(1)A Regional Transport Authority shall, [in considering an application for] [Substituted by section 47, Act 100 of 1956, for 'in deciding whether to grant or refuse' (w.e.f. 16-2-1957).] a private carrier's permit, have regard to the Authority in considering application or a private carrier's permit condition of the roads to be used by the vehicle or vehicles in respect of which the application is made, and shall satisfy itself that the vehicle or vehicles for which the permit is required will not be used except in connection with the business of the applicant.(1A)[ Subject to the provisions of sub-section (1), the Regional Transport Authority may, on an application made to it under section 52, grant a private carrier's permit in accordance with the application or with such modifications as it deems fit or refuse to grant such a permit:Provided that no such permit for any area in any other region or regions within the same State shall be granted except with the approval of the State Transport Authority.] [Inserted by Act 100 of 1956, section 47 (w.e.f. 16-2-1957).](2)The Regional Transport Authority may in granting a private carrier's permit impose conditions to be specified in the permit relating to the description of goods which may be carried, or the area in which the permit shall be valid, or the maximum laden weight and axle weights of any vehicle used [or any other matter which may be prescribed] [Added by Act 100 of 1956, section 47 (w.e.f. 16-2-1957).].(3)If the applicant is the holder of a private carrier's permit which has been suspended or has been the holder of a private carriers permit which has been revoked, the Regional Transport Authority may [* * *] [The words 'at its discretion' omitted by Act 100 of 1956, section 47 (w.e.f. 16-2-1957).] notwithstanding anything contained in sub. section (1) refuse the application.
