Section 4 in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
4. Existing permits to be valid.
- Notwithstanding anything contained in a draft scheme or an approved scheme or in section 3, all permits and temporary permits granted, renewed or varied under the Motor Vehicles Act or under the said section 3 authorising the use of stage carriages on the entire route or any portion of the route covered by such draft scheme or an approved scheme, shall be valid for the period for which such permits were granted, renewed or varied.
