[Cites 0, Cited by 0]
[Entire Act]
State of Punjab - Section
Section 62 in The Punjab Motor Vehicles Rules, 1989
62. Forms of applications
. [Section 96(2)(iv)] - Applications for grant of a permit of vehicle under section 70, section 73, section 76, section 77 or section 87 shall be made in the following Forms mentioned against each, namely:-| Description of vehicle | Form |
| (i) Stage carriage | .. PSt SA |
| (ii) Contract Carriage | .. P.Co.P.A. |
| (iii) Private Services vehicles | .. PPSVA |
| (iv) Goods carriage,- | |
| (a) for or in connection with trade or business | .. PGCT. BA |
| (b) for hire or reward | .. PGT. HRA |
| (v) Temporary permit | .. PTem. A |
| (vi) Special permit under Sections 88(8) | .. S.P. |