(i) regarding the fixing of fares and freights 3[ (including the maximum and minimum in respect thereof) for stage carriages, contract carriages and public carriers;

(ii) regarding the prohibition or restriction, subject to such conditions as may be specified in the directions, of the conveying of long distance goods traffic generally, or of specified classes of goods, by private or public carriers;

(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;

(iv) regarding any other matter which may appear to the State Government necessary or expedient for giving effect to any, agreement entered into with the Central Government or any other State Government or the Government of any other country relating to the regulation of motor transport generally, and in particular to its co- ordination with other means of transport and the conveying of long distance goods traffic: Provided that no such notification shall be issued unless a draft of the proposed directions is published in the Official Gazette specifying therein a date being not less than one month after such publication, on or after which the draft will be taken into consideration and any objection or suggestion which may be received has, in consultation with the State Transport Authority, been considered after giving the representatives of the interests affected an opportunity of being heard.]