57. Special marks to be exhibited on stage carriage when in use as a contract carriage.
(1)No stage carriage or vehicle forming part of a service of stage carriages shall be used as contract carriage unless a board is affixed on each side of the vehicle showing that it is for the time being in use as such and not as a stage carriage.(2)The boards required by the preceding sub-rule shall exhibit the words "On Contract" in red letters on a white ground, the letters being of a size not less than that prescribed for the numerals of a registration marks and shall be affixed in prominent and unobscured position at or near roof level.(3)The board required by sub-rule (10) shall be affixed before the commencement of any trip for which the vehicle is being needed as a contract carriage and shall be kept affixed throughout the whole of trip, and any board or marks indicating the route or routes on which vehicle is operated at other times shall be removed or covered up throughout the trip.
