181
mŸkj izns"k eksVj osfgdYl ¼fo"ks'k micU/k½ vf/kfu;e] 1976 ¿mŸkj izns"k vf/kfu;e la[;k 27] 1976À
THE UTTAR PRADESH MOTOR VEHICLES
(SPECIAL PROVISIONS) ACT, 1976
[U. P. Act No. 27 of 1976]
182
mŸkj izns"k eksVj osfgdYl ¼fo"ks'k micU/k½ vf/kfu;e] 1976
1
¿mŸkj izns"k vf/kfu;e la[;k 27] 1976À ¿mÙkj izns"k fo/kku lHkk us fnukad 11 ebZ] 1976 bZ0 rFkk mÙkj izns"k fo/kku ifj'kn~ us fnukad 14 ebZ] 1976 bZ0 dh cSBd esa Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnukad 1 tqykbZ] 1976 dks Lohdf̀r iznku dh rFkk mÙkj izns"k ljdkjh vlk/kkj.k xtV eas fnukad 5 tqykbZ] 1976 dks izdkf"kr gqvkAÀ
eksVj osfgfdYl ,sDV] 1939 ds v/khu eksVj xkfM+;ksa ds orZeku vuqKk&i=ksa ds laca/k eas vkSj mDr ,sDV ds v/;k; 4&, ds v/khu vf/klwfpr vFkok vf/klwfpr gksus ds fy;s vfHkizsr ;kstukvksa] ekxksZa vkSj {ks=ksa ds laca/k eas dqN micU/k djus rFkk lEc) fo'k;ksa ds fy, izkfo/kku djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds lÙkkblosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mÙkj izns"k eksVj osfgfdYl ¼fo"ks'k micU/k½ vf/kfu;e] 1976 dgk tk;sxkA
laf{kIr uke rFkk foLrkj
¼2½ bldk foLrkj lEiw.kZ mÙkj izns"k jkT; eas gksxkA
¼3½ ;g vf/kfu;e dsoy bl vf/kfu;e ds izkjEHk ds iwoZ] mÙkj izns"k eas viuh izof̀Ùk ds lEcU/k eas ;Fkkla"kksf/kr eksVj osfgfdYl ,sDV] 1939 ds ¼ftls ;gka vkxs ewy vf/kfu;e dgk x;k gS½ v/;k; 4&, ds v/khu vuqeksfnr vFkok vuqeksfnr gksus ds fy;s vfHkizsr {ks=ksa vkSj ekxksZa vkSj ewy vf/kfu;e ds v/khu mDr izkjEHk ds iwoZ fuxZr vuqKk&i=ksa ds laca/k eas ykxw gksxkA
2&& tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e eas %& ifjHkk'kk,a ¼d½ in ^vuqeksfnr ;kstuk]^ *vf/klwfpr {ks=* vkSj ^vf/klwfpr ekxẐ ds ogh vFkZ gksaxs] tks ewy vf/kfu;e dh /kkjk 68&Mh eas fn, x, gSa]
¼[k½ ^l{ke izkf/kdkjh^ dk rkRi;Z /kkjk 3 ds v/khu xfBr izkf/kdkjh ls gS] ¼x½ ^fuxe^ dk rkRi;Z jksM VªkUliksVZ dkjiksjs"ku ,sDV] 1950 dh /kkjk 3 ds v/khu LFkkfir mÙkj izns"k jkT; lM+d ifjogu fuxe ls gS]
¼?k½ ^fefu&cl^ dk rkRi;Z ml ^feuh cl^ ls gS tks MªkbZoj dks NksM+dj 35 O;fDr;ksa ls vuf/kd O;fDr;ksa dks ys tkus ds fy, fufeZr ;k vuqdwfyr gks] ¼³½ ^fofufnZ'V lhek^ dk rkRi;Z ,slh lhek ;k ,sls {ks= ;k ekxksZa ls gS] ftls jkT; ljdkj] vf/klwpuk }kjk fofufnZ'V djs]
