The Motor Vehicles Act, 1988

101. Operation  of  additional  services  by  a  State  transport undertaking  in   certain  circumstances.

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.