Section 34(2) in The Central Motor Vehicles Rules, 1989
(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.]
