Section 85 in The Central Motor Vehicles Rules, 1989
85. Additional conditions of tourist permit.
- The following shall be the additional conditions of every tourist permit granted to a tourist vehicle other than a motor cab under sub-section (9) of section 88, namely:(1)The permit holder shall cause to be prepared in respect of each trip a list in triplicate of tourist passengers to be carried in the vehicle, [* * *] [Certain words omitted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] giving full particulars as under :-(a)name of the passengers,(b)address of the passengers,(c)age of the passengers,(d)starting point and the point of destination.(2)[ One copy of the list referred to in sub-rule (1) shall be carried in the tourist vehicle and shall be produced on demand by the officers authorised to demand production of documents by or under the provisions of the Act and the Rules, and the second copy shall be preserved by the permit holder.] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).](3)The tourist vehicle shall either commence its journey,or end its journey, circular or otherwise, in the home State, subject to the condition that the vehicle shall not remain outside the home State for a period of more than [three months.] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] The permit holder shall see that every return of the tourist vehicle to the home State is reported to the authority which issued the permit:Provided that where the contracted journey ends outside the home State, the vehicle shall not be offered for hire within that State or from that State to any other State except for the return journey to any point in the home State.(4)The tourist vehicle may operate circular tours of places lying exclusively in the home State or in the home State and outside the State if such circular tours are in the list approved by the tourist department of the home State to visit places of tourist, historical or religious importance and the tour is duly advertised before hand:[Provided that where such tourist vehicle is registered in the National Capital Region, it shall not operate circular tours of places lying exclusively in the National Capital Region unless it conforms to the mass emission standards [(Bharat Stage-IV) specified in sub-rule (15) of rule 115] [ Inserted by GSR 37(E), dated 20.1.2009 (w.e.f. 20.1.2009).].](5)The permit holder or his authorized agent shall issue a receipt to the hirer and the counterfoil of the same shall be kept available with him and produced on demand to the officers empowered to demand documents by or under the Act.(6)The tourist vehicle shall not be parked on any bus stand used by stage carriage and shall not operate from such bus stand.(7)[ The tourist vehicle shall exhibit the word "Tourist" within a circle of sixty centimetres diameter in a contrast colour on both sides of the vehicle, so as to be visible clearly.] [Substituted by Notification No. G.S.R. 586 (E) dated 25.7.2012 (w.e.f. 2.6.1989)](8)The permit holder shall display in the front top of the tourist vehicle a board in yellow with letters in black with the inscription Tourist permit valid in the State(s) of in English and Hindi and also,if he so prefers, in regional language of the home State.(9)The permit holder shall not operate the tourist vehicle as a stage carriage.(10)The permit holder shall maintain a day-to-day logbook indicating the name and address of the permit holder and the registration mark of the vehicle, name and address of the driver with the particulars of his driving license and the starting and destination points of the journey with the time of departure and arrival and the name and address of the hirer.(11)The permit holder shall furnish once in every 3 months the information contained in condition (10) to the State Transport Authority which granted the permit and the logbook shall be preserved for a period of 3years and shall be made available to the said authority on demand along with the records referred to in conditions (2) and(4).Explanation. - In this rule, home State means the State which has granted the permit under sub-section(9) of section 88.
