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NCT Delhi - Section

Section 54 in Delhi Motor Vehicles Rules, 1993

54. Forms of permit.

(1)Every permit issued shall be in one of the following forms:
Form Permit in respect of
P.St.C. Particular Stage Carriage
P.R.S.C. Reserve of Stage Carriage
P.C.C. Contract Carriage
P.Pr.C. Private Goods Carrier
P.Pu.C Public Goods Carrier
P.TEM Temporary Permit
P.S.C. Private Service Vehicle.
(2)Save in the case of a Temporary permit, every permit shall be issued, together with a number of copies of permit equal to the number of vehicles which the holder of the permit is permitted to have in use on the road at any one time. Each such copy shall carry in addition to the number of the permit a separate serial number contained in brackets after the number of the permit, and shall be sealed and signed by the Secretary of the State Transport Authority.
(3)The holder of the permit shall cause the relevant copy of permit or the temporary permit, as the case may be carried in frame or other suitable container affixed to the inside of the one of the doors used by passengers for gaining access to the vehicle in the case of public service vehicle and one of the doors used for gaining access to the driver's seat in the case of goods vehicle and shall maintain it in a clean and legible condition.