Section 74(3)(b) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 6] [Section 74(3)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3)(b) in The Motor Vehicles Act, 1988

(b)Where the number of contract carriages are fixed under clause (a), the Regional Transport Authority shall, in considering an application for the grant of permit in respect of any such contract carriage, have regard to the following matters, namely:

(i)financial stability of the applicant;

(ii)satisfactory performance as a contract carriage operator including payment of tax if the applicant is or has been an operator of contract carriages; and

(iii)such other matters as may be prescribed by the State Government:

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Union of India - Subsection

Section 74(3)(b) in The Motor Vehicles Act, 1988