Section 68G(5) in Motor Vehicles Act, 1939

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Union of India - Subsection

Section 68G(5) in Motor Vehicles Act, 1939

(5)Where, in exercise of the powers conferred by sub-clause (iii) of clause (c) of sub-section (2) of section 68F, the terms of an existing permit are modified so as to curtail the area or route of any vehicle authorised to be used thereunder, the compensation payable to the holder of the permit on account of such curtailment shall be an amount computed in accordance with the following formula, namely:-

Y x AR

Explanation. - In this formula,-

(i)"Y" means the length or area by which the route or area covered by the permit is curtailed;

(ii)"A" means the amount computed in accordance with sub-section (4);

(iii)R " means the total length of the route or the total area covered by the permit.

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Union of India - Subsection

Section 68G(5) in Motor Vehicles Act, 1939