Section 136(6) in The Haryana Motor Vehicles Rules, 1993
(6)Where a Registering Authority registers a public service vehicle in respect of which or belonging to a class in respect of which an order under sub-rule (5) has been made, it shall note in the certificate of registration the fact that nothing in this rule in regard to and consequent upon the provisions requiring that the vehicle shall be driven from the right hand side shall apply to the vehicle.
