Section 77 in The Chhattisgarh Motor Vehicles Rules, 1994
77. Additional conditions in respect of certain permits.
- -(1) In addition to the conditions prescribed in sub-section (2) of Section 72, the Regional Transport Authority or State Transport Authority granting a stage carriage permit may attach any of the following conditions, namely :-(i)that the permit holder, shall not use the stage carriage in a public place for the purpose of carrying or intending to carry passengers unless it carries in addition to the driver, a conductor who holds an effective conductor's licence issued under Chapter III of the Act.(ii)that there shall be exhibited on the vehicle adequate particulars indicating to the public the place to which and the route by which the vehicle is proceeding.(iii)that the service shall be regularly operated on the specified route in accordance with the approved time table except- .(a)when prevented by accident, unmotorability of the route, or any unavoidable cause; and(b)when otherwise authorised in writing by the Regional Transport Authority.(2)A permit in respect of a public service vehicle may be subject to the conditions that its holder shall make provision on such vehicle for the conveyance of a reasonable quantity of passenger's luggage with efficient means for securing it and protecting it against rain.(3)A permit in respect of a goods carriage may be subject to one or more of the following conditions ;-(i)that the vehicle shall not be used for the conveyance of any class or description of goods in contravention of any law or any rule or order made thereunder prohibiting or regulating the import, export, or transport of such goods;(ii)that the number of persons to be carried in the vehicle shall not exceed the number which may be specified in the permit;(iii)that no goods shall be picked up or set down between any two points lying wholly within the countersigning state.(4)It shall be a condition of every permit that taxes shall be paid in respect of the vehicle in accordance with the provisions of the Chhattisgarh Motor Yan Karadhan Adhiniyam, 1991 (No. 25 of 1991) and the rules made thereunder. When the Transport Authority has suspended a permit for non-payment of tax the order of suspension shall be in force as long as the tax remains unpaid and shall become inoperative immediately on payment of the tax due on the vehicle.
