Section 30(3) in Rajasthan State Highways Act, 2014
(3)In case where the permission has been given in respect of the application made under sub-section (2), the person to whom such permission has been given shall obtain the licence from the State Government or the officer authorised by the State Government in this behalf, in the prescribed form enumerating therein the terms and conditions, if any, subject to which such permission has been given, and such permission shall be renewed after such period and in such manner as may be prescribed.