¼p½ mu "kCnksa vkSj inksa ds] tks ;gka ij iz;qDr fdUrq vifjHkkf'kr gS vkSj ewy vf/kfu;e eas ifjHkkf'kr gS] ogha vFkZ gksaxs] tks ewy vf/kfu;e eas muds fy, fn, x, gSaA
1- mn~n s";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 17 ebZ] 1976 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
183
¿mÙkj izns"k eksVj osfgfdYl ¼fo"ks'k micU/k½ vf/kfu;e] 1976À ¿/kkjk 3&4À 3& jkT; ljdkj] vf/klwpuk }kjk ,d izkf/kdkjh dk xBu djsxh] tks ^l{ke izkf/kdkjh^ dgk tk;xk] ftleas fuEufyf[kr gksaxs %& l{ke izkf/kdkjh
¼,d½ mÙkj izns"k jkT; lM+d ifjogu fuxe dk egkizca/kd( ¼nks½ ifjogu vk;qDr] mÙkj izns"k(
¼rhu½ jkT; ljdkj ds foÙk foHkkx dk lfpoA
¼2½ l{ke izkf/kdkjh dh fdlh cSBd eas] mi/kkjk ¼1½ eas fofufnZ'V lnL;kas dk izfrfuf/kRo mi egkizcU/kd] mi ifjogu vk;qDr vkSj mi lfpo ls vfuEu Js.kh ds lacaf/kr vf/kdkjh dj ldrs gSa vkSj bl izdkj izfrfu;qDr vf/kdkfj;ksa dks er nsus dk vf/kdkj gksxk vkSj ml cSBd ds iz;kstuksa ds fy, mUgsa l{ke izkf/kdkjh dk lnL; le>k tk;xkA ¼3½ ,d lnL; dks l{ke izkf/kdkjh ds v/;{k ds :Ik eas dk;Z djus ds fy, fuokZfpr fd;k tk;xkA
¼4½ mi/kkjk ¼1½ eas mfYyf[kr fdlh lnL; ds ifjorZu ls ;k mi/kkjk ¼2½ ds v/khu fdlh izfrfuf/k ds ifjorZu ls dksbZ izHkko fdlh fopkjk/khu dk;Zokgh ij ugha iMsxk] tks ml izØze ds vkxs] tc fd bl izdkj dk ifjorZu gqvk] tkjh j[kh tk ldsxhA ¼5½ l{ke izkf/kdkjh ,d lfpo fu;qDr djsxk] tks jkT; ljdkj ;k fuxe dk vf/kdkjh gks ldrk gSA
¼6½ l{ke izkf/kdkjh ds leLr vkns"k vkSj fofu"p; v/;{k ds gLrk{kj ls vf/kizekf.kr fd, tk;saxs vkSj izkf/kdkjh }kjk fuxZr vU; fy[kr lfpo ds gLrk{kj ls vf/kizekf.kr fd, tk;saxsA
4&& tgka fdlh O;fDr dks] tks dksbZ laLFkk ;k fuxfer fudk; ugha gS] ftlds ikl feuh&cl gS] ,slh feuh&cl dks lafonk xkM+h ds :Ik eas mi;ksx djus ds fy;s vuqKk&i= fn;k x;k gS] ogka l{ke izkf/kdkjh mlds vkosnu&i= ij vuqeksfnr ;kstuk ds vUrxZr vkus okyh fofufnZ'V lhek ds Hkhrj mldk mi;ksx ;k=h xkM+h ds :Ik eas djus ds fy, ,sls fucU/ku vkSj "krksaZ ds v/khu] tks ewy vf/kfu;e dh /kkjk 48 dh mi/kkjk ¼3½ eas fofufnZ'V fo'k;ksa ds laca/k eas ;k fdlh vU; fo'k; ds laca/k eas gks ldrs gSa] tSlk og Bhd le>s] izkf/kdr̀ dj ldrk gS vkSj ,slh vof/k ds fy,] ftleas ,slk izkf/kdj.k izoÙ̀k gks] vuqKk&i= dks ,sls izkf/kdj.k dh lhek rd mikUrfjr le>k tk;xkA
