(1)As soon as may be after the publication of the notification under Section 3, the State Government or if the State Government so directs, the Transport Commissioner shall publish, in such manner as may be specified, a scheme as to the State Road Transport Service framed in pursuance of the declaration under Section 3.(2)The scheme under sub-section (1) shall provide for all or any of the following matters, that is to say-(a)the date on which the State Road Transport Service shall commence to operate ;(b)the route or any portion thereof on which the State Road Transport Service shall be provided ;(c)the State Road Transport Services which are to be provided on the route or any portion thereof and for prohibiting or restricting the provision on the route or its portion of transport services otherwise than under the scheme ;(d)the extent to which persons other than the State Government will be permitted to provide road transport services on the route or any portion thereof specified in clause (A) ;(e)the road transport services which will be provided by the State Government exclusively or by the State Government in conjunction with Railway ;(f)the type and carrying capacity of transport vehicles to be used in such services ;(g)the cancellation or the modification of the existing permits granted under Chapter IV of the Motor Vehicles Act, 1939 (IV of 1939) ;(h)the reduction in the number of transport vehicles plying on the route ;(i)the curtailment of the route covered by the existing permits or transfer of the permits to any other route or routes ; and(j)the convenience of the ordinary class of passengers(k)such other consequential or' incidental matters as may appear necessary or expedient for the purposes of the scheme.
