(2)The Regional Transport Authority may in granting a private carrier's permit impose conditions to be specified in the permit relating to the description of goods which may be carried, or the area in which the permit shall be valid, or the maximum laden weight and axle weights of any vehicle used [or any other matter which may be prescribed] [Added by Act 100 of 1956, section 47 (w.e.f. 16-2-1957).].
