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State of Haryana - Section
Section 56 in The Haryana Motor Vehicles Rules, 1993
56. Forms of application.
[Section 96(2)(iv)]. - Application for grant of permit of vehicles under Section 70, Section 73, Section 77 or Section 87 shall be made by the owner under his signature in the following forms mentioned against each, namely :-| Description of Vehicles | Form | |
| (i) | Stage Carriage | HR No. 22 |
| (ii) | Contract Carriage | HR No. 23 |
| (iii) | Private Services Vehicles | HR No. 24 |
| (iv) | Good Carriage permit - | |
| (a) for or in connection with trade or business | HR No. 25 | |
| (b) for hire or reward | HR No. 26 | |
| (v) | Temporary permit | HR No. 27 |
| (vi) | Special permit under Section 88(8) | HR No. 28 |