Section 63 in The Punjab Motor Vehicles Rules, 1989
63. Particulars of application
. [Section 96(2)(iv)] - An application for grant of permit of a vehicle made under section 70, section 73, section 76, section 77 or section 87 shall be accompanied by the following documents, namely :-(i)cash receipt or treasury challan regarding payment of application fee;(ii)certificate of Scheduled Castes (in case the application is made for grant of a permit against reserved percentage);(iii)affidavit to the effect that the applicant held at any time any temporary or regular permit and if so the details of permits previously held alongwith number of vehicles in the fleet and arrangements for their housing and repair, individually or as a member of a Transport Society, a transport company or a transport firm;(iv)particulars of members of the transport society, transport company or transport firm alongwith certificate from the Registrar, Co- operative Societies, Punjab, the Registrar of Firms, Punjab, or the Registrar of Companies, as the case may be, alongwith parentage, present address and permanent address of such partners or members;(v)clearance Certificate regarding payment of taxes and no objection certificate from the financier for each vehicle; and(vi)discharge certificate in case of being an ex-servicemen.
