- The State Government may make rules for the regulation of the use of public vehicles.(2)Without prejudice to the generality of the foregoing power, rules may be made under this section governing any of the following matters either generally or in respect of public vehicle of a particular class or description or in particular circumstances, namely:(a)the issue, renewal, modification or cancellation of permits and the transfer of permits from one person to another ;(b)the issue, renewal or cancellation of driving licences;(c)the issue of duplicate copies in place of permit and driving licences mutilated, defaced, lost or destroyed ;(d)the preferring of appeals by person aggrieved by the refusal of the authority competent to grant or renew a permit or a driving licence or to transfer a permit or by the cancellation or modification of a permit or the cancellation of a driving licence, an the hearing and conduct of such appeals ;(e)the documents, plates and marks to be carried by public vehicles, the manner is which they are to be carried and the language in which such documents are to be expressed ;(f)the badges and uniforms to be worn by drivers ;(g)the fees to be paid in respect of permit, driving, licences, duplicate copies of permits or driving licences, plats, badges, and appeals preferred under this Chapter;(h)the production of permits and driving licences before specified officers for purposes of inspection ;(i)the conduct of persons licensed to act as drivers of public vehicles when acting as such and the conduct of passengers in such vehicles ;(j)the limiting of the number of public vehicles or public vehicles of any specified class or description for which permits may be granted in any specified area, or on any specified route or routes ;(k)the fixing of maximum or minimum fares or freights ;(l)the minimum number of passengers or the maximum quantity of goods that may be carried in a public vehicle ;(m)the conditions subject to which passenger's luggage or goods may be carried on public vehicle ;(n)the construction and fittings, of, and the equipment to be carried by, public vehicle, whether generally or in specified areas or on specified routes;(o)the safe custody and disposal of property left in public vehicle ;(p)the conveyance in public vehicles of corpses or persons suffering from infections or contagious diseases or goods likely to cause discomfort or injury to passengers and the inspection and disinfection of such vehicles, if used for such purposes ;(q)the requirements which shall be complied with in the construction or use of any stand or halting place, including the provisions of adequate equipment and facilities for the convenience of all users thereof, the fees, if any, which may be charged for the use of such facilities, the record which shall be maintained at such stands or places, the staff to be employed thereat and the duties and conduct of such staff, and generally for maintaining such stands and place in a serviceable and clean conditions ;(r)requiring the person in charge of a public vehicle to carry any person tendering the legal or customary fare ;(s)the inspection of public vehicle including animals used to drive them;(t)the records to be maintained and the returns to be furnished by the owners of public vehicles ;(u)the appointment, terms of appointment, jurisdiction, control and functions of authorities for the purpose of administering the provision of this chapter ;(v)any other matter which is to be or may be prescribed.
