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[Cites 0, Cited by 0] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(1) in Delhi Motor Vehicles Rules, 1993

(1)Every application for a permit in respect of transport vehicle shall be addressed to the Secretary, State Transport Authority., Delhi, and be in one of the Form prescribed for different categories of vehicles as under:
Category of Transport Vehicle Form Prescribed
Particular Stage Carriage P.St.A
Reserve of Stage Carriage P.R.S.A.
Contract Carriage P.C.A.
Goods Carrier P.G.A.
Temporary Permit P.TEM.A.
Private Service Vehicle P.S.A.