Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2) in Motor Vehicles Act, 1939

(2)A Regional Transport authority shall refuse to grant a stage carriage permit if it appears from any time-table furnished that the provisions of this Act relating to the speed at which vehicles may be driven are likely to be contravened:Provided that before such refusal an opportunity shall be given to the applicant to amend the time-table so as to conform to the said provisions.