Section 128 in The Punjab Motor Vehicles Rules, 1989
128. [ Application and mode of grant of permit to State Transport Undertakings and other persons.] [Substituted vide Punjab and Haryana Notification No. G.S.R.6/C.A.59/88/Ss. 111, 71 and 96/Amd. (14)/2001, dated 15.1.2001.]
(1)For securing a stage carriage permit in respect of a notified area or notified route in pursuance of an approved transport scheme under section 99 of the Act, State Transport Undertaking may make an application to the Regional Transport Authority concerned in the relevant form specified under rule 62 alongwith relevant documents specified under rule 63 of Punjab Motor Vehicles Rules, 1989 as and when the same are invited through public notice :Provided that the State Transport Undertaking may make an application for the issue of a stage carriage permit on Inter-State or Monoply routes at any time.Provided further that in case the notified area or notified route falls within the jurisdiction of more than one Regional Transport Authority, the application shall be made to the Regional Transport Authority in whose jurisdiction major portion of the area or route lies and that Regional Transport Authority shall transmit the same to the State Transport Authority for consideration with its comments thereon.(2)(a)An application by a private operator for the grant of a stage carriage permit shall be made in the form specified under rule 62 alongwith relevant documents specified in rule 63 of Punjab Motor Vehicles Rule, 1989 within such time as may be indicated in the notice inviting applications.(b)The substance of application received in response to the notice referred to in clause (a) shall be published at the expense of the applicants for the information of all concerned and for inviting objection, if any, and the same shall be considered alongwith the applications on a date to be fixed and notified to all concerned by the Regional Transport Authority or State Transport Authority, as the case may be.(3)The fee payable in respect of the application for the grant of permits in terms of sub-rules (1) and (2) shall be as specified in rule 67.(4)The fees for grant of permit under this sub-rule shall be as specified in rule 68 and 69, as the case may be.(5)The applicant or allottee of stage carriage permit shall, with in three months of the sanction of the permit by the Regional Transport Authority or State Transport Authority or such longer period as may be specified by the Authority but not more than six months, produce the certificate or registration of the vehicle before the Authority so that the particulars of registration of the vehicle may be entered in the permit.(6)No permit shall be issued unless the registration mark of the vehicle to which it relates has, if the form of permit so requires, been entered therein the in the event of any application or allottee failing to produce the certificates of registrations with in the specified period, the Authority shall revoke the sanction of the permit.
