Section 59 in The Motor Vehicles Act, 1939

59. General conditions attaching to all permits.

(1) Save as provided in section 61, a permit shall not be transferable from one person to another except with the permission of the transport authority which granted the permit and shall not without such permission operate to confer on any person to whom a vehicle covered by the permit is transferred any right to use that vehicle in the manner authorised by the permit.

(2) The holder of a permit may, with the permission of the authority by which the permit was granted, 6[ replace any vehicle covered by the permit by any other vehicle of the same nature].

1. Ins. by Act 100 of 1956, s. 52 (w. e. f. 16- 2- 1957 ).

2. Subs. by Act 56 of 1969, s. 25, for" sixty days" (w. ef. 1- 11- 1970 ).

3. Subs. by s. 25, ibid., for" thirty days" (w. e. f. 1- 11- 1970 ).

4. Ins. by Act 58 of 1960. s. 3 and Sch. II.

5. Ins. by Act 56 of 1969, s. 25 (w. e. f. 1- 11- 1970 ).

6. Subs.. by s. 26, for certain words (w. e. f. 2- 3- 1970 ).

7. Ins. by Act 47 of 1978, s. 23 (w. e. f. 16- 1- 1979 ).

(3) The following shall be conditions of every permit-

(a) that the vehicle or vehicles to which the 1[ permit relates carry valid certificates of fitness issued under section 38 and] are at all times so maintained as to comply with the requirements of Chapter V and the rules made thereunder;

(b) that the vehicle or vehicles to which the permit relates are not driven at a speed exceeding the speed lawful under this Act;

(c) that any prohibition or restriction imposed and any 2[ fares or freights fixed by notification made under section 43 or observed in connection with any vehicle or vehicles to which the permit relates;

(d) that the vehicle or vehicles to which the permit relates are not driven in contravention of the provisions of 3[ section 5 or section 72];

(e) that the provisions of this Act limiting the hours of work of drivers are observed in connection with any vehicle or vehicles to which the permit relates;

(f) and that the provisions of Chapter VIII so far as they apply, to the holder of the permit are observed.