(2)An application for a permit to use a motor vehicle as a private service vehicle shall contain the following particulars, namely:(a)type and seating capacity of the vehicle;(b)the area or the route or routes to which the application relates;(c)the manner in which it is claimed that the purpose of carrying persons otherwise than for hire or reward or in connection with the trade or business carried on by the applicant will be served by the vehicle; and(d)any other particulars which may be prescribed.
