The Motor Vehicles Act, 1988

76.  Application for private service vehicle permit.

1. A Regional Transport Authority may, on an application made to it, grant a private service vehicle permit in accordance with the application or with such modification as it deems fit or refuse to grant such permit:

Provided that no such permit shall be granted in respect of any area or route not specified in the application.

2. An  application for  a permit  to use  a motor  vehicle as  a private service  vehicle  shall  contain  the  following  particulars, namely:--

1. Type and seating capacity of the vehicle;
2. The area or the route or routes to which the application relates;
3. 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
4. Any other particulars which may be prescribed.

3. The  Regional Transport  Authority if it decides to grant the permit may,  subject to  any rules  that may  be made  under this Act, attach to  the permit  any one  or more  of the  following conditions, namely:--

1. That the vehicle be used only in a specified area or on a specified route or routes;
2. The maximum number of persons and the maximum weight of luggage that may be carried;
3. That the Regional Transport Authority may, after giving notice of not less than one month--

1. Vary the conditions of the permit:
2. Attach to the permit further conditions;

4. That the conditions of permit shall not be departed from, save with the approval of the Regional Transport Authority;
5. That specified standards of comforts and cleanliness shall be maintained in the vehicle;
6. that  the holder  of the  permit shall  furnish to  the Regional Transport  Authority such periodical returns, statistics and other  information as  the State Government may, from time to time, specify; and
7. Such other conditions as may be prescribed.

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