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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(c) in Haryana Passenger Transport Scheme, 2003

(c)In case of non-operation of a bus exceeding a continuous period of fifteen days for reasons beyond the control of the operator and where he deposits the permit, pro-rata relief shall be provided in payment of passenger tax. No relief shall be given for the period during which a bus remains impounded under any law in force.