- [(1)] [Re-numbered by Act 56 of 1969, section 40 (w.e.f. 2-3-1970).] Any scheme published under sub-section (3) of section 68D may at any time be cancelled or modified by the State transport undertaking and the procedure laid down in section 68C and section of 68D shall, so far as it can be made applicable, be followed in every case where the scheme is [proposed to be cancelled or modified as if the proposal were a separate scheme:Provided that the State Transport Undertaking may, with the previous approval of the State Government, modify without following the procedure laid down in section 68C and section 68D, any such scheme relating to any route or area in respect of which the road transport services are run and operated by the State Transport Undertaking to the complete exclusion of other persons in respect of the following matters, namely:-(a)increase in the number of vehicles or the number of trips;(b)change in the type of vehicles without reducing the seating capacity;(c)extension of the route or area, without reducing the frequency of the service; or(d)alteration of the time-table without reducing the frequency of the service.](2)[ Notwithstanding anything contained in sub-section (1), the State Government may, at any time, if it considers necessary in the public interest so to do, modify any scheme published under sub-section (3) of section 68D, after giving,-(i)the State Transport Undertaking, and(ii)any other person who, in the opinion of the State Government, is likely to be affected by the proposed modification, an opportunity of being heard in respect of the proposed modification.]
