(1B)[ The transport authority may exercise the powers conferred on it under sub-section (1) and (1A) in relation to a permit granted by any authority or person to whom power in this behalf has been delegated under sub-section (5) of section 44 as if the said permit was a permit granted by the transport authority.] [Inserted by Act 56 of 1969, section 27 (w.e.f. 2-3-1970).]
