- [(1)] [The brackets and figure '(1)' omitted by Act 20 of 1942, section 14, renumbered by Act 56 of 1969, section 28 (w.e.f. 2-3-1970).] A Regional Transport Authority may [* * *] [The words 'at its discretion, and' omitted by Act 100 of 1956, section 55 (w.e.f. 16-2-1957).] without following the procedure laid down in section 57, grant permits, to be effective for a limited period not in any case to exceed four months, to authorise the use of a transport vehicle temporarily-(a)for the conveyance of passengers on special occasions such as to and from fairs and religious gatherings, or(b)for the purposes of a seasonal business, or(c)to meet a particular temporary need, [or] [Inserted by section 55, Act 100 of 1956, (w.e.f. 16-2-1957).](d)[ pending decision on an application for the renewal of a permit,] [Inserted by section 55, Act 100 of 1956, (w.e.f. 16-2-1957).] and may attach to any such permit any condition it thinks fit:[Provided that a temporary permit under this section shall, in no case, be granted in respect of any route or area specified in an application for the grant of a new permit under section 46 or section 54 during the pendency of the application :Provided further that a temporary permit under this section shall, in no case, be granted more than once in respect of any route or area specified in. an application for the renewal of a permit during the pendency of such application for renewal.] [Inserted by section 55, Act 100 of 1956, (w.e.f. 16-2-1957).](2)[ Notwithstanding anything contained in sub-section (1), a temporary permit may be granted thereunder in respect of any route or area where-(i)no permit could be issued under section 48 or section 51 or section 54 in respect of that route or area by reason of an order of a court or other competent authority res-training the issue of the same, for a period not exceeding the period for which the issue of the permit has been so restrained; or(ii)as a result of the suspension by a court or other competent authority of the permit of any vehicle in respect of that route or area, there is no transport vehicle of the same class with a valid permit in respect of that route or area, or there is no adequate number of such vehicles in respect of that route or area, for a period not exceeding the period of such suspension:Provided that the number of transport vehicles in respect of which the temporary permit is so granted shall not exceed the number of vehicles in respect of which the issue of a permit has been restrained or as the case may be, the permit has been suspended.] [Sub-section (2) omitted by Act 20 of 1942, section 14 again inserted by Act 56 of 1969, section 28 (w.e.f. 2-3-1970)]
