Section 65 in The Haryana Motor Vehicles Rules, 1993
65. Carriage of personal luggage in stage or contract carriage.
[Section 96(2)(xvi) and (xxxiii) and Section 72(2)(xxiv)]. - (1) In the case of permit for a stage carriage, it shall be condition that the luggage and personal effects of each passenger shall be carried free of charges subject to the limits given below :(a)30 Kilograms for each passenger occupying a seat in a stage carriage or contract carriage operating on routes other than route operating in urban areas locally;(b)Five kilograms for each passenger, provided the luggage is carried by the passenger in his lap, occupying a seat in stage carriage or contract carriage operating on routes other than specified in clause (a) above :Provided that small articles such as over coats and hand bags and the like shall not be weighted.(2)Subject to any directions issued by the State Transport Authority or Regional Transport Authority may impose on the use of any contract carriage conditions in regard to the weight of luggage and goods which may be carried therein, generally or in any specified area.