dfri; "krksZa ij fofufnZ'V
lhek ds Hkhrj futh
feuh&cl ds mi;ksx dk
izkf/kdkj nsuk
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls izkf/kdj.k dh ;g "krZ gksxh fd feuh&cl dk Lokeh fuxe dks ,slh jkf"k nsxk] tks l{ke izkf/kdkjh ekxZ ds izdkj vkSj Js.kh] lekoÙ̀k nwjh] cSBus dh txg vkSj vU; lqlaxr rF;ksa dks /;ku eas j[krs gq, fuf"pr djs vkSj fuxe ds ,sls iz"kkldh; vkSj ifjpkyu lEcU/kh fu;a=.k ds v/khu jgsxk] tSlk l{ke izkf/kdkjh le;≤ ij vkns"k }kjk funs"k nsA ¼3½ ;fn fdlh le; l{ke i zkf/kdkjh dks ;g fo"okl djus dk dkj.k gks fd mu fucU/kuksa vkSj "krksZa dk] ftuds v/khu mi/kkjk ¼1½ eas fufnZ'V izkf/kdj.k fn;k x;k Fkk] mYya?ku fd;k x;k gS rks og mu dkj.kksa ls] tks vfHkfyf[kr fd;s tk;saxs] mDr izkf/kdj.k dk fo[k.Mu dj ldrk gS vkSj rnqijkUr ;g le>k tk;sxk fd mi/kkjk ¼1½ eas fufnZ'V vuqKk&i= dh fLFkfr iwoZor~ gks x;h gS] ftleas og izkf/kdj.k ds iwoZ FkkA
184
¿mÙkj izns"k eksVj osfgfdYl ¼fo"ks'k micU/k½ vf/kfu;e] 1976À ¿/kkjk 5&9À 5&& ¼1½ fdlh vuqeksfnr ;kstuk eas lekfo'V fdlh ckr ds gksrs gq, Hkh] l{ke izkf/kdkjh izkf/kdr̀ dj ldrk gS fd &&
lEiFk vkSj vUrjkZT;
ekxksZa ij vU; xkfM+;ksa
dk mi;ksx djus dk
izkf/kdkj nsuk
¼d½ ;k=h xkM+h ds vuqKk&i= dk dksbZ /kkjd viuh ;k=h xkM+h dks vf/klwfpr ekxZ ds ,sls Hkkx ij] tks fofufnZ'V fd;k tk; vkSj ,slh vof/k ds fy;s vkSj ,sls fucU/kuksa vkSj "krksZa ds v/khu] tks ewy vf/kfu;e dh /kkjk 48 dh mi/kkjk ¼3½ eas fofufnZ'V ckrksa ds laca/k eas ;k fdlh vU; ckr ds laca/k eas gks ldrs gSa] tSlk og Bhd le>s] pyk;s(
¼[k½ dksbZ jkT; ifjogu midze dk mÙkj izns"k ;k fdlh vU; jkT; ;k la?kh; jkT; {ks= dk lafof/kd fuxe viuh lkoZtfud lsok xkfM+;ksa dks] mÙkj izns"k ds jkT; {ks= eas vf/klwpfr ;k vuf/klwfpr ekxZ dks lekoÙ̀k djrs gq,] fdlh vUrjkZT; ekXkZ ij ,sls fucU/kuksa vkSj "krksZa ds v/khu] tSlk og Bhd le>s] pyk;sa( vkSj
¼x½ ftl vof/k eas ,slk izkf/kdj.k izoÙ̀k jgs] ;kstuk ,sls izkf/kdj.k dh lhek rd mikUrfjr le>h tk;xhA
