Section 125 in The West Bengal Motor Vehicles Rules, 1989
125. Forms of Permit.
- Every permit shall be granted or received one of the following forms as may be appropriate -(i)in respect of a particular Stage Carriage/service of Stage Carriage in Forms V and VA respectively,(ii)in respect of a particular Contract Carriage permit in Form IV,(iii)in respect of a Casual Contract Carriage in Form VI,(iv)in respect of Contract Carriage for private hire in Form XV,(v)in respect of a Goods Carriage permit in Form X,(vi)in respect of a Temporary permit in Form XII,(vii)in respect of a Special permit in Form XIV,(viii)in respect of a Private Service Vehicle permit in Form XVI.
