(3)A [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may, by rules made under section 21. -(a)provide that a specification entitling the holder of a [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] [to drive as a paid employee or to drive a transport vehicle] [Substituted for 'to drive a transport vehicle' by Act 47 of 1978, section 5 (w.e.f. 16-1-1979).] shall be made in the [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] only by or under the authority of the Regional Transport Authority constituted under Chapter IV,(b)regulate the submission of applications for such licences to the said authority, [* * * *] [The word 'or' omitted by section 8, Act 100 of 1956 (w.e.f. 16-2-1957).][* * * *] [Clause (c) omitted by section 8, Act 100 of 1956 (w.e.f. 16-2-1957).][* * * *] [Sub-section (4) omitted by the Central Laws (Extension to Jammu and Kashmir) Act 25 of 1968, section 2 and Schedule (w.e.f. 15-8-1968).]
