Section 5(1) in The M.P. Motoryan Karadhan Rules, 1991
(1)The declaration required to be filed under sub-section (1) of Section 8 of the Act shall be-(i)in Form-A' for a vehicle other than a transport vehicle.(ii)in Form-'B' for a transport vehicle other than a vehicle covered by service of stage carriages permit;(iii)in Form-'B-1' for a transport vehicle covered by service of stage carriages permit; and(iv)in Form-'C' by a manufacturer or dealer in motor vehicles;and shall contain particulars stated therein.
