Section 73(1) in The Bihar Motor Vehicles Rules, 1992
(1)Every application for a permit shall be:-(i)in respect of a stage carriage, in Form P. St. S.A.(ii)in respect of a stage carriage to be used as contract carriage also in Form P. Co. S.A.(iii)in respect of a contract carriage.........in Form P. Co. PA.(iv)in respect of a private service vehicle in Form P. Pr. S.A.(v)in respect of a goods carriage...in Form P. Pu. C.A.(vi)in respect of a temporary permit in Form P. Tern. A.(vii)in respect of a special permit in Form P. Co. Sp. A.(viii)in respect of a countersignature of a permit in Form P. C. S. A.
