(3)The Regional Transport Authority if it decides to grant the permit may, subject to any rules that may be made under this Act, attach to the permit any one or more of the following conditions, namely:(i)that the vehicle be used only in a specified area or on a specified route or routes;(ii)the maximum number of persons and the maximum weight of luggage that may be carried;(iii)that the Regional Transport Authority may, after giving notice of not less than one month(a)vary the conditions of the permit;(b)attach to the permit further conditions;(iv)that the conditions of permit shall not be departed from, save with the approval of the Regional Transport Authority;(v)that specified standards of comforts and cleanliness shall be maintained in the vehicle;(vi)that the holder of the permit shall furnish to the Regional Transport Authority such periodical returns, statistics and other information as the State Government may, from time to time, specify; and(vii)such other conditions as may be prescribed.
