Section 4(1) in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
(1)Every fleet owner shall deliver or cause to be delivered to the [Transport Commissioner] [Substituted by G.N. of 27.4.1973.], Bombay, or to such officer as he may specify in this behalf under sub-section (1) of section 4 a monthly return in Form I in respect of all the stage carriages held by him under a permit.
