Section 82 in The Central Motor Vehicles Rules, 1989
82. Tourist permits.
(1)An application for the grant of permit in respect of a tourist vehicle (hereinafter referred to in these rules as a tourist permit)shall be made in Form 45 to the State Transport Authority.(2)[* * *] [Clause (a) of sub-Rule(2) omitted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).](a)[ A tourist permit shall be deemed to be invalid from the date on which the motor vehicle covered by the permit completes 9 years in the case of a motor cab and 8 years where the motor vehicle is other than a motor cab, unless the motor vehicle is replaced;] [ Clause (b) of sub-Rule(2) renumbered as Clause (a) and Clause (a) as so renumbered substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).](b)[] [Clause (c) of sub-Rule(2) renumbered as Clause (b) by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] Where a vehicle covered by a tourist permit is proposed to be replaced by another, the latter vehicle shall not be more than two years old on the date of such replacement.Explanation. - For the purposes of this sub-rule, the period of [9 years or 8 years] [ Substituted by GSR 338(E), dated 26.3.1993, for '2 years, 5 years or 7 years'(w.e.f. 26.3.1993).] shall be computed from the date of initial registration of the motor vehicle.
