(1)A stage carriage permit granted by the Regional Transport Authority of one region of the State shall be valid in the other region of Madhya Pradesh, without countersignature if the total distance of the route in such other region or regions are not more than twenty-five kilometres, and where the distance of route in other region or regions is more than twenty-five kilometres, the permit holder shall file an application alongwith prescribed documents and prescribed fee for the countersignature of permit in the office of the Secretary, Regional Transport Authority of that other region, within 30 days of the issue of permit by the granting Authority.(2)A Regional Transport Authority of one region may extend the effect of the permit in respect of a motor cab or a private service vehicle in any other region within the State without countersignature by the other authority and may attach or vary the conditions to the permit to be effective in such other region.(3)The Transport Authority which issued a permit to be operative in any other region shall send a copy of the permit to the Transport Authority of the other region.(4)The State Government may, if it considers necessary in the interest of the development of the area lying or near the border of the State, exempt all or any specified class of transport vehicles of the Bordering State from the necessity of counter signature of permit by the Transport Authority of the State provided similar facilities are extended by the other State in its area to the Transport Vehicles of Madhya Pradesh.
