59A. [ General form of permits. [Inserted by Act 56 of 1956, Section 53 (w.e.f. 16.2.1957).]
- Every permit other than a temporary permit issued under section 62 shall consist of two parts, Part A of which shall be complete in itself and shall contain all the necessary particulars of the permit and the conditions attached thereto, and Part B of which shall be a summary of the permit containing such particulars as may be prescribed; and where a permit covers more than one, vehicle, there shall be issued to the holder of the permit as many copies of Part B as there are vehicles authorised by the permit to be in operation at any one time.] [Substituted by Act 100 of 1956, section 52, for the original sub-section (1) (w.e.f. 16-2-1957).]
