(3)[ A Regional Transport Authority may, having regard to the matters mentioned in sub-section limit the number of stage carriages generally or of any specified type for which stage carriage permits may be granted in the region or in any specified area or on any specified route within the region.] [Inserted for the original sub-section (1), by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 41 (16.2.1957).]
