BHIM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Amar Shukla, Advocate, present for the petitioner. Mr. T.A. Khan, learned Deputy Advocate General with Mr. Rajesh Sharma, learned Brief Holder, present for the State/respondent Nos. 1 to 3.

(2.) THE Regional Transport Officer, who is also the Secretary, Regional Transport Authority, is present before the Court.

(3.) THE essential difference between the stage carriage and the contract carriage, as per the Motor Vehicles Act, is that a stage carriage permit holder picks passengers from one point and there can be various stages till the final destination point which are various stages, that is why it is called a 'stage carriage'. On the other hand, a contract carriage permit holder runs from one point to the destination point only.