Section 14 in Assam State Road Transport Act, 1954
14. Authorisation in respect of public carrier or contract carriage owned by State Government.
- Without prejudice to the provisions of Section 7, but notwithstanding, anything contained in the Motor Vehicles Act, 1939 (IV of 1939), it shall be lawful for the Transport Commissioner or an officer appointed in that behalf by the Transport Commissioner to authorise a public carrier or contract carriage owned by the State Government to be used on any or all routes in Assam and the public service vehicle aforesaid may then be so used as if the authorisation had been a permit granted under and in accordance with the provisions of the Motor Vehicles Act, 1939.
