Section 4 in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
4. Authorization of use of private mini-bus within specified limits on certain conditions.
(1)Where any person, not being an institution or corporate body, owing a mini-bus has been given a permit for such mini-bus to be used as a contract carriage, the Competent Authority may on his application authorize its use as a stage carriage within specified limits covered by an approved scheme. subject to such terms and conditions, which may be in respect of matters specified in sub-section (3) or section 48 of the principal Act or in respect of any other matter, as it thinks fit and for the period during which such authorization is in force, the permit shall be deemed modified to be extent of such authorization.(2)Without prejudice to the generality of the provisions of sub-section (1), it shall be the condition of such authorization that the owner of the mini-bus shall pay such amounts to the Corporation as may be fixed by the Competent Authority having regard to the nature and class of route, the distance covered, the seating capacity and other relevant factors, and abide by such administrative and operational control of the Corporation as the Competent Authority may from time to time by order direct.(3)If at any time the Competent Authority has reason to believe that there has been a breach of the terms and condition, subject to which the authorization referred to in sub-section (1) was made, it may, for reasons to be recorded, revoke the said authorization, and thereupon the permit referred to in sub-section (1) shall be deemed to be restored to the position in which it was before the authorization was made.
