(2)The Regional Transport Authority, if it decides to grant a contract carriage permit, may, subject to any rules that may be made under this Act, attach to the permit any one or more of the following conditions, namely:(i)that the vehicles shall be used only in a specified area or on a specified route or routes;(ii)that except in accordance with specified conditions, no contract of hiring, other than an extension or modification of a subsisting contract, may be entered into outside the specified area;(iii)the maximum number of passengers and the maximum weight of luggage that may be carried on the vehicle, either generally or on specified occasions or at specified times and seasons;(iv)the conditions subject to which goods may be carried in any contract carriage in addition to, or to the exclusion of, passengers;(v)that, in the case of motorcabs, specified fares or rates of fares shall be charged and a copy of the fare table shall be exhibited on the vehicle;(vi)that, in the case of vehicles other than motorcabs, specified rates of hiring not exceeding specified maximum shall be charged;(vii)that, in the case of motorcabs, a specified weight of passengers luggage shall be carried free of charge, and that the charge, if any, for any luggage in excess thereof shall be at a specified rate;(viii)that, in the case of motorcabs, a taximeter shall be fitted and maintained in proper working order, if prescribed;(ix)that the Regional Transport Authority may, after giving notice of not less than one month,(a)vary the conditions of the permit;(b)attach to the permit further conditions;(x)that the conditions of permit shall not be departed from save with the approval of the Regional Transport Authority;(xi)that specified standards of comfort and cleanliness shall be maintained in the vehicles;(xii)that, except in the circumstances of exceptional nature, the plying of the vehicle or carrying of the passengers shall not be refused;(xiii)any other conditions which may be prescribed.[Provided that the Regional Transport Authority may in the interests of last mile connectivity waive any such condition in respect of any such types of vehicles as may be specified by the Central Government.]
