Section 147(1) in The M.P. Motor Vehicles Rules, 1994
(1)Every scheme shall provide for the following matters, that is to say :(i)the date on which the State Road Transport Service shall commence to operate;(ii)the name of route or area or any portion thereof on which State Road Transport Service shall be provided;(iii)(a)the nature of the State Road Transport Service to be provided on the route or area or any portion thereof;(b)the number of vehicles proposed to be operated on each route; and(c)the number of trips proposed to be operated daily on each route;(iv)the prohibition, restriction or curtailment of road transport services, if any, other than those under the Scheme;(v)whether the State Road Transport Service shall be run and operated to the exclusion complete or partial, of other persons or otherwise;(vi)the extent, if any, to which persons other than the State Transport Undertaking will be permitted to provide road transport service on the route, area or any portion, thereof, specified in clause (b);(vii)the type and carrying capacity of the transport vehicles to be used in such service;(viii)the cancellation or modification of or refusal to renew or renewal for a specified period the existing permits, granted under Chapter V, of the Act;(ix)the reduction in the number of transport vehicles plying on the route and the number of services to be operated;(x)the curtailment of the route or portion thereof, covered by the existing permits or transfer of the permits to any other route or routes and giving of compensation if any;(xi)convenience of passengers;(xii)filing of objections to the scheme before an officer authorised by the State Government by notification in this behalf;(xiii)such other consequential or incidental matters as may appear necessary or expedient for the purposes of the Scheme;(xiv)the extent to which Contract Carriages may be permitted to operate.
