Section 4 in Andhra Pradesh Motor Transport Workers Rules, 1963
4. [ Registration. [Substituted by G.O.Ms.No. 485, dated 10.5.1977.]
- Every employer of an undertaking shall, within one month from the date of receipt by him of the permit from the Road Transport Authority submit to the Chief Inspector or Inspector duly authorised by him in this behalf, an application in Form No. 1, in duplicate, for registration of the undertaking and grant of a certificate of registration.]Provided that in the case of an undertaking existing immediately before the commencement of these rules, such application shall be made within sixty days from such commencement.[x x x] [Proviso omitted by G.O. Ms. No. 205, (Lab-II), dated 9.7.1984.]
