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[Cites 0, Cited by 0] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(5) in Delhi Motor Vehicles Rules, 1993

(5)If the holder of a stage carriage permit uses a vehicle authorized by the permit for the carriage of goods to the detriment of the public convenience by failing thereby to meet the demand for passengers transport, the Stage Transport Authority may after giving the holder an opportunity of being heard, declare that a breach of conditions of the permit has occurred and may thereafter proceed under the provisions of the Act.