(1) This Act may be called the Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992.

(2) It extends to the whole of the State of Tamil Nadu.

(3) The provisions of this Act (except sections 6 and 7) shall be deeded to have come into force on the 4th June, 1976 and remain in force upto and inclusive of the 30th June, 1990 and section 6 shall be deemed to have come into force on the 1st July, 1990:

Provided that the provisions of this Act so far as they relate to section 6, shall be deemed to have continued in force on and from the 1st July, 1990.

(4) It shall apply only in relation to draft schemes, approved schemes and notified routes.

In this Act, unless the context otherwise requires:

(a) approved scheme means a scheme approved under section 100 of the Motor Vehicles Act:

(b) draft scheme means a scheme published under section 99 of the Motor Vehicles Act;

(c) Motor Vehicles Act means the Motor Vehicles Act, 1988 (Central Act 59 of 1988);

(d) the expression notified route shall have the same meaning as in section 100 of the Motor Vehicles Act;

(e) words and expressions used herein and not defined but defined in the Motor Vehicles Act shall have the meanings respectively assigned to them in that Act.

(1) Notwithstanding anything contained in a draft scheme or an approved scheme, the Regional Transport Authority may, on an application made in accordance with the rules made in this behalf, grant a permit or renew a permit to a small operator to ply his stage carriage on the entire route covered by the draft scheme or the approved scheme or on such portion of the route covered by the draft scheme or approved scheme as may be specified and for such period and subject to such terms and conditions which may be in respect of matters specified in sub-section (2) of section 72 of the Motor Vehicles Act or in respect of any other matter as it thinks fit.

Explanation. For the purposes of this sub-section and section 6 small operator means any stage carriage operator holding on the date of the commencement of this Act or oil any date subsequent to such date of commencement, five or less stage carriage permits notwithstanding that all or any stage carriage permits had expired after such date of commencement:

Provided that in computing the number of stage carriage permits for the purposes of this sub-section

(i) the number of permits in respect of reserve vehicles kept by the stage carnage operator to maintain the service; or

(ii) the number of temporary permits granted under clause (a), clause (b), or clause (c) of sub-section (1) of section 87 of the Motor Vehicles Act.

shall be excluded.

(2) Notwithstanding anything contained in a draft scheme or an approved scheme, the Regional Transport Authority may, on an application made in accordance with the rules made in this behalf vary the conditions of a permit for a stage carriage so as to enable the applicant to operate on the entire route or any portion of the route covered by such draft scheme or an approved scheme.

(3) For the period during which the permit referred to under sub-section (1) or sub-section (2) is in force, the draft scheme or the approved scheme relating to the entire route or portion of the route referred to in the said sub-sections shall be deemed to have been modified to the extent specified in the said sub-sections.

(4) Notwithstanding anything contained in Chapter VI including section 98 of the Motor Vehicles; Act, the provisions of Chapter V of that Act and the rules made thereunder shall, so far, as may be, apply in relation to the grant, renewal or variation of permit under this section as they apply in relation to the grant, renewal or variation of permit under the said Chapter V.

Notwithstanding anything contained in a draft scheme or an approved scheme or in section 3, all permits and temporary permits granted renewed or varied under the Motor Vehicles Act or under the said section 3 authorizing the use of stage carriages on the entire route or any portion of the route covered by such draft scheme or an approved scheme, shall be valid for the period for which such permits were granted, renewed or varied.

The provisions of sections 3, 4 and 6 shall-have effect notwithstanding anything inconsistent therewith contained in Chapters V and VI including section 98 of the Motor Vehicles Act.

(1) Notwithstanding anything contained in the Motor Vehicles Act or in an approved scheme, the Regional Transport Authority may, on an application made in accordance with the rules made in this behalf, renew the permit to a small operator to ply his stage carriage on the entire route covered by the approved scheme or on such portion of the route covered by the approved scheme and for such period and subject to such terms and conditions which may be in respect of matters specified in sub-section (2) of section 72 of the Motor Vehicles Act or in respect of any other matter as it thinks fit.

(2) Notwithstanding anything contained in the Motor Vehicles Act or in an approved scheme, the Regional Transport Authority may, on an application made by the small operator in accordance with the rules made in this behalf and subject to such conditions as may be prescribed, vary the conditions of a permit for a stage carriage so as to enable the applicant to operate on the entire route or any portion of the route covered by such approved scheme.

(3) Notwithstanding anything contained in Chapter VI including section 98 of the Motor Vehicles Act, the provisions of Chapter V of that Act, and the rules made thereunder shall, so far as may be, apply in relation to the renewal or variation of permit under this section as they apply in relation to the renewal or variation of permit under the said Chapter V.

(4) Notwithstanding anything contained in this Act, no new permit shall be granted under this Act to any person on any route covered by an approved scheme.

Notwithstanding anything contained in any law for the time being in force, every application for grant of new permit on a notified route and all appeals arising therefrom or relating thereto, made or preferred before the date of publication of this, Act in the Tamil Nadu Government Gazette, and pending before any court or with any officer, authority or tribunal constituted under the Motor Vehicles Act, on the said date, shall abate.

(1) The State Government may make rule to carry out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for,

(a) the form in which, the time within which and the manner in which an application under section 3 may be made;

(b) the fees to be paid in respect of an application under section 3;

(c) any other matter which may be prescribed.

(3) All rules made under this Act shall be published in the Tamil Nadu Government Gazette and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.

(4) Every rule made under this Act shall, as soon as possible after it, is made, be placed on the table of the Legislative Assembly, and if, before the expiry of the session in which; it is so placed or the next session, the Assembly makes any modification in any such rule or the Assembly decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be with it, prejudice to the validity of anything previously done under that rule.

Any reference in this Act to any of the provisions or any Chapter of the Motor Vehicles Act shall, during the period commencing from the 4th day of June, 1976 and ending with the 30th day of June, 1989, be construed as reference to the corresponding provisions or Chapter of the Motor Vehicles Act, 1939.

Notwithstanding anything contained in Chapter V or VI including section 98 of the Motor Vehicles Act, all proceedings taken for the giant of, and all orders passed granting permits or renewal or transfer of well permits or any vacation, modification, extension or curtailment of the route or routes specified in a stage carriage permit during the period commencing oil the 4th day of June, 1976 and ending with the date of the publication of this Act in the Tamil Nadu Government Gazette, shall, for all purposes, be deemed to be and to have always been taken or passed in accordance with the provisions of this Act as if this Act had been in force at all material times.

Save as otherwise provided in this Act, the provisions of this Act shall be in addition to, and not in derogation of any other law for the time being in force and nothing contained herein shall exempt any person from any proceeding by way of investigation or otherwise which might, apart from this Act, be instituted against him.

1. Received the assent of the Governor on the 31st July, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 469, dated July 31, 1992.