The Motor Vehicles Act, 1988
67. Power to State Government to control road transport.
- A State Government, having regard to--
- The advantages offered to the public, trade and industry by
the development of motor transport,
- The desirability of co-ordinating road and rail
transport,
- the desirability of preventing the deterioration of the
road system, and
- The desirability of preventing uneconomic competition among
holders of permits. May, from time to time, by notification in the Official
Gazette, issue directions both to the State Transport Authority and Regional
Transport Authority--
- Regarding the fixing of fares and freights (including the
maximum and minimum in respect thereof) for stage carriages, contract carriages
and goods carriages;
- regarding the prohibition or restriction,
subject to such conditions as may be specified in the
directions, of the conveying of long distance goods
traffic generally, or of specified classes of goods by goods
Carriages;
- regarding any other matter which may appear
to the State Government necessary or expedient for giving effect to any
agreement entered into with the Central Government or any other
State Government or the Government of any other country relating to the
regulation of motor transport generally, and in particular to its
coordination with other means of transport
and the conveying of long distance goods
traffic:
Provided that no such notification in respect of the matters
referred to in clause (ii) or clause (iii) shall be issued unless a draft of
the proposed directions is published in the Official Gazette specifying
therein a date being not less than one month after such publication, on or
after which the draft will be taken into consideration and any objection or
suggestion which may be received has, in consultation with the State Transport
Authority, been considered after giving the representatives of the
interests affected an opportunity of being heard.
- Any direction under sub-section (1) regarding the fixing of
fares and freights for stage carriages, contract carriages and goods carriages
may provide that such fares or freights shall be inclusive of the tax payable by
the passengers or the consignors of the goods, as the case may be, to the
operators of the stage carriages, contract carriages or goods carriages under
any law for the time being in force relating to tax on passengers and goods.
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