Section 73 in The Bihar Motor Vehicles Rules, 1992
73. Forms to be used for the purpose of Chapter-V of the Act.
(1)Every application for a permit shall be:-(i)in respect of a stage carriage, in Form P. St. S.A.(ii)in respect of a stage carriage to be used as contract carriage also in Form P. Co. S.A.(iii)in respect of a contract carriage.........in Form P. Co. PA.(iv)in respect of a private service vehicle in Form P. Pr. S.A.(v)in respect of a goods carriage...in Form P. Pu. C.A.(vi)in respect of a temporary permit in Form P. Tern. A.(vii)in respect of a special permit in Form P. Co. Sp. A.(viii)in respect of a countersignature of a permit in Form P. C. S. A.(2)Every application for a licence shall be:-(i)in respect of an agent engaged in the sale of tickets for travel by public service vehicles in Form L. Ag. A.(ii)in respect of an agent engaged in the business of collecting, forwarding or distributing goods carried by goods carriages in Form L. Ag. G. C. A. of principal or supplementary licence.(3)Every application for a renewal shall be:-(i)in respect of any permit or any countersignature of a permit.....in Form P.C.S.R.(ii)in respect of and agent's licence granted with regard to public service vehicles in Form L. Ag. R.(iii)in respect of an agent's licence granted with regard to goods carriages in Form L. Ag. G. C. R. for principal or supplementary licence.(4)Every application for a duplicate copy shall be:-(i)in respect of any permit or any countersignature of a permit in Form P. C. B. D.(ii)in respect of any agent's licence in Form L. Ag.D.(5)Every application shall be:-(i)in respect of replacement of a motor vehicle on permit or countersignature of a permit in Form M. V. Rep. A.(ii)in respect of transfer of permit on countersignature of a permit in Form Tr. PA.(iii)in respect of change of address of the holder of permit or countersignature of a permit in Form C. Ad. A.(6)Every application shall be accompanied by a fee prescribed under Rule 71.(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.(8)Every licence shall be:-(i)in respect of an agent's licence granted with regard to public service vehicle in Form L.A.(ii)in respect of an agent's licence principal or, supplementary, granted with regard to goods carriages in Form L.Ag. G.C.(9)Communication between the Transport Authorities under rule 73 shall be in Form T.A. Com.(10)Every permit or licence issued or countersigned in accordance with Chapter-V of the Act shall be sealed and signed by the Transport Authority or by the officer to whom the powers under Rule 65, or as the case may be, under Rule 66, have been delegated.
