(10)The following shall be conditions of every permit granted under sub-section (7), namely:-(i)every motor vehicle in respect of which such permit is granted shall conform to such description, requirement regarding the seating capacity, standards of comforts, amenities and other matters, as the Central Government may specify In this behalf;(ii)every such motor vehicle shall be driven by a person having such qualifications and satisfying such conditions as may be specified by the Central Government; and(iii)such other conditions as may be prescribed by the Central Government.]
