(1)Every permit shall be in one of the following forms that is to say :-(a)in respect of stage carriage or reserve stage carriage permit in Form M.P.M.VR.-48 (SCP) or Form M.P.M.VR.-43-A (RSCP) as the case may be;(b)in respect of a contract carriage Form M.P.M.V.R.-49 (CCP);(c)in respect of a goods carriage in Form M.P.M.V.R.-50 (GCP);(d)in respect of a temporary permit in Form M.P.M.VR.-51 (TP);(c)in respect of a private service vehicle permit in Form M.P.M.V.R.-52 (PSVP);(f)in respect of a special permit in Form M.P.M.V.R.-53 (SP);(g)in respect of a trourisl vehicle permit in Form M.P.M.V.R.- 54 (TVP);(h)in respect of a National Permit in Form M.P.M.V.R.-55 (GCNP).(2)Every permit shall be issued on such water paper as may be specified by the Transport Commissioner and shall be printed in form as specified in sub-rule (1) in different colours for different category of permits and shall be numbered in book form serially.
