(14)(a)The Central Government may make rules for carrying out the provisions of this section.(b)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(i)the authorisation fee payable for the issue of a permit referred to in sub-sections (9) and (12);(ii)the fixation of the laden weight of the motor vehicle;(iii)the distinguishing particulars or marks to be carried or exhibited in or on the motor vehicle;(iv)the colour or colours in which the motor vehicle is to be painted;(v)such other matters as the appropriate authority shall consider in granting a national permit.Explanation.In this section,(a)appropriate authority, in relation to a national permit, means the authority which is authorised under this Act to grant a goods carriage permit;(b)authorisation fee means the annual fee, not exceeding one thousand rupees, which may be charged by the appropriate authority of a State to enable a motor vehicle, covered by the permit referred to in sub-sections (9) and (12) to be used in other States subject to the payment of taxes or fees, if any, levied by the States concerned;(c)national permit means a permit granted by the appropriate authority to goods carriages to operate throughout the territory of India or in such contiguous States not being less than four in number, including the State in which the permit is issued as may be specified in such permit in accordance with the choice indicated in the application.[88A. Power of Central Government to make schemes for national, multimodal and inter-State transport of passengers and goods. - (1) Notwithstanding anything contained in this Act, the Central Government may, by notification in the Official Gazette, modify any permit issued under this Act or make schemes for national, multimodal and inter-State transportation of goods or passengers, and issue or modify licences under, such scheme for the following purposes, namely: -(a)last mile connectivity;(b)rural transport;(c)improving the movement of freight, and logistics;(d)better utilisation of transportation assets;(e)the enhancement to the economic vitality of the area, especially by enabling competitiveness, productivity and efficiency;(f)the increase in the accessibility and mobility of people;(g)the protection and enhancement of the environment;(h)the promotion of energy conservation;(i)improvement of the quality of life;(j)enhancement of the integration and connectivity of the transportation system, across and between modes of transport; and(k)such other matters as the Central Government may deem fit:Provided that the Central Government may, before taking any action under this sub-section seek concurrence of the State Governments.
