Section 59 in The Orissa Motor Vehicles Rules, 1993
59. Fixation of freight and fares of a stage carriage.
(1)Subject to the direction, if any, issued by the State Government under Clause (i), Subsection (1) of section 67 or by the State Transport Authority under Sub-section (4) of section 68, the State Transport Authority or Regional Transport Authority may attach to a stage carriage permit the conditions that the stage carriage in respect of which permit is granted shall carry passengers at such fares as the said authority may, after giving the holder of the permit an opportunity to make representations and after taking into consideration the matters specified hereunder, fix in that behalf from time to time, namely :(i)the condition of roads on which the stage carriage plies;(ii)the density of traffic on the route;(iii)the cost of operation of the stage carriage; and(iv)other matter affecting the interest of the public generally.(2)The State Transport Authority or Regional Transport Authority may attach to a stage carriage permit the condition that not more than a specified number of passengers shall be carried on such stage carriage at any point of time.(3)Any holder of a permit countervening the conditions provided in Sub-rule (2) of Rule 58 and Sub-rules (1) and (2) of this rule shall in addition to any other penalty to which he may be subject under any law for the time being in force be liable to cancellation of his permit or revocation thereof for a specified period by the State Transport Authority or Regional Transport Authority provided that no such permit shall be cancelled unless an opportunity has been given to the holder to submit his explanation.
