- (1.) The Interim Order passed in all these cases is modified by permitting only such All India Permit Holders who send to the Regional Transport Officer within whose, jurisdiction the journey commences and to the Dy. Superintendent of Police or Asstt. Commissioner of Police having powers under Section 129-A of Motor Vehicles Act over that area by Registered Post a copy of the contract of hiring showing the names and addresses of the passengers to be carried by the concerned Motor Vehicles 48 hours before the time of commencement of the journey to operate the concerned motor vehicles without the necessity of touching the state or the Union Territory in which permits are issued.
(2.) In case of emergency, the Regional Transport Officer concerned may give permission to make a journey if a list of passengers is filed before him even within the period of 48 hours before the commencement of the journey.
(3.) The above modification does not apply to circular tours (where the passengers return to the places where the journey commenced) which are advertised before hand and which cover a minimum of three places and extend to at least two States or Union Territories.;