Section 3 in The Motor Vehicles (West Bengal Third Amendment) Act, 1967
3. Insertion of new section 68HH in Act 4 of 1939. -
After section 68H of the said Act, the following section shall be inserted, namely:-"68HH. Power to grant temporary permits under section 62 not to be affected. - Nothing in this Chapter shall affect the power of the Regional Transport Authority under section 62 to grant temporary permits in respect of any route or area for any of the purposes mentioned in that section, notwithstanding that such route or area includes a notified route or notified area or portion thereof covered by an approved scheme: Provided that where the approved scheme entitles the State transport undertaking to run and operate in respect of the notified route or notified area a road transport service for the carriage of passengers to the complete exelusion of other persons, temporary stage carriage permits shall not be granted under section 62 to other persons except with the approval of the State Government and unless, in the opinion of the Regional Transport Authority, the State transport undertaking is unable or unwilling to provide in respect of the proposed route or area such road transport service as is considered necessary for the particular purpose.".
