Section 10(m) in Haryana Passenger Transport Scheme, 2003
(m)Notwithstanding anything to the contrary contained in the foregoing sub-clauses and clause 11, an existing permit holder under 1993-scheme or 2001- scheme whose present route (as extended, modified or curtailed by order of the competent authority under one time option scheme) coincides with anyone route of this scheme so that the coincident part is 50% or more in length of the present route (measured from stage to stage to the next full kilometre), shall, if he is not in arrears of road tax and passenger tax as on the date of making application under this scheme, get an assured allotment of a permit for that route in lieu of surrendering the existing permit and he shall not be required to -(i)pay any bid money;(ii)bring the new bus against the new permit (he can continue using the existing bus till it reaches the age of seven years);(iii)pay earnest money or security in excess of Rs. 1000/- (one thousand rupees):
