(1D)Save as otherwise provided in sub-section (lA) or subsection (1C), no permit shall, be granted or renewed during the period intervening between the date of publication, under section 68C of any scheme and the date of publication of the approved or modified scheme, in favour of any person for any class of road transport service in relation to an area or route or portion thereof covered by such scheme :Provided that where the period of operation of a permit in relation to any area, route or portion thereof specified in a scheme published under section 68C expires after such publication, such permit may be renewed for a limited period, but the permit so renewed shall cease to be effective on the publication of the scheme under sub-section (3) of section 68D.] [Inserted sub-sections (1A), (1B), (1C) and (1D) by Motor Vehicles (Amendment) Act, 1969 (56 of 1969), section 41(b) (w.e.f. 2.3.1970).]
