(2)The Regional Transport Authority, if it decides to grant a public carrier's permit. may grant the permit for one or more goods vehicles of a specified description and may, subject to any rules that may be made under this Act, attach to, the permit any one or more of the following conditions, namely:-(i)that the vehicle or vehicles shall be used only in a specified area, or on a specified route or routes;(ii)that the laden weight of any vehicle used shall not exceed a specified maximum;(iii)that goods of a specified nature shall not be carried;(iv)that goods shall be carried at specified rates;(v)that specified arrangement shall be made for the housing, maintenance and repair of vehicles and the storage and safe custody of the goods carried;(vi)that the holder of the permit shall furnish to the Regional Transport Authority such periodical returns, statistics and other information as the State Government may, from time to time, prescribe;(vii)that the Regional Transport Authority may after giving notice of not less than one month,-(a)vary the conditions of the permit;(b)attach to the permit further conditions;(viii)that the conditions of the permit shall not be departed from save with the approval of the Regional Transport Authority;(ix)any other conditions which may be prescribed.
