77. Intimation of change of address of permit holder.
(1)If the holder of a permit ceases to reside or to have his place of business changes, as the case may be, at the address set forth in the permit, he shall within fourteen days send the permit to the State Transport Authority intimating the new address.(2)Upon receipt of intimation under sub-rule (1) the State Transport Authority shall, after making such enquiries as it deems fit, enter in the permit the new address and shall intimate the new particulars to the authority of any region in which the permit is valid by virtue of countersignature or otherwise.
