Section 99 in The Haryana Motor Vehicles Rules, 1993
99. Information of failure to ply the vehicle.
[Section 96(2)(xxiv)]. - If the holder of a stage carriage permit is at any time unable to ply his vehicle for any cause whatsoever in accordance with the time table approved by the Regional Transport Authority, he shall forthwith send an intimation about the same to the Regional Transport Authority by which the permit was issued as well as the nearest Deputy Commissioner or Sub-Divisional Officer (Civil).(2)On receipt of a report under sub-rule (1) the Regional Transport Authority, Deputy Commissioner or Sub-Divisional Officer as the case may be, may make such alternate arrangement as he may thinks it.
