(1A) 2[ The Government of a State shall reserve in that State certain percentage of public carriers' permits for the Scheduled Castes and the Scheduled Tribes.
(lB) The Government of a State may, having regard to the extent to which persons belonging to economically weaker sections of the community have been granted public carriers' permits in that State,-
(a) reserve in that State such percentage of public carriers' permits, as may be prescribed, for persons belonging to economically weaker sections of the community; or
(b) notwithstanding anything contained in the proviso to sub- section (1), give preference, in such manner as may be prescribed, to applications for public carriers' permits from such persons.