Section 65 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
65. Application for permits, fees and forms of. - Every application for a permit in respect of a transport vehicle shall be in one of the following forms accompanied by a fee as specified in Rule 126 -
(i)In respect of a stage carriage in Form SR-20;(ii)In respect of a contract carriage in Form SR 21;(iii)In respect of a goods carriage in Form SR 22;(iv)In respect of a private service vehicle in Form SR 23;(v)In respect of a temporary permit in Form SR 24;(vi)In respect of a special permit in Form SR-25.".
