Section 8(c) in Haryana Passenger Transport Scheme, 2003
(c)The time schedules for operation of various buses of Public and Private sectors from various bus stands within a direct shall be decided by the Secretary, Regional Transport Authority or District Transport Officer in consultation with all the operators including the authorities of Haryana Roadways. In this regard, a tentative time schedule keeping in view all the permits shall be prepared by the Secretary, Regional Transport Authority or District Transport Officer which shall be published in newspaper for inviting objections, if any, from all the operators including Haryana Roadways. A final decision shall be taken by the Secretary, Regional Transport Authority or District Transport Officer in the form of a speaking order taking into consideration the objections, if any.
