- An application for a permit to use [one or more motor vehicles as a contract, carriage or carriages] [Substituted by Act 100 of 1956, section 43, for 'a motor vehicle as a contract carriage' (w.e.f. 16-2-1957).] (in this Chapter referred to as a contract carriage permit) shall contain the following particulars, namely:-(a)the type and seating capacity of the vehicle [or each of the vehicles] [Inserted by section 43, Act 100 of 1956, (w.e.f. 16-2-1957)];(b)the area for which the permit is required;(c)in the case of a motor vehicle other than a motor cab, the manner in which it is claimed that the public convenience will be served by the vehicle; and(d)any other particulars which may be prescribed.
