68FF. [ Restriction on grant of permits in respect of a notified area or notified route. [Inserted by section 42, Act 56 of 1969, (w.e.f. 2-3-1970).]
- Where a scheme has been published under sub-section (3) of section 68D in respect of any notified area or notified route, the State Transport Authority or the Regional Transport Authority, as the case may be, shall not grant any permit except in accordance with the provisions of the scheme;Provided that where no application for a permit has been made an by the State Transport Undertaking in respect of any notified area or notified route in pursuance of an approved scheme, the State Transport Authority or the Regional Transport Authority, 'as the case may be, may grant temporary permits to any person in respect of such notified area or notified route subject to the' condition that such permit shall cease to be effective on the issue of a permit to the State Transport Undertaking in respect of that area or route.] [After sub-section (1) as so renumbered, new sub-section (2), inserted by Act 56 of 1969, section 40 (w.e.f. 2.3.1970).]
