Section 123(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Every application for a permit in respect of a transport vehicle shall be in any one of the following forms -(a)in respect of a particular Stage Carriage or a service of Stage Carriage in Forms I and IA respectively.(b)in respect of a particular Contract Carriage/Casual Contract Carriage in Forms II and IIA respectively,(c)in respect of a Goods Carriages Permit in Form III,(d)in respect of a Temporary Permit in Form IX,(e)in respect of a Special Permit in relation to a Public Service Vehicle in Form XI,(f)in respect of a Private Service Vehicle Permit in Form XIII,(g)in respect of Contract Carriage for Private hire in Form VII, and shall be addressed to the Secretary to the Transport Authority as may be notified from time to time.(h)in respect of checking of motor Vehicles and Seizure list in Form VIII
