Section 73 in The Punjab Motor Vehicles Rules, 1989
73. Conditions that may be attached to a stage carriage permit or contract carriage permit
. [Sections 72(2)(xxiv), 74(2)(xiii) & 96(2)(xxxiii)] - A Regional Transport Authority may attach to a stage carriage permit or a contract carriage permit the following conditions in addition to those specified in sub-section (2) of Section 72, sub-section (2) of section 74, section 84 or sub-section (11) of section 88, as the case may be, namely :-(i)a conductor shall be carried at the back of the vehicle;(ii)the holder of a stage carriage permit shall provide specified uniforms to the driver and the conductor;(iii)the holder of a stage carriage permit shall exercise supervision over the work and conduct of the employees as is necessary to ensure that the vehicle is operated in conformity with the provisions of the Act and the rules;(iv)in the case of a contract carriage permit, no passenger or goods shall be taken up or set down en route; and(v)in case of any alteration in the vehicle in pursuance of the provisions of section 52, the holder of a stage carriage permit or a contract carriage permit, as the case may be, shall intimate that fact to the Regional Transport Authority by which the permit was given and if the alteration does not conform to the conditions of the permit, the Regional Transport Authority shall be at liberty to -(i)vary the permit accordingly; and(ii)require the permit-holder to provide a substitute vehicle within such period as the authority may specify and if the holder fails to comply with such requirement it may cancel or suspend the permit and the authority making a variation in the permit or cancelling or suspending the permit as aforesaid shall intimate this fact to the authority of any other region in which a permit is valid by virtue of counter-signatures otherwise.
