(3)The following shall be conditions of every permit-(a)that the vehicle or vehicles to which the [permit relates carry valid certificates of fitness issued under section 38 and] [Substituted for the words 'perimt relates' by Act 56 of 1969, (w.e.f. 2-3-1970).] are at all times so maintained as to comply with the requirements of Chapter V and the rules made thereunder;(b)that the vehicle or vehicles to which the permit relates are not driven at a speed exceeding the speed lawful under this Act;(c)that any prohibition or restriction imposed and any [* * *] [Omitted 'maximum or minimum' by Act 56 of 1969, (w.e.f. 2-3-1970).] fares or freights fixed by notification made under section 43 or observed in connection with any vehicle or vehicles to which the permit relates;(d)that the vehicle or vehicles to which the permit relates are not driven in contravention of the provisions of [section 5 or section 72] [Substituted for the words, 'Section 72' by Act 56 of 1969, (w.e.f. 2-3-1970).];(e)that the provisions of this Act limiting the hours of work of drivers are observed in connection with any vehicle or vehicles to which the permit relates;(f)and that the provisions of Chapter VIII so far as they apply, to the holder of the permit are observed.
