The Motor Vehicles Act, 1988
100.
Objection to the proposal.
- On the
publication of any proposal regarding a scheme in the
Official Gazette and in not less than one newspaper in the regional
language circulating in the area or route which is to be covered by
such proposal any person may, within thirty days from the date of its
publication in the Official Gazette, file objections to it before the State
Government.
- The
State Government may, after considering the objections and
after giving an opportunity to the objector or his representatives and the
representatives of the State transport undertaking to be heard in the matter, if
they so desire, approve or modify such proposal.
- The
scheme relating to the proposal as approved or modified under
sub-section (2) shall then be published in the Official Gazette by the
State Government making such scheme and in not less than one
newspaper in the regional language circulating in the area or
route covered by such scheme and the same shall thereupon
become final on the date of its publication in the Official
Gazette and shall be called the approved scheme and the
area or route to which it relates shall be called the notified area or notified
route:
Provided that
no such scheme which relates to any inter-State route shall be deemed to
be an approved scheme unless it has the previous approval of the Central
Government.
-
Notwithstanding anything contained in this section, where a
scheme is not published as an approved scheme under sub-section (3) in the
Official Gazette within a period of one year from the
date of publication of the proposal regarding the scheme
in the Official Gazette under sub-section (1), the
proposal shall be deemed to have lapsed.
Explanation.--In computing the period of one year referred to in this
sub-section, any period or periods during which the publication of the
approved scheme under sub-section (3) was held up on account of any stay or
injunction by the order of any court shall be excluded.
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