The Motor Vehicles Act, 1988

77. Application for goods carriage permits.

An application for a permit to  use a  motor vehicle  for the carriage of goods for hire or reward or  for the carriage of goods for or in connection with a trade or business  carried on  by the applicant (in this Chapter referred to as a  goods carriage  permit) shall,  as far  as may  be, contain  the following particulars, namely:--

1. The area or the route or routes to which the application      relates;
2. The type and capacity of the vehicle;
3. The nature of the goods it is proposed to carry;
4. The arrangements intended to be made for the housing, maintenances and repair of the vehicle and for the storage and      safe custody of the goods;
5. such particulars as the Regional Transport Authority may require with  respect to  any business  as a carrier of goods for hire or reward carried on by the applicant at any time before the making of  the application,  and of  the  rates  charged  by  the applicant;
6. Particulars  of any agreement, or arrangement, affecting in any  material respect  the provision  within the region of the Regional Transport  Authority of  facilities for the transport of goods for  hire or reward, entered into by the applicant with any other person by whom such facilities are provided, whether within or without the region;
7.  Any other particulars which may be prescribed.

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