The Motor Vehicles Act, 1988

79. Grant of goods carriage permit. 

1. A  Regional  Transport  Authority may, on an application made to it under section 77 grant a goods  carriage  permit  to  be  valid  throughout  the  State  or  in accordance with the application or with such modifications as it deems fit or refuse to grant such a permit:

Provided that no such permit shall be granted in respect of any area or route not specified in the application.

2. The  Regional Transport  Authority, if  it decides to grant a goods carriage  permit, may  grant the  permit and may, subject to any rules that may be made under this Act, attach to the permit any one or more of the following conditions, namely:--

1. That the vehicle shall be used only in a specified area or on a specified route or routes;
2. That the gross vehicle weight of any vehicle used shall not exceed a specified maximum;
3. That goods of a specified nature shall not be carried;
4. That goods shall be carried at specified rates;
5. That specified arrangement shall be made for the housing, maintenance and repair of the vehicle and the storage and safe custody of the goods carried;
6. that the holder  of the  permit shall  furnish to  the Regional Transport  Authority such periodical returns, statistics and other  information as  the State Government may, from time to time, prescribe;
7. That the Regional Transport Authority may, after giving notice of not less than one month,--

1. Vary the conditions of the permit;
2. Attach to the permit further conditions;

8. that  the conditions  of  the  permit  shall  not  be      departed from,  save with  the approval of the Regional Transport Authority;
9. Any other conditions which may be prescribed.

3. The  conditions referred  to in  sub-section (2)  may include conditions  relating  to  the  packaging  and  carriage  of  goods  of dangerous or hazardous nature to human life.

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