Section 72(1) in The M.P. Motor Vehicles Rules, 1994
(1)Every application for grant or renewal of a permit in respect of any transport vehicle shall be in one of the following forms that is to say-(a)in respect of a stage carriage or reserve stage carriage permit in Form M.P.M.VR.-42 (SCPA);(b)in respect of a contract carriage in Form M.P.M.V.R.-43 (CCPA);(c)in respect of a goods carriage in Form M.P.M.V.R.-44 (GCPA)(d)in respect of a temporary permit in Form M.P.M.V.R.-45 (TPA);(e)in respect of a private service vehicle permit in Form M.P.M.V.R.-46 (PSVPA) and(f)in respect of a special permit in Form M.P.M.V.R.-47 (SPA).
