(3)[ Notwithstanding anything contained in the [first] [Inserted by Act 100 of 1956, section 52, (w.e.f. 16-2-1957).] proviso to sub-section (2), the Regional Transport Authority may entertain an application for the renewal of a permit after the last date specified in the said proviso for the making of such an application, if the application is made not more than fifteen days after the said last date and is accompanied by the prescribed fee.] [Inserted by Act 100 of 1956, section 52, (w.e.f. 16-2-1957).]
