(1B)A temporary permit issued in pursuance of the provisions of sub-section (1A) shall be effective,-(i)if the scheme is published under sub-section (3) of section 68D, until the grant of the permit to the State Transport Undertaking under sub-section (1), or(ii)it the scheme is not published under sub-section (3) of section 68D, until the expiration of the one week from the date on which the order under subsection (2) of section 68D is made.
