(1C)The Government of a State may, having regard to the extent to which persons belonging to economically weaker sections of the community have been granted stage carriage permits in that State.-(a)reserve in that State such percentage of stage carriage permits, as may be prescribed, for persons belonging to economically weaker sections of the community; or(b)notwithstanding anything contained in the proviso to sub-section (1) give preference, in such manner as may be prescribed to applications for stage carriage permits from such persons.Explanation I. - In this section 55, 63 and 68, a person shall be deemed to belong to economically weaker section of the community, if and only if, on the prescribed date.-(a)the annual income of such person together with the annual income, if any, of the members of his family; or(b)the extent of land (whether in one class or in different classes) held by such person together with that, if any, held by the members of his family; or(c)the annual income and the extent 'of land aforesaid, does, or do, not exceed such limit as may be prescribed.Explanation II. - For the purposes of Explanation I, "family", in relation to an individual, means the wife or husband, as the case may be, of such individual and the minor children of such individual.
