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State of Punjab - Section

Section 65 in The Punjab Motor Vehicles Rules, 1989

65. Forms of Permits

. [Sections 96(2)(iv) and 88] - (1) A permit under section 72, section 74, section 76, section 79, section 80 or section 87 shall be in the following forms, namely :-
Description of permit Form
(i) Stage carriage permit .. P.St.S.
*[(i-a) Reserve Stage Carriage permit .. R.St.O.P.]
(ii) Contract carriage permit .. P.Co.P.
(iii) Private service vehicle permit .. P.P.S.V.
(iv) Goods carriage permit-  
(a) for or in connection with trade or business .. PGCT B
(b) for hire or reward; .. PGC HR
(v) Temporary permit .. P.Tem.
(vi) Special Permits .. S.P.
(vii) National Permit .. P.N.P.G.C.
**[(viii) Toursit permit, .. Pb.T.P.]
*Inserted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd. (17)/2002, dated 25.9.2002.**Inserted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd. (17)/2002, dated 25.9.2002.
(2)[ In the event of break-down or mechanical defect of any stage carriage for which a permit has been issued, the holder of such a permit, may, also be issued a permit in Form R.St. O.P. for such vehicles, as may be kept, as reserved for maintaining the operation and to provide for special occasions as envisaged under clause (xvii) of sub-section (2) of section 72 of the Act, subject to such conditions, as may be imposed by the Regional Transport Authority.] [Substituted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]