(1)Where, in pursuance of an approved scheme, any State transport undertaking applies [in such manner as may be prescribed by the State Government in this behalf] [Substituted for words and figures 'in the manner specified in Chapter IV' by Motor Vehicles (Amendment) Act, 1969 (56 of 1969), section 41(a)(i) (w.e.f. 1.10.1970).] for a stage carriage permit or a public carrier's permit or a contract carriage permit in respect of a notified area or notified route, the [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] [Substituted for words 'Regional Transport Authority' by Motor Vehicles (Amendment) Act, 1969 (56 of 1969), section 41(a)(ii) (w.e.f. 2.3.1970).] shall issue such permit to the State transport undertaking, notwithstanding anything to the contrary contained in Chapter IV.
