Section 110(1) in The States Reorganisation Act, 1956
(1)Notwithstanding anything contained in section 63 of the Motor Vehicles Act 1939, a permit granted by the State or a Regional Transport Authority in an existing State, the whole or any part of the territories of which is transferred to another existing State or to it new State shall. if such permit immediately before the appointed day, valid and effective in any area in the territories so transferred. he deemed to continue to he valid and effective in that area after that day subject to the provisions of that Act as for the time being in force in that area: and it shall not he necessary for any such permit to he countersigned by any other State or Regional Transport Authority for the purpose of validating if for use in such transferred territoriesProvided that the Central Government may, after consultation with the State Government or Governments concerned, add to amend or vary the conditions attached to the permit by the Authority by which the permit was granted.
