Section 45(1) in The Orissa Motor Vehicles Rules, 1993
(1)Every application for a permit in respect of any transport vehicle shall be in one of the following Forms, namely;(a)in respect of a stage carriage in Form XV;(b)in respect of a contract carnage in Form XVI;(c)in respect of goods carriage in Form XVII;(d)in respect of a temporary permit in Form XVIII;(e)in respect of a private service vehicle in Form XIX;(f)in respect of a motor vehicle adapted to carry more than nine persons not used for hire or reward in Form XX;(g)in respect of goods carriage under National Permit Scheme in Form 48 prescribed under Rule 86 of the Central Motor Vehicles Rules, 1989;(h)in respect of special permit under Sub-section (8) of section 88 in Form XXI.
