(1A)[ Subject to the provisions of sub-section (1), the Regional Transport Authority may, on an application made to it under section 52, grant a private carrier's permit in accordance with the application or with such modifications as it deems fit or refuse to grant such a permit:Provided that no such permit for any area in any other region or regions within the same State shall be granted except with the approval of the State Transport Authority.] [Inserted by Act 100 of 1956, section 47 (w.e.f. 16-2-1957).]
