Directions to the State Transport Authority and Regional Transport Authority

Directions to the State Transport Authority and Regional Transport Authority

Published vide Punjab Government Notification No. S.O. 97/C.A. 59/88/S. 67/89. dated 10.11.89.

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No. S.O. 97/C.A. 59/88/S. 67/89. - In suppersession of Government of Punjab, Department of Transport (Transport II Branch), Notification No. S.O. 24/C.A. 4/39/S.43/80, dated the 3rd April, 1980, and in exercise of the powers conferred by sub-section (1) of section 67 of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), and all other powers enabling him in this behalf, the President of India is pleased to issue the following directions to the State Transport Authority and the Regional Transport Authorities, namely :-

1. The State Transport Authority and the Regional Transport Authorities shall ensure that the following fares and freights in the State are fixed for stage carriages, contract carriages and good carriages which may be required for any Government work or for a public purpose, namely :-

(B) Danger Zone allowance at the rate of twenty rupees to the driver and fifteen rupees to the conductor or cleaner will be admissible when the vehicle is utilised by the Defence Authorities.

(C) Other conditions of hiring shall be as under :-

(1) The hire charges for a vehicle are payable from the time and the place it is taken over till it is released.

(2) The rates shall include, -

(i) the services of driver and conductor or cleaner as the case may be;

(ii) detention and empty haulage as these are on daily basis; and

(iii) all kinds of taxes, etc.

(3) No vehicle shall be refused to be engaged or hired.

(4) Normally, Petrol, Oil and Lubricant, shall be supplied by the hiring authorities and the rates fixed above, shall be exclusive of Petrol, Oil and Lubricant. In case, Petrol, Oil and Lubricant is not provided by the hiring authorities, the following rates shall be admissible for this purpose, namely :-