Section 125 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
125.
-A. Restriction on operation of Radio Taxi. - No person shall act as Radio Taxi Service Provider, Radio Taxi Service Aggregator or I.T. Service Provider unless he has obtained the licence for it and also he shall not engage himself in the business of Radio Taxi without valid permit.Explanation. - For the purposes of Rule 125-A to Rule 125-M permit means a permit granted in pursuance of sub-section (1) of Section 74 and issued or renewed in terms of Rule 125-F to radio taxi to operate on the fare prescribed by the State Government.
