Central Government Act
Section 43(1)(d)(iii) in The Motor Vehicles Act, 1939
(iii) regarding he grant of permits for alternative routes or areas, to persons in whose cases the existing permits 4[ are not renewed in pursuance of the provisions of sub- section (ID) of- section 68F, or are cancelled or the terms thereof are modified in exercise; of the powers conferred by clause (b) or clause (c) of sub- section (2) of section 68F;