52. Applications for private carriers permit. An application for a permit to use 1[ one or more transport vehicles] 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 private carrier' s permit) shall contain the following particulars, namely:-
(a) the type and carrying capacity of the vehicle 2[ or each of the vehicles];
(b) the nature of the goods which the applicant expects normally to carry in connection with his trade or business;
(c) the area for which the permit is required; and
(d) any other particular which may be prescribed.