(3A)[ Every proposal to enter into an agreement between the States referred to in the proviso to sub-section (3) and every proposal in such agreement to fix the number of permits which is proposed to be granted or countersigned in respect of each route or area, shall be published by each of the State Governments concerned in the Official Gazette together with a notice of the date before which representations in connection therewith may be submitted, and the date, not being less than thirty days from the date of such publication, on which, and the authority by which, and the time and place at which, the proposal and any representations received in connection therewith will be considered:Provided that no person, association or authority, other than those mentioned hereunder, shall have a right to make such representation, namely: -(i)any person already providing passenger or goods transport facilities by any means in the proposed area or along or near the proposed route;(ii)any association representing persons interested in the provision of road transport facilities recognised in this behalf by the State Government;(iii)any local authority or police authority within whose jurisdiction any part of the proposed area or route lies.
