Section 10(b) in The Rajasthan State Road Transport Services (Development) Rules, 1965
(b)Simultaneously with, or Subsequently to, the issue of notices under clause (a), the Regional Transport Authority concerned shall, if it considers it proper and decides to offer to the holders of existing permits, an alternative route within the meaning of sub - section (2) of section 68-G of the Act, in lieu of compensation payable under Subsection (1) of the said section, issue another notice to the holder of existing permits specifying the alternative route which is so offered to them and requiring them to convey their acceptance thereof within a period of fortnight of the service of the notices on them.
