LexSection 101 — Operation of additional services by a State transport undertaking in certain circumstances.
The Motor Vehicles Act, 1988
Notwithstanding anything contained in section 87, a State transport undertaking may, in the public interest operate additional services for the conveyance of the passengers on special occasions such as to and from fairs and religious gatherings: Provided that the State transport undertaking shall inform about the operation of such additional services to the concerned Transport Authority without delay.Open in Lexace · Ask the AI about this section