¼2½ mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls izkf/kdkj dh ;g "krZ gksxh fd] ;FkkfLFkfr] ;k=h xkM+h ;k lkoZtfud lsok xkM+h dk Lokeh fuxe dks ,slh jkf"k nsxk] tks l{ke izkf/kdkjh ekxZ ds izdkj vkSj Js.kh] lekoÙ̀k nwjh] cSBus dh txg vkSj vU; lqlaxr rF;ksa dks /;ku eas j[krs gq, fuf"pr djs vkSj fuxe ds ,sls iz"kkldh; vkSj ifjpkyu lEcU/k fu;a=.k ds v/khu jgsxk] tSlk l{ke izkf/kdkjh le;≤ ij vkns"k }kjk funs"k nsA
6&& l{ke izkf/kdkjh] jkT; ljdkj ds iwokZuqeksnu ls] /kkjk 4 ;k /kkjk 5 ds v/khu izkf/kdj.k izkIr djus dh jhfr vkSj izfdz;k dks fu;af=r djus vkSj lkekU;r;k bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy, fofu;e cuk;sxkA
fofu;e
7&& ewy vf/kfu;e dh /kkjk 68&lh ;k 68&Mh dh fdlh ckr ls ;g ugha le>k tk;sxk fd fdlh vuqeksfnr ;kstuk eas O;oLFkk dh tkus okyh lsokvksa dh la[;k dks fofufnZ'V djus dh vis{kk dh xbZ gS ;k dHkh dh xbZ FkhA
lsokvksa dh la[;k dk
fofunZs"k /kkjk 68&lh ;k
68&Mh ds fy, vko";d
vis{kk ugha gksxh
8&& bl vf/kfu;e vkSj blds v/khu fn;s x;s vkns"kksa ds micU/k izHkkoh gksaaxs] Hkys gh ewy vf/kfu;e ds v/;k; 4 vkSj 4&, eas ;k fdlh ,sls vuqKk&i=] ;kstuk] vf/klwpuk ;k vU; fy[kr eas] ftldk mDr v/;k; ds micU/kksa ds vk/kkj ij izHkko gS] dksbZ vlaxr ckr nh gksA
bl vf/kfu;e vkSj blds
v/khu vkns"k ewy
vf/kfu;e ds v/;k; 4
vkSj 4&, ij vf/kHkkoh
gksaxs
9&& /kkjk 4 dh mi/kkjk ¼3½ ds v/khu vkns"k ls O;fFkr dksbZ O;fDr mlds fo:) jkT; ljdkj dks izR;kosnu dj ldrk gS vkSj rRi"pkr~ jkT; ljdkj ml ij ,slk vkns"k ns ldrh gS] tSlk og mfpr le>s vkSj mldk vkns"k vafre gksxkA
vkns"kksa dk vafre gksuk
¼2½ mi/kkjk ¼1½ eas ;Fkk micaf/kr ds flok;] /kkjk 4 ;k /kkjk 5 ds v/khu l{ke izkf/kdkjh }kjk fn;s x;s fdlh vkns"k ij fdlh U;k;ky; eas dksbZ vkifÙk ugha dh tk;xh ;k ewy vf/kfu;e ds v/khu fdlh izkf/kdkjh ;k U;k;kf/kdj.k eas dksbZ vihy ;k iqujh{k.k ugha fd;k tk;xkA
185
¿mÙkj izns"k eksVj osfgfdYl ¼fo"ks'k micU/k½ vf/kfu;e] 1976À ¿/kkjk 10&16À 10&& bl vf/kfu;e ds v/khu l{ke izkf/kdkjh }kjk oS/k :Ik ls fn;s x;s fdlh funs"k vkSj bl vf/kfu;e ds v/khu ml izkf/kdkjh }kjk fdlh dR̀; ds fuoZgu ds lEcU/k eas ewy vf/kfu;e dh /kkjk 113 ds micU/k] vko";d ifjorZu lfgr] ykxw gksaxsA funs"kksa dh voKk] ck/kk
rFkk lwpuk ls bUdkj
djuk
