51. [ Grant of contract carriage permits. [Substituted for the original section, by section 45, Act 100 of 1956, for the original section (w.e.f. 16-2-1957).]
(1)Subject to the provisions of section 50, a Regional Transport Authority may, on an application made to it under section 49, grant a contract carriage permit in accordance with the application or with such modifications as it deems fit or refuse to grant such a permit:Provided that no such permit shall be granted in respect of any area not specified in the application.(2)The Regional Transport Authority, if it decides to grant a contract carriage 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 or vehicles shall be used only in a specified area or on a specified route or routes;(ii)that except in accordance with specified conditions, no contract of hiring, other than an extension or modification of a subsisting contract, may be entered into outside the specified area;(iia)[ the maximum number of passengers and the maximum weight of luggage that may be carried on any specified vehicle or on any vehicle of a specified type, either generally or on specified occasions or at specified times and seasons and the same is prominently marked on the vehicle;](iii)the conditions subject to which goods may be carried in any contract carriage in addition to or to the exclusion of passengers;(iv)that, in the case of motor cabs, specified fares or rates of fares shall be charged and a copy of the fare table shall be exhibited on the vehicle;(v)that, in the case of vehicles other than motor cabs, specified rates of hiring not exceeding specified maxima shall be charged;(vi)that, in the case of motor cabs, a specified weight of passengers' luggage shall be carried free of charge, and that the charge, if any, for any luggage in excess thereof shall be at a specified rate;(vii)that, in the case of motor cabs, a taxi-meter shall be fitted and maintained in proper working order, if prescribed;(viii)that the 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;(ix)that the conditions of permit shall not be departed from save with the approval of the Authority;(x)any other conditions which may be prescribed.]
