54. [ Application for public carrier's permit. [Substituted by Act 100 of 1956, section 48 (w.e.f. 16-2-1957), for the original section (w.e.f. 16-2-1957).]
- An application for a permit to use one or more motor vehicles for the carriage of goods for hire or reward (in this Chapter referred to as a public carrier's permit), shall, as far as may be, contain the following particulars, namely:-(a)the area or the route or routes to which the application relates;(b)the number of vehicles it is proposed to operate in relation to each area or route and the type and [* * *] capacity of each such vehicle;(c)the nature of the goods it is proposed to carry;(d)the manner in which it is claimed that a public need will be served by the vehicle;(e)the arrangements intended to be made for the housing of the vehicles and for the storage and safe custody of the goods to be carried;(f)particulars as to whether the applicant is a co-operative society registered or deemed to have been registered under any enactment in force for the time being, or is an individual owner;(g)such particulars as the Regional Transport Authority may require with respect to any business as a carrier of goods for hire or reward carried on by the applicant at any time before the making of the application, and of the rates charged by the applicant;(h)particulars of any agreement, or arrangement, affecting in any material respect the provision within the region of the Regional Transport Authority of facilities for the transport of goods for hire or reward, entered into by the applicant with any other person by whom such facilities are provided, whether within or without the region;(i)any other particulars which may be prescribed.]
