Section 70 in The Chhattisgarh Motor Vehicles Rules, 1994
70. Matters for consideration of Application for Stage Carriage or Contract Carriage Permit.
- In addition to the matters mentioned in clause (d) of sub-section (3) of Section 71 and clause (b) of sub-section (3) of Section 74, the Regional Transport Authority may also have regard to the following matters, namely :-(a)that the applicant is an unemployed Graduate;(b)that he is displaced person affected by any development project;(c)that he is a person whose stage carriage or contract carriage permit has been cancelled as a result of any nationalization scheme;(d)that he is having a diploma in Automobile Engineering, Tourism or Transport Management, from an institution recognised by the State Government;(e)that he is a Travel Agent approved by the Indian Tourism Development Corporation or Chhattisgarh Tourism Development Corporation;(f)[ that a person makes an application for plying vehicle for ladies only on city routes;(g)that widow or a divorced woman who applies to ply vehicle on city routes;(h)that the owners of mini-buses belonging to Scheduled Castes, Scheduled Tribes, Backward Classes and Minority Communities who have been provided mini buses by giving loans under different schemes by the State Government while making application for a permit; or(i)that the beneficiaries under clause (h) while applying for mini bus permit for Mahanagariya Service routes.
