66. Necessity for permits.—
(1) No owner of a motor vehicle shall use or permit the use of the
vehicle as a transport vehicle in any public place whether or not such vehicle is actually carrying any
passengers or goods save in accordance with the conditions of a permit granted or countersigned by a
Regional or State Transport Authority or any prescribed authority authorising him the use of the vehicle
in that place in the manner in which the vehicle is being used:
Provided that a stage carriage permit shall, subject to any conditions that may be specified in the
permit, authorise the use of the vehicle as a contract carriage:
Provided further that a stage carriage permit may, subject to any conditions that may be specified in
the permit, authorise the use of the vehicle as a goods carriage either when carrying passengers or not:
Provided also that a goods carriage permit shall, subject to any conditions that may be specified in the
permit, authorise the use of the vehicle for the carriage of goods for or in connection with a trade or
business carried on by him.
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[Provided also that where a transport vehicle has been issued any permit or permits, as well as a
licence under this Act, such vehicle may be used either under the permit, or permits, so issued to it, or
under such licence, at the discretion of the vehicle owner.]
(2) The holder of a goods carriage permit may use the vehicle, for the drawing of any public or semi-
trailer not owned by him, subject to such conditions as may be prescribed.
3
[
Provided that the holder of a permit of any articulated vehicle may use the prime-mover of that
articulated vehicle for any other semi-trailor.]
(3) The provisions of sub-section
(1) shall not apply—
(a) to any transport vehicle owned by the Central Government or a State Government and used
for Government purposes unconnected with any commercial enterprise;
(b) to any transport vehicle owned by a local authority or by a person acting under contract with a
local authority and used solely for road cleansing, road watering or conservancy purposes;
1. Clause
(o) omitted by Act 32 of 2019, s. 28 (w.e.f. 1-4-2021).
2. Ins. by s. 29, ibid. (w.e.f. 1-9-2019).
3. Added by Act 54 of 1994, s. 20 (w.e.f. 14-11-1994).
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(c) to any transport vehicle used solely for police, fire brigade or ambulance purposes;
(d) to any transport vehicle used solely for the conveyance of corpses and the mourners
accompanying the corpses;
(e) to any transport vehicle used for towing a disabled vehicle or for removing goods from a
disabled vehicle to a place of safety;
(f) to any transport vehicle used for any other public purpose as may be prescribed by the State
Government in this behalf;
(g) to any transport vehicle used by a person who manufactures or deals in motor vehicles or
builds bodies for attachment to chassis, solely for such purposes and in accordance with such
conditions as the Central Government may, by notification in the Official Gazette, specify in this
behalf;
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* * * * *
(i) to any goods vehicle, the gross vehicle weight of which does not exceed 3,000 kilograms;
(j) subject to such conditions as the Central Government may, by notification in the Official
Gazette, specify, to any transport vehicle purchased in one State and proceeding to a place, situated in
that State or in any other State, without carrying any passenger or goods;
(k) to any transport vehicle which has been temporarily registered under section 43 while
proceeding empty to any place for the purpose of registration of the vehicle;
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* * * * *
(m) to any transport vehicle which, owing to flood, earthquake or any other natural calamity,
obstruction on road, or unforeseen circumstances is required to be diverted through any other route,
whether within or outside the State, with a view to enabling it to reach its destination;
(n) to any transport vehicle used for such purposes as the Central or State Government may, by
order, specify;
(o) to any transport vehicle which is subject to a hire-purchase, lease or hypothecation agreement
and which owing to the default of the owner has been taken possession of by or on behalf of, the
person with whom the owner has entered into such agreement, to enable such motor vehicle to reach
its destination; or
(p) to any transport vehicle while proceeding empty to any place for purpose of repair.
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[
(q) to any transport vehicle having been issued a licence under a scheme, under sub-section
(3)
of section 67 or sub-section
(1) of section 88A, or plying under such orders as may be issued by the
Central Government or by the State Government.]
(4) Subject to the provisions of sub-section
(3), sub-section
(1) shall if the State Government by rule
made under section 96 so prescribes, apply to any motor vehicle adapted to carry more than nine persons
excluding the driver.
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