Section 5(2) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
(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.
