AIR 1968 MYSORE 278

Mysore High Court

Hon'ble Judge(s): G. K. Govinda Bhat, M. Sadananda Swamy , JJ

Motor Vehicles Act (4 of 1939) , S.62(d), S.63(3)— Temporary permits, grant of - Inter-State route - Counter signature has to be for the same period for which permit has been granted. In the case of a temporary permit on an inter-state route, the counter signature has to be for the same period for which the temporary permit has been issued. This is because under Section 62 what is authorised is the grant of a temporary permit for a period conterminous with the temporary need and since by virtue of S. 63(3) provisions of Section 62 relating to grant of temporary permits govern the grant of counter signature to temporary permits also it follows that when the period of temporary permit has to be conterminous with the temporary need, the counter signature also has to be for the same period.(Para 3)