78. Intimation of damage to or failure of public service vehicle.
(1)The holder of any stage carriage or contract carriage permit shall within twenty four hours of the occurrence, report in writing to the State Transport Authority any failure of or damage to such vehicle or to any part thereof, if the failure or damage is of such a nature as to render the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.(2)The holder of any permit in respect of a service of stage carriages shall within twenty-four hours of the occurrence, report in writing to the State Transport Authority, any failure of or damage to any vehicle used by him under the authority of the permit of such a nature as to prevent the holder from complying with any of the provisions of conditions of the permit for a period exceeding three days.(3)Upon receipt of a report referred to in the preceding sub-rules, the State Transport Authority may, subject to provisions of these rules:-(i)direct the holder of the permit within such period, not exceeding one month from the date of occurrence, either to make good the damage to or failure of the vehicle or to provide a substitute vehicle, or(ii)if the damage to or failure of the vehicle is such that in the opinion of the said authority it cannot be made good within a period of one month from the date of the occurrence direct the holder of the permit to provide a substitute vehicle, and when the holder of a permit fails to comply with such a direction, cancel or vary the permit accordingly.(4)Inspection of premises used by permit holder. - Any police officer in uniform not below the rank of Sub-Inspector or any officer of the Transport Department empowered in this respect by the Commissioner may enter at all reasonable time and inspect the premises used by the permit holder for the purpose of their business for any enquiry or verification.
