(2)For the purpose of giving effect to the approved scheme in respect of a notified area or notified route, the State Transport Authority or, as the case may be, the Regional Transport Authority concerned may, by order,(a)refuse to entertain any application for the grant or renewal of any other permit or reject any such application as may be pending;(b)cancel any existing permit;(c)modify the terms of any existing permit so as to(i)render the permit ineffective beyond a specified date;(ii)reduce the number of vehicles authorised to be used under the permit;(iii)curtail the area or route covered by the permit in so far as such permit relates to the notified area or notified route.
