(3)The Regional Transport Authority, if it decides to grant a stage carriage permit, may grant the permit for a service of stage carriages of a specified description or for one or more particular stage carriages, 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 or vehicles shall be used only in a specified area, or on a specified route or routes; [Substituted by Act 56 of 1979, section 22, for clause (i) (w.e.f. 2-3-1970).](ia)that the service or any specified part thereof shall be commenced with effect from a specified date;](ii)the minimum and maximum number of daily [trips to be provided] [Substituted for the words 'services to be maintained' by Act 56 of 1979, (w.e.f. 2-3-1970).] in relation to any route or area generally or on specified days and occasions;(iii)that copies of the time-table of the service or of particular stage carriages approved by the Regional Transport Authority shall be exhibited on the vehicles and at specified stands and halts on the route or within the area;(iv)that the service shall be operated within such margins of deviation from the approved time-table as the Regional Transport Authority may from time to time specify;(v)that within municipal limits and such other areas and places as may be prescribed, passengers or goods shall not be taken up or set down except at specified points;(vi)the maximum number of passengers and the maximum weight of luggage that may be carried on any specified vehicle or on any vehicle of a specified type, either generally or on specified occasions or at specified times and seasons;(vii)the weight and nature of passengers' luggage that shall be carried free of charge, the total weight of luggage that may be carried in relation to each passenger, and the arrangements that shall be made for the carriage of luggage without causing inconvenience to passengers;(viii)the rate of charge that may be levied for passengers' luggage in excess of the free allowance:(ix)that vehicles of specified types fitted with bodies conforming to approved specifications shall be used:Provided that the attachment of this condition to a permit shall not prevent the continued use, for a period of two years from the date of publication of the approved specifications, of any vehicle operating on that date;(x)that specified standards of comfort and cleanliness shall be maintained in the vehicles; (xi) the conditions subject to which goods may be carried in any stage carriage in addition to or to the exclusion of passengers;(xii)that fares shall be charged in accordance with the approved fare table;(xiii)that a copy of, or extract from, the fare table approved by the Regional Transport Authority and particulars of any special fares or rates of fares so approved for particular occasions shall be exhibited on every stage carriage and at specified stands and halts;(xiv)that tickets bearing specified particulars shall be issued to passengers and shall show the fares actually charged and that records of tickets issued shall be kept in a specified manner;(xv)that mails shall be carried on any of the vehicles authorised by the permit subject to such conditions (including conditions as to the time in which mails are to be carried and the charges which may be levied) as may be specified;(xvi)the reserve of vehicles to be kept by the holder of the permit to maintain the service and to provide for special occasions;(xvii)the conditions subject to which any vehicle covered by the permit may be used as a contract carriage;(xviii)that specified arrangements shall be made for the housing, maintenance and repair of vehicles;(xix)that an specified bus station or shelter maintained by Government or a local authority shall be used and that any specified rent or fee shall be paid for such use;(xx)that the conditions of the permit shall not be departed from, save with the approval of the Regional Transport Authority;(xxi)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;[Provided that the conditions specified in pursuance of clause (i) shall not be varied so as to alter the distance covered by the original route by more than 24 kilometres, and any variation within such limits shall be made only after the Regional Transport Authority is satisfied that such variation will serve the public convenience and that it is not expedient to grant a separate permit in respect of the original route as so varied or any part thereof ;] [Proviso inserted by Act 56 of 1979, (w.e.f. 2-3-1970).](xxii)that the holder of a permit shall furnish to the Regional Transport Authority such periodical returns, statistic and other information as the State Government may from time to time prescribe (xxiii) any other conditions which may be prescribed.]
