Section 10 in The Rajasthan State Road Transport Services (Development) Rules, 1965
10. Giving effect to the approved Scheme.
(a)For the purpose of giving effect to the approved scheme, the Regional Transport Authority, concerned shall forthwith cancel or modify or refuse to renew or make ineffective the existing permits in respect of the notified route or portion thereof and serve upon the holder of such permits notices to that effect(b)Simultaneously with, or Subsequently to, the issue of notices under clause (a), the Regional Transport Authority concerned shall, if it considers it proper and decides to offer to the holders of existing permits, an alternative route within the meaning of sub - section (2) of section 68-G of the Act, in lieu of compensation payable under Subsection (1) of the said section, issue another notice to the holder of existing permits specifying the alternative route which is so offered to them and requiring them to convey their acceptance thereof within a period of fortnight of the service of the notices on them.(c)In the case contemplated by clause (b) the Regional Transport Authority shall also publish a copy of the notice in the official Gazette calling upon the holders of existing permits for the proposed alternative routes to make representations in writing within 15 days of its publication, if any, in respect of the proposed offer.(d)Any representations received by the Regional Transport Authority in pursuance of clause (c) within the time limit specified thereunder shall be taken into consideration by it and the authority may then pass such orders as it may deem fit.(e)Nothing contained in Chapter IV of the Act or in the Rules made thereunder shall apply to the proceedings taken under these rules.
