(1)The State Government may prescribe conditions for the issue of permits for [heavy goods vehicles or heavy passenger motor vehicles] [Substituted 'heavy motor vehicles' by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).] by the State or Regional Transport Authorities and may prohibit or restrict the use of such vehicles in any area or route within the State.[* * *] [Proviso was omitted by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).](2)Except as may be otherwise prescribed, no person shall drive or cause or allow to be driven in any public place any motor vehicle which is not fitted with pneumatic tyres.(3)No person shall drive or cause or allow to be driven in any public place any motor vehicle or trailer-(a)the unladen weight of which exceeds the unladen weight specified in the certificate of registration of the vehicle, or(b)the laden weight of which exceeds the registered laden weight specified in the certificate of registration, [* * *] [The word 'or' omitted by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).][* * *] [Clause (c) was omitted by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).](4)Where the driver or person in charge of a motor vehicle or trailer driven in contravention of sub-section (2) or clause (a) of sub-section (3) is not the owner, a Court may presume that the offence was committed with the knowledge of or under the orders of the owner of the motor vehicle or trailer.
