(1)Any person whose interests are affected may, within thirty days from the publication of the scheme, file objections to the same before the Transport Commissioner.(2)The State Government or if the State Government so directs, the prescribed authority, as the case may be, shall after having considered the objections either confirm, modify or alter the scheme.(3)The scheme as confirmed, modified or altered under sub-section (2) shall then be published in the Gazette, and the same shall thereupon become final and the route to which it relates shall be called a notified route.
