(2)The Regional Transport Authority, if it decides to grant a goods carriage permit, may grant the permit and may, subject to any rules that may be made under this Act, attach to the permit any one or more of the following conditions, namely:(i)that the vehicle shall be used only in a specified area, or on a specified route or routes;(ii)that the gross vehicle weight of any vehicle used shall not exceed a specified maximum;(iii)that goods of a specified nature shall not be carried;(iv)that goods shall be carried at specified rates;(v)that specified arrangement shall be made for the housing, maintenance and repair of the vehicle and the storage and safe custody of the goods carried;(vi)that the holder of the permit shall furnish to the Regional Transport Authority such periodical returns, statistics and other information as the State Government may, from time to time, prescribe;(vii)that the Regional Transport Authority may, after giving notice of not less than one month,(a)vary the conditions of the permit;(b)attach to the permit further conditions;(viii)that the conditions of the permit shall not be departed from, save with the approval of the Regional Transport Authority;(ix)any other conditions which may be prescribed.