11&& ¼1½ ewy vf/kfu;e dh /kkjk 43&, eas] mi/kkjk ¼6½ eas] "kCn vkSj vad ^^50 vkSj 57** ds LFkku ij "kCn vkSj vad ^^50] 57 vkSj 68&,Q** j[k fn;s tk;saxsA ¼2½ bl vf/kfu;e ds micU/kksa ds laca/k eas ewy vf/kfu;e dh /kkjk 133&, vko";d ifjorZu lfgr] mlh izdkj ykxw gksxh] ftl izdkj og ewy vf/kfu;e ds micU/kksa ds laca/k eas ykxw gksrh gSA
ewy vf/kfu;e dh /kkjk
43&, rFkk 133&, dk
ykxw gksuk
12&& tgka jkT; ljdkj] fdlh le; yksd fgr eas vf/klwpuk }kjk funs"k nsrh gS fd /kkjk 4 ;k /kkjk 5 ds v/khu l{ke izkf/kdkjh }kjk fn;s x;s lHkh ;k dksbZ izkf/kdj.k vf/klwfpr fnukad ls izHkkoh ugha jgasxs] ogka mDr izkf/kdj.k izHkkoh ugha jg tk;saxs vkSj fdlh izkf/kdj.k ds lekIr gksus ls jkT; ljdkj ;k fuxe ;k l{ke izf/kdkjh ;k mlds lnL;ksa ds fo:) izfrdj ds fy;s dksbZ nkf;Ro mixr ugha gksxkA
izkf/kdj.k dk lekIr
fd;k tkuk
13&& "kadkvksa dk fujkdj.k djus ds fy;s ,rn~}kjk ;g iz[;kfir fd;k tkrk gS fd /kkjk 4 ;k /kkjk 5 ds v/khu dksbZ fofu"p; djus ;k vkns"k n sus ds iwoZ fdlh izHkkfor i{k ;k vU; O;fDr dh lquokbZ djuk l{ke izkf/kdkjh ds fy;s vko";d ugha gksxkA
"kadk dk fujkdj.k 14&& /kkjk 4 ;k /kkjk 5 ds v/khu fn;s x;s fdlh vkns"k ds vuqlkj fuxe dks ns; fdlh jkf"k dks fuxe ds egkizac/kd ds izek.k&i= ij Hkw&jktLo ds cdk;s dh Hkkafr olwy fd;k tk ldrk gSA
ns;ksa dh olwyh
15&& bl vf/kfu;e ds v/khu fd;s x;s ;k fd;s tkus ds fy;s vk"kf;r fdlh dk;Z ds fy, vkSj fo"ks'kr% /kkjk 12 ds v/khu fn;s x;s fdlh funs"k ds vk/kkj ij jkT; ljdkj ;k l{ke izkf/kdkjh ;k mlds lnL;ksa ds fo:) ;k fuxe ds fo:) dksbZ okn ;k vU; dk;Zokgh ugha dh tk;sxhA
mUeqfDr
16&& fdlh U;k;ky; ds fdlh fu.kZ;] fMdzh ;k vkns"k ds gksrs gq, Hkh] dksbZ ;kstuk] tks ewy vf/kfu;e dh /kkjk 68&lh ds v/khu fufeZr ;k izdkf"kr dh x;h gks ;k /kkjk 68&Mh ds v/khu vuqeksfnr ;k mikUrfjr gks] ;k fufeZr] izdkf"kr] vuqeksfnr ;k mikUrfjr vfHkizsr gks] bl vk/kkj ij vfof/kekU; ugha le>h tk;sxh ;k dHkh vfof/kekU; ugha jgh gksxh fd mleas O;ofLFkr lsokvksa dh la[;k fofufnZ'V ugha gSA oS/khdj.k
186
THE UTTAR PRADESH MOTOR VEHICLES
(SPECIAL PROVISIONS) ACT, 1976
1
[U. P. ACT NO. 27 OF 1976]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on May 11, 1976 and by the Uttar Pradesh Legislative Council on May 14, 1976. Received the assent of the President on July 1, 1976 under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary, dated July 5, 1976.]
