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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2)(t) in Motor Vehicles Act, 1939

(t)requiring the owners of transport vehicles to notify any change of address or to report the failure of or damage to any vehicle used for the conveyance of passengers for hire or reward;
(tt)[ authorising specified persons to enter at all reasonable times and inspect all premises used by permit holders for the purposes of their business;] [Inserted by Act 100 of 1956, section 61, (w.e.f. 16-2-1957).]
(u)requiring the person in charge of a stage carriage to carry any person tendering the legal or customary fare;
(v)the conditions under which and the types of containers or vehicles in which animals or birds may be carried and the seasons during which animals or birds may or may not be carried;