(1)Every application for grant or renewal of a permit in respect of any transport vehicle shall be in one of the following forms that is to say-(a)in respect of a stage carriage or reserve stage carriage permit in Form M.P.M.VR.-42 (SCPA);(b)in respect of a contract carriage in Form M.P.M.V.R.-43 (CCPA);(c)in respect of a goods carriage in Form M.P.M.V.R.-44 (GCPA)(d)in respect of a temporary permit in Form M.P.M.V.R.-45 (TPA);(e)in respect of a private service vehicle permit in Form M.P.M.V.R.-46 (PSVPA) and(f)in respect of a special permit in Form M.P.M.V.R.-47 (SPA).(2)The application shall be addressed to the State Transport Authority or the Regional Transport Authority as the case may be and shall be accompanied by the fee specified in Rule 145.(3)The application for stage carriage permit or reserved stage carriage permit as required under sub-section (1) of Section 70 shall be accompanied by the following documents, namely :(a)an authentic route map alongwith certified distance between various stages and certificate regarding motorability of the route from the departments which have control over such road;(b)certificate from Registering Authority containing make, model and seating capacity of the vehicles owned by the applicant at the time of making the application;(c)details of the stage carriage and reserved stage carriage permits already held by the applicant;(d)no dues certificate issued by the Regional Transport Officer concerned;(e)declaration duly certified by an officer of the Madhya Pradesh State Road Transport Corporation authorised by the Managing Director about the portion and distance of the route covered by any nationalization scheme; and(f)any other information as may be required by the Transport Authority.
