(1)Save as provided in section 61, a permit shall not be transferable from one person to another except with the permission of the transport authority which granted the permit and shall not without such permission operate to confer on any person to whom a vehicle covered by the permit is transferred any right to use that vehicle in the manner authorised by the permit.(2)The holder of a permit may, with the permission of the authority by which the permit was granted, [replace any vehicle covered by the permit by any other vehicle of the same nature] [Substituted for the words 'reokace by another vehicles of the same nature and capacity any vehicle covered by te permit' by Act 56 of 1969, (w.e.f. 2-3-1970).].(3)The following shall be conditions of every permit-(a)that the vehicle or vehicles to which the [permit relates carry valid certificates of fitness issued under section 38 and] [Substituted for the words 'perimt relates' by Act 56 of 1969, (w.e.f. 2-3-1970).] are at all times so maintained as to comply with the requirements of Chapter V and the rules made thereunder;(b)that the vehicle or vehicles to which the permit relates are not driven at a speed exceeding the speed lawful under this Act;(c)that any prohibition or restriction imposed and any [* * *] [Omitted 'maximum or minimum' by Act 56 of 1969, (w.e.f. 2-3-1970).] fares or freights fixed by notification made under section 43 or observed in connection with any vehicle or vehicles to which the permit relates;(d)that the vehicle or vehicles to which the permit relates are not driven in contravention of the provisions of [section 5 or section 72] [Substituted for the words, 'Section 72' by Act 56 of 1969, (w.e.f. 2-3-1970).];(e)that the provisions of this Act limiting the hours of work of drivers are observed in connection with any vehicle or vehicles to which the permit relates;(f)and that the provisions of Chapter VIII so far as they apply, to the holder of the permit are observed.
