Section 3(2) in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
(2)Notwithstanding anything contained in a draft scheme or an approved scheme, the Regional Transport Authority may, on an application made in accordance with the rules made in this behalf, vary the conditions of a permit for a stage carriage so as to enable the applicant to operate on the entire route or any portion of the route covered by such draft scheme or an approved scheme.
