61. Custody, production and cancellation of permits.
(1)Permit shall be produced on demand made at any reasonable time by a person authorized by the Chairman or Secretary State Transport Authority or any Police Officer not below the rank of Sub-Inspector.(2)Any Police officer or officer of Transport Department in uniform may mount any transport vehicle for the purpose of inspecting the permit.(3)The holder of a permit may at any time surrender it to the State Transport Authority and the said Authority shall forthwith cancel any permit so surrendered.(4)When the State Transport Authority suspend or cancel any permit:-(i)the holder shall surrender permit within seven days of the receipt of a demand in writing by the State Transport Authority;(ii)the State Transport Authority shall send intimation to any other authority by which the permit has been countersigned.(5)Within fourteen days the expiry of any permit by efflux of time, the holder thereof shall deliver it to the State Transport Authority by which it was issued. The State Transport Authority receiving any such permit shall intimate the fact to the authority or authorities by which it may have been countersigned.In the event of suspension of permit the vehicle shall be produced for detention by the owner before the official of the Enforcement Branch of the Transport Department or Delhi Traffic police so empowered and the period of detention shall be reckoned from the time of production of vehicle for detention along with permit.
