Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Inter-State Tourist Vehicles Rules, 1969

(2)Any person who holds a permit issued in the State in relation to a motor cab or an omnibus may apply in the form specified in Schedule I to the State Transport Authority for an endorsement on the permit to the effect that the vehicles to which the permit relates is a tourist vehicle.