AN
ACT
to make certain provisions in respect of existing permits for motor vehicles under the Motor Vehicles Act, 1939 and in relation to schemes, routes and areas notified or purporting to be notified under Chapter IV-A of that Act, and to provide for matters connected therewith.
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India as follows :--
Short title,
extent and
application
1. (1) This Act may be called the Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976.
(2) It shall extend to the whole of Uttar Pradesh.
(3) This Act shall apply only in relation to schemes approved or purporting to be approved areas and routes notified or purporting to be notified under Chapter IV-A of the Motor Vehicles Act, 1939 as amended in its application to Uttar Pradesh (hereinafter referred to as the principal Act) and to permits issued under the principal Act before the commencement of this Act. Definitions 2. In this Act, unless the context otherwise required,----
(a) the expressions "approved scheme", notified area" and "notified route" shall have the same meanings as in section 68-D of the principal Act,
(b) "competent authority" means the Authority constituted under section 3;
(c) "corporation" means the Uttar Pradesh State Road Transport Corporation established under section 3 of the State, Road Transport Corporation Act, 1950;
(d) "mini-bus" means an omni-bus which is constructed or adapted to carry not more than 35 persons excluding the driver;
(e) "specified limits" means such limits, area or routes as may be specified by the State Government by notification;
(f) words and expressions used but not defined herein and defined in the principal Act shall have the same meanings as in the principal Act,
1. For statement of Objects and Reasons, see Uttar Pradesh Gazelle Extraordinary, dated May 17, 1976.
187
[The Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976] [Section 3-4] Competent
Authority
3. (1) The State Government shall by notification constitute an Authority to be called the "Competent Authority" which shall consist of :--
(i) the General Manager of the Uttar Pradesh State Road Transport Corporation;
(ii) the Transport Commissioner, Uttar Pradesh;
(iii) the Secretary of the Finance Department of the State Government.
(2) The members specified in sub-section (1) may be represented by officers not below the respective ranks of Deputy General Manager, Deputy Transport Commissioner and Deputy Secretary at any meeting of the Competent Authority, and the officers so deputed shall have a right to vote and shall for purposes of that meeting be deemed to be members of the Competent Authority.
(3) One of the members shall be elected to act as Chairman of the Competent Authority.
(4) The replacement of any member mentioned in sub-section (1) or the change of any representative under sub-section (2) shall not affect any pending proceedings which may be continued from the stage where such replacement took place.
(5) The Competent Authority shall appoint a Secretary who may be an officer of the State Government or of the Corporation.
(6) All orders and decisions of the Competent Authority shall be authenticated by the signature of the Chairman and other instruments issued by the Authority shall be authenticated by the signature of the Secretary. Authorization
of use of
private mini-
bus within
specified
limits on
certain
conditions
4. (1) Where any person, not being an institution or corporate body, owing a mini- bus has been given a permit for such mini-bus to be used as a contract carriage, the Competent Authority may on his application authorize its use as a stage carriage within specified limits covered by an approved scheme. subject to such terms and conditions, which may be in respect of matters specified in sub-section (3) or section 48 of the principal Act or in respect of any other matter, as it thinks fit and for the period during which such authorization is in force, the permit shall be deemed modified to be extent of such authorization.
(2) Without prejudice to the generality of the provisions of sub-section (1), it shall be the condition of such authorization that the owner of the mini-bus shall pay such amounts to the Corporation as may be fixed by the Competent Authority having regard to the nature and class of route, the distance covered, the seating capacity and other relevant factors, and abide by such administrative and operational control of the Corporation as the Competent Authority may from time to time by order direct.
(3) If at any time the Competent Authority has reason to believe that there has been a breach of the terms and condition, subject to which the authorization referred to in sub-section (1) was made, it may, for reasons to be recorded, revoke the said authorization, and thereupon the permit referred to in sub- section (1) shall be deemed to be restored to the position in which it was before the authorization was made.
