Section 5 in The Rajasthan State Road Transport Services (Development) Rules, 1965
5. Manner of filing objections.
(1)Any person wishing to file objection under section 68-D of the Act, shall do so in the form of a memorandum in duplicate, setting forth concisely the grounds of objection to the scheme within 30 days of the publication of the scheme in the official Gazette.(2)The memorandum of objections shall be addressed to the Secretary to the Government of Rajasthan in the Transport Department.(3)A copy of the memorandum shall be sent by the objector to the General Manger.(4)The memorandum of objections shall also contain the following information(a)Full name and permanent address of the objector;(b)whether or not such person is a holder of permit issued under the provisions of the Act;(c)the particulars of the route or routes or area as specified in such permit or penalties.
