The Road Transport Corporations Act, 1950
20. Extension of the operation of the road transport service of a Corporation to
areas within another State.
- If a Corporation considers it to be
expedient in the public interest to extend the operation of any of its road
transport services to any route or area situated within another State it may,. with
the permission of the
State Government, negotiate with the Government of the other State regarding
the proposed extension.
- If the Government of the other State
approves the proposed extension, the Corporation shall prepare a scheme for
the purpose and forward the same to the other. Government for its consent, and
after such consent has been received, the Corporation may, with the previous
approval of the State Government, sanction the scheme.
- After the scheme has been so
sanctioned, it shall be competent for the Corporation to extend the operation
of its road transport service to such route or area and when the operation of
such service is so extended, the Corporation shall operate the service on that
route or in that area subject to the provisions of any law in force in the
other State within which such route or area is situated.
- The Corporation may, from time to
time, alter or extend the scheme sanctioned under sub-section (2) by a
supplementary scheme prepared and sanctioned in the manner provided in the
foregoing provisions of this section.
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