46. [ Application for stage carriage permit. [Substituted by Act 100 of 1956, section 40, (w.e.f. 16-2-1957).]
- An application for a permit in respect of a service of stage carriages or to use a particular motor vehicle as a stage carriage (in this Chapter referred to as a stage carriage permit) shall, as far as may be contain the following particulars, namely:-(a)the route or routes or the area or areas to which the application relates;(b)the number of vehicles it is proposed to operate in relation to each route or area and the type and seating capacity of each such vehicle;(c)the minimum and maximum number of daily [trips] proposed to be provided in relation to each route or area and the time-table of the normal [trips] [Substituted of Act 56 of 1969, section 21, for 'services' (w.e.f. 2-3-1970).];(d)the number of vehicles intended to be kept in reserve to maintain the service and to provide for special occasions;(e)the arrangements intended to be made for the housing and repair of the vehicles, for the comfort and convenience of passengers and for the storage and safe custody of luggage;(f)such other matters as may be prescribed.][Explanation. [Inserted of Act 56 of 1969, section 21, for 'services' (w.e.f. 2-3-1970).] - For the purposes of this section, section 48 and section 57, "trip" means a single journey from one point to another, and every return journey shall be deemed to be a separate trip;]
