Section 34 in The Central Motor Vehicles Rules, 1989
34. Trade certificate.
(1)An application for the grant or renewal of a trade certificate shall be made in Form 16 and shall be accompanied by the appropriate fee as specified in rule81.(2)Separate application shall be made for each of the following classes of vehicles, namely:(a)motor cycle;(b)invalid carriage;(c)light motor vehicle;(d)medium passenger motor vehicle;(e)medium goods vehicle;(f)heavy passenger motor vehicle;(g)heavy goods vehicle;(h)[ E-rickshaw; [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)](i)E-cart;(j)any other motor vehicle of a specified description.]
