Section 8 in The Rajasthan State Road Transport Services (Development) Rules, 1965
8. Consequences on publication of the Scheme.
- Upon the publication of the scheme under sub-section (3) of section 68-D of the Act, the consequences as hereinafter stated, shall have effect in respect of the notified route or area or portion thereof -(a)No person (other than the State Transport Undertaking either singly or in conjunction with other State Transport Undertakings) shall be entitled to a permit under Chapter IV of the Act.(b)The General Manager or an officer authorised by him may specify the number of transport vehicles, if any, for which temporary permits may be granted or countersigned in favour of persons other than the State Transport Undertaking to meet a temporary need.(c)The General Manager shall communicate the scheme published under rule (7) to the Regional Transport Authority or to each Regional Transport Authority and each such Regional Transport Authority as the case may be, shall give effect to the approved scheme forthwith.
