Section 68F(1) in The Motor Vehicles Act, 1939

Central Government Act

(1) Where, in pursuance of an approved scheme, any State transport undertaking applies 4[ in such manner as may be prescribed by the State Government in this behalf] for a stage carriage permit or a public carrier' s permit or a contract carriage permit

1. Re- numbered by Act 56 of 1969, s. 40 (w. e. f. 2- 3- 1970 ).

2. Subs. by s. 40, ibid., for certain words (w. e. f. 2- 3- 1970 ).

3. Ins. by s. 40, ibid. (w. e. f. 2- 3- 1970 ).

4. Subs. by s. 41. ibid (w. e. f. 1. 10. 1970 ).

in respect of a notified area or notified route, the 1[ State Transport Authority in any case where the said area or route lies in more than one region and the Regional Transport Authority in any other case] shall issue such permit to the State transport undertaking, notwith- standing anything to the contrary contained in Chapter IV.