Section 19(3) in Road Transport Corporations Act, 1950
(3)Nothing in this section shall be construed as authorising a Corporation, except with the previous approval of the State Government(i)to manufacture or maintain anything which is not required directly or indirectly for use for the purpose of the undertaking of the Corporation or to repair, store, or provide any service for, any vehicle which does not belong to the Corporation or is not used directly or indirectly for the purpose of its undertaking;(ii)to purchase any vehicle for the purpose of sale to another person;(iii)to sell or supply to any person lubricants, spare parts, or equipment for or accessories to,vehicles;(iv)to let vehicles on hire for the carriage of passengers or goods except as expressly provided by or under this Act.
