Section 5 in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
5. Authorization of use of vehicles over corridors and inter-State route.
(1)Notwithstanding anything contained in an approved Scheme, the Competent Authority may authorize -(a)any holder of a permit for a stage carriage to ply his stage carriage on such portion of the notified route as may be specified and for such period and subject to such terms and conditions, which may be in respect of matters specified in sub-section (3) of section 48 of the principal Act or in respect of any other matter as it thinks fit;(b)any State Transport Undertaking or a Statutory Corporation of Uttar Pradesh or any other State or Union Territory to ply their public service vehicles on an inter-State route covering notified or non-notified routes within the territory of Uttar Pradesh, subject to such terms and conditions as it thinks fit; and(c)for the period during which such authorization is in force, the scheme shall be deemed modified to the extent of such authorization.(2)Without prejudice to the generality of the provisions of sub-section (1), it shall be the condition of such authorization that the owner of the stage carriage or the public service vehicle, as the case may be, shall pay such amounts to the Corporation as may be fixed by the Competent Authority having regard to the nature and class of route, the distance covered, the seating capacity and other relevant factors, and abide by such administrative or operational control of the Corporation as the Competent Authority may from time to time by order direct.
