordinance, 1992 (Ord. 18 of 1992) the Central Government hereby makes the following rules, namely:-- 1. Short title and commencement :- (1) These rules may be called the Registration of Multimodal Transport Operators Rules, 1992. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires.- (a) "applicant" means a person duly authorised on behalf of a company to make an application to the competent authority under section 4 ; (b) "application" means an application made to the competent authority under section 4 ; (c) "certificate" means a certificate of registration granted by the competent au- thority under sub-section (3) of section 4 : (d) ''from" means any of the forms to these rules: (e) "Ordinance" means the Multimodal Transportation of Goods Ordinance, 1992 (No. 18 of 1992): (f) "section" means a section of the Ordinance: (g) the words and expressions used herein and not defined but defined in the Ordinance shall have the meanings respectively assigned to them in the Or- dinance. 3. Registration of Multimodal Transport Operator :- Every company intending to be registered as a Multimodal Transport Operator shall apply to the competent authority for registration. 4. Procedure for filing applications :- (1) An application shall be presented in Form-1 to the competent authority or any other Officer authorises in writing by the competent authority, to receive the same or shall be sent by registered post with acknowledgement due and addressed to the competent authority. (2) The application under sub-rule (1) shall be accompanied by the fee referred to in sub-section (2) of section 4 . 5. Powers and functions of the competent authority :- The competent authority shall, after complying with the procedure laid down in sub-section (3) of section 4 , grant a certificate in Form-11. 6. Renewal of Registration :- (1) An application for renewal of certificate shall be made to the competent authority at least two months before the date of its expiry in Form-111 along with the documents referred to therein and the renewal fee. (2) The renewal granted under sub-section (4) of section 4 shall be in the form of an endorsement on the certificate which shall indicate the period upto which the certificate is intended to be valid and it shall be duly signed and stamped by the competent authority. 7. Manner of Appeal :- A person aggrieved by an order made by the competent authority under section 5 may prefer an appeal in Fonn-IV to the Central Government within a period of one month from the date of receipt of such order and the appeal shall be accompanied by a tee of rupees five hundred.