Section 4 in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
4. Submission of returns.
(1)Every fleet owner shall deliver or cause to be delivered to the [Transport Commissioner] [Substituted by G.N. of 27.4.1973.], Bombay, or to such officer as he may specify in this behalf under sub-section (1) of section 4 a monthly return in Form I in respect of all the stage carriages held by him under a permit.(2)Every other operator shall deliver or cause to be delivered to the Regional Transport Officer or the Assistant Regional Transport Officer within whose jurisdiction such operator is residing or is having his place of business or to such officer as the Regional Transport Officer or, as the case may be, the Assistant Regional Transport Officer may specify in this behalf -(a)a daily return in Form II in respect of every stage carriage authorised to be used exclusively as contract carriage under a permit;(b)a weekly return in Form III in respect of every other stage carriage held under a permit;(c)a monthly return in Form IV in respect of all the stage carriages held under a permit.
