Section 6 in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
(6)"permit" means a permit granted or countersigned under [the Motor Vehicles Act, 1988 (59 of 1988)] [Substituted for 'the Motor Vehicles Act, 1939 (IV of 1939)' by Gujarat 11 of 2003, dated 31st March 2003], authorising the use of the motor vehicle as a stage carriage or contract carriage in any part of the State
