Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82] [Entire Act] Union of India - Subsection Section 82(1) in The Central Motor Vehicles Rules, 1989 (1)An application for the grant of permit in respect of a tourist vehicle (hereinafter referred to in these rules as a tourist permit)shall be made in Form 45 to the State Transport Authority.
