Section 35 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
35. Insertion of from SR 43-A to From 43-E.
- In the principal rules, after from SR-43, the following forms shall be inserted, namely -Form SR 43-A[See Rule 125-B(ii)]Bank Guarantee for Performnce Guarantee (On Bank Letter Head With Adhesive Stamp)To,The Transport Commissioner,Uttarakhand, Kulhan,Sahastradhara Road, Dehradun.Know All Men by these presents that we ....................... (Name and address of Bank) having our registered office at ..................... (hereinafter called "the Bank") are bound unto, Transport Commissioner, Uttarakhand (hereinafter called "the regulator") for the sum of Rs. ........ lakhs (Rupees ............... lakhs only) for which payment will and truly to be made to the said regulator , the Bank binds itself, its successors and assigns by these present.Whereas, a letter of intent No. ...............dated .............. has been issued by State Transport Authority to ................ (Name of operator) (hereinafter called "the operator") for execution of the Radio Taxi permits.And, whereas, the operator is required to furnish a Bank Guarantee for the sum of Rs. ........... lakhs (Rupees ................ lakhs only) towards performance guarantee.And Whereas, .........(name of Bank) have, at the request of the ............. operator, agreed to give this guarantee as hereinafter contained without demur.
