The Motor Vehicles Act, 1988
81. Duration and renewal of
permits.
- A permit other than a
temporary permit issued under section 87 or a special permit issued under
sub-section (8) of section 88 shall be effective without renewal for a period of
five years:
Provided that where the
permit is countersigned under sub-section (1) of section 88 such
countersignature shall remain effective without renewal for such period so as to
synchronies with the validity of the primary permit.
- A permit may be renewed on
an application made not less than fifteen days before the date of its expiry.
- Notwithstanding anything
contained in sub-section (2), the Regional Transport Authority or the State
Transport Authority, as the casemay be, may entertain an application for the
renewal of a permit after the last date specified in that sub-section if it is
satisfied that the applicant was prevented by good and sufficient cause from
making an application within the time specified.
- The Regional Transport
Authority or the State Transport Authority, as the case
may be, may reject an application for the renewal of a
permit on one or more of the following grounds, namely:--
- The financial condition of
the applicant as evidenced by insolvency, or decrees for payment of debts
remaining unsatisfied for a period of thirty days, prior to the date of
consideration of the application;
- the applicant had been
punished twice or more for any of the following offences within twelve months
reckoned from fifteen days prior to the date of
consideration of the application committed as a result
of the operation of a stage carriage service by
the applicant, namely:--
- Plying any vehicle--
- Without payment of tax due
on such vehicle;
- Without payment of tax
during the grace period allowed for payment of such tax and then stop the plying
of such vehicle;
- On any unauthorised
route;
- Making unauthorised
trips:
Provided that in computing
the number of punishments for the purpose of clause (b), any punishment
stayed by the order of an appellate authority shall not be taken into
account:
Provided further that no
application under this sub-section shall be rejected unless an opportunity of
being heard is given to the applicant.
- Where a permit has been
renewed under this section after the expiry of the period thereof, such renewal
shall have effect from the date of such expiry irrespective of whether or not a
temporary permit has been granted under clause (d) of section 87 and where a
temporary permit has been granted, the fee paid in respect of such temporary
permit shall be refunded.
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