Section 33A(12) in The Haryana Motor Vehicles Rules, 1993
(12)Preferential numbers shall also be made available to the non-transport vehicles owned by firms/companies, i.e. other than individual on payment of additional fee as prescribed above.] [Subrule ((9) to (12) added by Haryana Notification The 9th December, 2005, No. 13/29.2005-2T]
