(6)The State Transport Authority may, by general or special order, require the holder of a permit in respect of any transport vehicle to maintain records and submit returns in respect of the vehicle in such form as the authority may specify and such records and returns may include particulars of the daily use of the vehicle in respect of-(i)the name and licence number of the driver and conductor and other attendant, if any;(ii)the route upon which or the area within which the vehicle was used;(iii)the number of kilometers travelled;(iv)the time and commencement and termination of a journey and of any halts on a journey when the driver obtained rest;(v)the weight of goods carried between specified places and the nature of the goods;(vi)in the case of goods carried in a stage carriage, the number of trips and the distance when goods were carried in addition to passengers and in the latter case the number of the seats available for passengers.
