Section 4(1) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
(1)Where any person, not being an institution or corporate body, owing a mini-bus has been given a permit for such mini-bus to be used as a contract carriage, the Competent Authority may on his application authorize its use as a stage carriage within specified limits covered by an approved scheme. subject to such terms and conditions, which may be in respect of matters specified in sub-section (3) or section 48 of the principal Act or in respect of any other matter, as it thinks fit and for the period during which such authorization is in force, the permit shall be deemed modified to be extent of such authorization.
