(2)For the purpose of giving effect to the approved scheme in respect of a notified area or notified route, [the State Transport Authority or as the case may be, the Regional Transport Authority concerned] [Substituted for the words 'the Regional Transport Authority' by Motor Vehicles (Amendment) Act, 1969 (58 of 1969), section 41 (c) (i) (w.e.f. 2.3.1970).] may, by order,-(a)refuse to entertain any application for [the grant or renewal of any other permit or reject any such application as may be pending] [Substituted for the words 'the renewal of any other permit' by Motor Vehicles (Amendment) Act, 1969 (58 of 1969), section 41 (c) (ii) (w.e.f. 2.3.1970).];(b)cancel any existing permit;(c)modify the terms of any existing permit so as to-(i)render the permit ineffective beyond a specified date;(ii)reduce the number of vehicles authorised to be used under the permit;(iii)curtail the area or route covered by the permit so far as such permit relates to the notified area or notified route.
