Section 110 in The States Reorganisation Act, 1956
110. Temporary provisions as to the continuance of certain existing road transport permits.-
(1)Notwithstanding anything contained in section 63 of the Motor Vehicles Act 1939, a permit granted by the State or a Regional Transport Authority in an existing State, the whole or any part of the territories of which is transferred to another existing State or to it new State shall. if such permit immediately before the appointed day, valid and effective in any area in the territories so transferred. he deemed to continue to he valid and effective in that area after that day subject to the provisions of that Act as for the time being in force in that area: and it shall not he necessary for any such permit to he countersigned by any other State or Regional Transport Authority for the purpose of validating if for use in such transferred territoriesProvided that the Central Government may, after consultation with the State Government or Governments concerned, add to amend or vary the conditions attached to the permit by the Authority by which the permit was granted.(2)No tolls, entrance fees or other charges of a like nature shall be levied after the appointed day in respect of any transport vehicle for its operations in any transferred territory under any such permit, if such vehicle was, immediately before that day, exempt from the payment of any such toll, entrance fees or other charges for its operations beyond the boundaries of the State in which such permit was grantedProvided that the Central Government may, after consultation with the State Government or Governments concerned. authorise the levy of any such toll, entrance fees or other charges, as the case may be.
