- An application for a permit to use [one or more transport vehicles] [Substituted by Act 100 of 1956, section 46, for 'a transport vehicle' (w.e.f. 16-2-1957).] for the carriage of goods for or in connection with a trade or business carried on by the applicant (in this Chapter referred to as a private carrier's permit) shall contain the following particulars, namely: -(a)the type and carrying capacity of the vehicle [or each of the vehicles] [Inserted by section 46, Act 100 of 1956, (w.e.f. 16-2-1957).];(b)the nature of the goods which the applicant expects normally to carry in connection with his trade or business;(c)the area for which the permit is required; and(d)any other particular which may be prescribed.