188
[The Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976] [Section 5-9] Authorization
of use of
vehicles over
corridors and
inter-State
route
5. (1) Notwithstanding anything contained in an approved Scheme, the Competent Authority may authorize----
(a) any holder of a permit for a stage carriage to ply his stage carriage on such portion of the notified route 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 (3) of section 48 of the principal Act or in respect of any other matter as it thinks fit;
(b) any State Transport Undertaking or a Statutory Corporation of Uttar Pradesh or any other State or Union Territory to ply their public service vehicles on an inter-State route covering notified or non-notified routes within the territory of Uttar Pradesh, subject to such terms and conditions as it thinks fit; and
(c) for the period during which such authorization is in force, the scheme shall be deemed modified to the extent of such authorization.
(2) Without prejudice to the generality of the provisions of sub-section (1), it shall be the condition of such authorization that the owner of the stage carriage or the public service vehicle, as the case may be, shall pay such amounts to the Corporation as may be fixed by the Competent Authority having regard to the nature and class of route, the distance covered, the seating capacity and other relevant factors, and abide by such administrative or operational control of the Corporation as the Competent Authority may from time to time by order direct.
Regulation
6. The Competent Authority shall, with the previous approval of the State Government make regulations governing the manner and procedure for seeking authorization under section 4 or section 5, and in general for carrying out the purposes of this Act.
Specification of
number of
services not an
essential requi-
rement of
section 68C or
section 68D
7. Nothing contained in section 68-C or section 68-D of the principal Act shall be deemed to require, or ever to have required a specification being made in an approved scheme of the number of services to be provided. This Act and
orders there-
under to over
ride Chapter IV
and V-A of the
Principal Act
8. The provisions of this Act and of orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in Chapter IV and Chapter IV-A of the principal Act or in any permit, Scheme, notification or other instrument having effect by virtue of the provisions of the said Chapters. Finality of
orders
9. (1) Any person aggrieved by an order under sub-section (3) of section 4 may make representation against it to the State Government, and the State Government may thereupon pass such order as it deems fit and its order shall be final.
(2) Save as provided by sub-section (1), no order made by the Competent Authority under section 4 or section 5 shall be called into question in any court or be subject to any appeal or a revision to any Authority or Tribunal under the principal Act.
189
[The Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976] [Section 10-
16]
Disobedience of directions, obstructions and refusal of information
10. The provisions of section 113 of the principal Act shall mutatis mutandis apply in relation to any direction law fully given by the Competent Authority under this Act and to the discharge of any function by that Authority under this Act.
Application of
sections 43-A
and 133-A of
the principal
Act
11. (1) In section 43-A of the principal Act in sub-section (6) for the word and figures
"50 and 57" the word and figures "50, 57 and 68-F" shall be substituted.
(2) Section 133-A of the principal Act shall mutatis mutandis apply in relation to the provisions of this Act, as it applies in relation to the provisions of the principal Act.
Determination
of authorization
12. Where the State Government at any time in the public interest by notification directs that from a notified date all or any authorizations made by the Competent Authority under section 4 or section 5 shall cease to have effect, the said authorization shall so cease to have effect and no such cessation of any authorization shall entail any liability for compensation against the State Government or the corporation or the Competent Authority or its members. Removal of
doubts
13. For the removal of doubts it is hereby declared that it shall not be necessary for the Competent Authority to hear any party or other person affected before taking any decision or making any order under section 4 or section 5. Recovery of
dues
14. Any sum due to the Corporation in accordance with any order passed under section 3 or section 4 may on a certificate of the General Manager of the Corporation be recovered as arrears of land revenue.
Immunity 15. No suit or other proceeding shall lie against the State Government or the Competent Authority or its members or against the Corporation in respect of anything done or intended to be done under this Act, and in particular, on the basis of any direction under section 12.
Validation 16. Notwithstanding any judgment decree or order of any court, any scheme prepared or published under section 68-C, or approved or modified under section 68-D of the principal Act or purporting to have been prepared, published, approved or modified shall not be deemed to be or have ever been invalid on the ground of the number of the services to be provided being not specified therein.