(1)No owner of, a transport vehicle shall,use or permit the use of the vehicle in any public place [whether or not such vehicle is actually carrying any passenger or goods)] [Inserted by Act 56 of 1969, section 17 (b) (iii) & (iv) (w.e.f. 1.6.1973).] in accordance with the conditions of a permit granted or countersigned by a Regional or [State] [Substituted for the word 'Provincial' by A.L.O., 1950.] Transport Authority [or the Commission] [Inserted by Act 100 of 1956, section 36 (w.e.f. 16-2-1957).] authorising the use of the vehicle in that place in the manner in which the vehicle is being used :Provided that a stage carriage permit shall, subject to any conditions that may be specified in the permit, authorise the use of the vehicle as a contract carriage:Provided further that a stage carriage permit may, subject to any conditions that may be specified in the permit, authorise the use of the vehicle as a goods vehicle either when carrying passengers or not:Provided further that a public carrier's permit shall, subject to any conditions that may be specified in the permit, authorise the holder to use the vehicle for the carriage of goods for or in connection with a trade or business carried on by him.
