The Motor Vehicles Act, 1988

82. Transfer of permit.

1. Save as provided in sub-section (2), a permit  shall not  be transferable from one person to another except with the  permission of  the transport  authority which granted  the permit and shall not,  without such  permission, operate to confer on any person  to whom a vehicle covered by the permit is transferred any right to use that vehicle in the manner authorised by the permit.
2. Where the holder of a permit dies, the person succeeding to the possession of the vehicle covered by the permit may, for a period of three months, use the permit as if it had been granted to himself:

Provided that such person has, within thirty days of the death of the holder, informed the transport authority which granted the permit of the death of the holder and of his own intention to use the permit:

Provided further that no permit shall be so used after the date on which it would have ceased to be effective without renewal in the hands of the deceased holder.

3. The transport authority may, on application made to it within three months  of the  death of  the holder  of a  permit, transfer the permit to  the person  succeeding to  the possession  of the  vehicles covered by the permit:

Provided  that   the  transport   authority  may   entertain   an application made  after the  expiry of the said period of three months if it  is satisfied  that the  applicant was  prevented  by  good  and sufficient cause from making an application within the time specified.

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