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State of Haryana - Section

Section 58 in The Haryana Motor Vehicles Rules, 1993

58. Forms of permits.

[Sections 96(2)(iv) and 88]. - A permit under Sections 72, 74, 76, 79, 80 and Section 87 shall be in the following forms, namely :-
  Description of Permit Form
(i) Stage Carriage HR No. 30
(ii) Contract Carriage HR No. 31
(iii) Private Services Vehicles HR No. 29
(iv) Good Carriage permit -  
  (a) for or in connection with trade or business HR No. 32
  (b) for hire or reward HR No. 33
(v) Temporary permit HR No. 35
(vi) Special permit under HR No. 28
(vii) National Permit HR No. 34
(2)Save in the case of a temporary permit, every permit shall be in two parts 'A' and 'B'. One copy of part 'A' shall be issued together with a number of copies of Part 'B' equal to the number of vehicles which the holders of the permits is permitted to have in use on the road at any one time. Each such copy shall carry in addition to the number of permit a separate serial number contained in brackets after the number of the permits is issued and shall be sealed and signed by the authority by which the permits is issued and by the authority by which the permit is countersigned.
(3)The holder of a permit shall cause the relevant copy of Part 'B' thereof or the temporary permit, as the case may be, to be carried in a frame or other suitable container for gaining access to the vehicle and shall maintain it in a clean and legible condition.