(1)A Regional Transport Authority shall, [in considering an application for] [Substituted by section 47, Act 100 of 1956, for 'in deciding whether to grant or refuse' (w.e.f. 16-2-1957).] a private carrier's permit, have regard to the Authority in considering application or a private carrier's permit condition of the roads to be used by the vehicle or vehicles in respect of which the application is made, and shall satisfy itself that the vehicle or vehicles for which the permit is required will not be used except in connection with the business of the applicant.
