(1)Procedure for filing objections:Any person affected by the scheme published by the State Transport Undertaking under section 99 of the Act may, within thirty days from the date of publication of the scheme in the official Gazette, file any objection in the form of a memorandum addressed to the Commissioner stating concisely the grounds for objection to the scheme and furnishing the following information, namely:(a)the name and address of the objector;(b)whether he is a holder of any permit or permits under the provisions of Chapter V of the Act and if so, in respect of which particular route or routes or area;(c)details of any alternative route or routes or area for which he desires to have permit.(2)The memorandum may be signed by the objector himself or person authorized by him in this behalf by a valid power of attorney.(3)The objector or his authorized agent, as the case may be, shall send a copy of the memorandum simultaneously to the State Transport Undertaking.
