The Motor Vehicles Act, 1988
103. Issue
of permits to State transport undertakings.
- Where, in
pursuance of an approved scheme, any State transport
undertaking applies in such manner as may be prescribed by the State Government
in this behalf for a stage carriage permit or a goods carriage permit or a
contract carriage permit in respect of a notified area or notified
route, the State Transport Authority in any case where the said area
or route lies in more than one region and the
Regional Transport
Authority in
any other case shall issue such permit to the State transport
undertaking, notwithstanding anything to the contrary contained in Chapter
V. For the purpose of giving effect to the approved scheme in respect of a
notified area or notified route, the State Transport Authority or, as the
case may be, the Regional Transport Authority concerned may, by order,--
- refuse
to entertain any application for the grant or renewal of any
other permit or reject any such application as may be pending;
- cancel any
existing permit;
- modify the
terms of any existing permit so as to--
- render
the permit ineffective beyond a specified date;
- reduce
the number of vehicles authorised to be used under the permit;
- curtail
the area or route covered by the permit in so far as such
permit relates to the notified area or notified route.
- For the
removal of doubts, it is hereby declared that no
appeal shall lie against any action taken, or order
passed, by the State Transport Authority or any Regional
Transport Authority under sub-section (1) or sub-section (2).
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