The Motor Vehicles Act, 1988

84. General conditions attaching to all permits.

The following shall be conditions of every permit--

1. that  the vehicle  to which  the permit  relates carries valid certificate  of fitness  issued under  section 56 and is at all times  so maintained  as to  comply with  the requirements of      this Act and the rules made there under;
2. That the vehicle to which the permit relates is not driven at a speed exceeding the speed permitted under this Act;
3. that  any prohibition  or restriction  imposed  and  any fares or  freight fixed by notification made under section 67 are observed in  connection with  the vehicle  to  which  the  permit relates;
4. That the vehicle to which the permit relates is not driven in contravention of the provisions of section 5 or section 113;
5. that  the provisions  of this  Act limiting the hours of work of  drivers are  observed in  connection with any vehicle or vehicles to which the permit relates;
6. That the provisions of Chapters X, XI and XII so far asthey apply to the holder of the permit are observed; and
7. that  the name  and address  of the  operator  shall  be painted or otherwise firmly affixed to every vehicle to which the permit relates  on the  exterior of  the body  of that vehicle on  both sides  thereof in a colour or colours vividly contrasting to the colour  of the  vehicle centered as high as practicable below the window line in bold letters.