(1A)[ The transport authority which granted a permit may, after giving the holder thereof an opportunity to furnish his explanation, reduce either permanently or for such period as it thinks fit, the number of vehicles or the route or area covered by the permit on any of the grounds mentioned in sub-section 1).] [Inserted by Act 100 of 1956, section 54, for 'possess' (w.e.f. 16-2-1956).]
