(2)[ Notwithstanding anything contained in sub-section (1), a temporary permit may be granted thereunder in respect of any route or area where-(i)no permit could be issued under section 48 or section 51 or section 54 in respect of that route or area by reason of an order of a court or other competent authority res-training the issue of the same, for a period not exceeding the period for which the issue of the permit has been so restrained; or(ii)as a result of the suspension by a court or other competent authority of the permit of any vehicle in respect of that route or area, there is no transport vehicle of the same class with a valid permit in respect of that route or area, or there is no adequate number of such vehicles in respect of that route or area, for a period not exceeding the period of such suspension:Provided that the number of transport vehicles in respect of which the temporary permit is so granted shall not exceed the number of vehicles in respect of which the issue of a permit has been restrained or as the case may be, the permit has been suspended.] [Sub-section (2) omitted by Act 20 of 1942, section 14 again inserted by Act 56 of 1969, section 28 (w.e.f. 2-3-1970)]
