(2) The Regional Transport Authority, if it decides to grant a public carrier' s permit. may grant the permit for one or more goods vehicles of a specified description and may, subject to any rules that may be made under this Act, attach to, the permit any one or more of the following conditions, namely:-
(i) that the vehicle or vehicles shall be used only in a specified area, or on a specified route or routes;
(ii) that the laden weight of any vehicle used shall not exceed a specified maximum;
(iii) that goods of a specified nature shall not be carried;
(iv) that goods shall be carried at specified rates; 1 Subs. by Act 100 of 1956 , s. 50, for the original section (w. e. f. 16- 2- 1957 ). 2 Ins. by Act 47 of 1978 , s. 22 (w. e. f. 16- 1- 1979 ).
(v) that specified arrangement shall be made for the housing, maintenance and repair of vehicles and the storage and safe custody of the goods carried;
(vi) that the holder of the permit shall furnish to the Regional Transport Authority such periodical returns, statistics and other information as the State Government may, from time to time, prescribe;
(vii) that the Regional Transport Authority may after giving notice of not less than one month,-
(a) vary the conditions of the permit;
(b) attach to the permit further conditions;
(viii) that the conditions of the permit shall not be departed from save with the approval of the Regional Transport Authority;
(ix) any; other conditions which may be prescribed.