Section 73(7) in The Bihar Motor Vehicles Rules, 1992
(7)Every permit shall be:-(i)in respect of a stage carriage in Form P. St. S.(ii)in respect of a stage carriage to be used a contract carriage also in Form P. Co. S.(iii)in respect of a contract carriage in Form P. Co. P.(iv)in respect of a private service vehicle....in Form P. Pr. S.(v)in respect of a goods carriage....in Form P. Pu. C.(vi)in respect of a tourist vehicle in Form P. Tr. V.(vii)in respect of a temporary permit in Form P. Tern.(viii)in respect of a special permit....in Form P. Co. Sp.(ix)in respect of a countersignature of permit in Form P.C.S.(x)in respect of national permit in Form N.P Pu.C.
