Section 59(1) in The Orissa Motor Vehicles Rules, 1993
(1)Subject to the direction, if any, issued by the State Government under Clause (i), Subsection (1) of section 67 or by the State Transport Authority under Sub-section (4) of section 68, the State Transport Authority or Regional Transport Authority may attach to a stage carriage permit the conditions that the stage carriage in respect of which permit is granted shall carry passengers at such fares as the said authority may, after giving the holder of the permit an opportunity to make representations and after taking into consideration the matters specified hereunder, fix in that behalf from time to time, namely :(i)the condition of roads on which the stage carriage plies;(ii)the density of traffic on the route;(iii)the cost of operation of the stage carriage; and(iv)other matter affecting the interest of the public generally.
