(1)The State Government may prescribe conditions for the issue of permits for [heavy goods vehicles or heavy passenger motor vehicles] [Substituted 'heavy motor vehicles' by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).] by the State or Regional Transport Authorities and may prohibit or restrict the use of such vehicles in any area or route within the State.[* * *] [Proviso was omitted by Act 47 of 1978, section 29 (w.e.f. 16-1-1979).]
