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State of Haryana - Act

Haryana Passenger Transport Scheme, 2003

HARYANA
India

Haryana Passenger Transport Scheme, 2003

Rule HARYANA-PASSENGER-TRANSPORT-SCHEME-2003 of 2003

Published on 31 December 2003
Commenced on 31 December 2003
[This is the version of this document from 31 December 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Passenger Transport Scheme, 2003Haryana Government Transport Department, Notification, dated the 31st December, 2003No. S.O. 153/C.A. 59/1988/S.100/2003. - In pursuance of the provisions of sub-section (3) of section 100 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988), and other powers enabling him in this behalf and with reference to Haryana Government, Transport Department Notification No. S.O. 96/C.A. 59/1988/S.99/2003, dated the 9th July, 2003, the Governor of Haryana hereby publishes the following approved scheme prepared by the Transport Department, Haryana -Approved Scheme

1. Short title and commencement.

(a)This scheme may be called the Haryana Passenger Transport Scheme, 2003.

(b)It shall come into force from the date of its publication in the Official Gazette.

2. Type of permits, routes and eligibility conditions.

(a)Stage carriage pemits for the routes described in Annexure "A" to this scheme for allotment to private operators shall be offered to the individuals, existing societies, new societies, firms and companies under the Motor Vehicles Act, 1988 (Central Act 59 of 1988), in accordance with the provisions of this scheme.

(b)The State Government may, at any time keeping in view the traffic demand, increase the number of pemits on any particular route of this scheme. The increased number of pemits shall be allotted in accordance with the provisions of the scheme.

3. Modification of route.

- No request for any modification, variation, curtailment, alteration, extension transfer etc. of any route/permit shall be entertained at the time of receiving applications, during the process of allotment of permit or after allotment of permit :Provided that limited modification, variation, curtailment, alteration and extension of route shall be allowed in accordance with the provision of the Motor Vehicles Act, 1988, to provide transport services on a new road linking a village or a town in public interest:Provided further that if a route becomes non-motorable, the permit holder can, on application, be given permission to ply his bus on an alternate route as far as possible overlapping the original route or another route of the scheme temporarily and shall provide service on the original route as soon as the route becomes motorable. Superintending Engineer, Public Works Department (Buildings and Roads) shall be the competent authority to certify whether a road in his area of jurisdiction is motorable or not.Explanation : A new road is a road constructed or made motorable after the notification of the scheme in the Official Gazette and not covered by any route in the scheme.

4. Guidelines for operation of Haryana Roadways with reference to privatised routes.

- The Haryana Roadways shall continue its operation as per the following guidelines -

(a)The Haryana Roadways will not normally ply stage to stage on routes allotted to private operators :

Provided that Haryana Roadways will continue to operate on all its existing routes which overlap fully or partly any privatised route(s).

(b)Haryana Roadways will provide service. -

(i)where all the permits on offer for a route have not been taken by private operators or where an operator defaults in providing service and, therefore, there is deficiency in service;

(ii)where in the opinion of State Transport Authority/Regional Transport Authority/District Transport Officer/District Administration, due to traffic demand more services are required to be operated and any of them so direct Haryana Roadways to provide additional services on temporary or permanent basis or till such time additional permit(s) on these routes are granted to private operators.

5. Fare structure and liability for payment of taxes etc.

(a)The fare structure applicable shall be as directed by the State Transport Authority for stage carriages from time to time.

(b)Passenger tax at the rates notified by the State Government from time to time, shall be payable on lump-sum basis by the permit-holders which at the time of commencement of this scheme; shall be under -

(i)Full body buses (50-54 seater) : Rs. 16,000/- (sixteen thousand rupees) per month.

(ii)Mini buses (30-35 seater) : Rs. 9,600/- (nine thousand six hundred rupees) per month.

(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.

(d)In addition to the passenger tax, road tax, permit fees, Adda fee or any other taxes or fees imposed by the State Government at the time of allotment of permits or later at the rates applicable from time to time, shall also be payable.

6. Free/Concessional passes.

- Private operators under this scheme shall be obliged to carry students and other concessional or free pass holders in their buses in the same way as is done by Haryana Roadways buses. No subsidy shall be admissible for this purpose.

7. Carry of mail bags.

- Mail bags of the Postal Authorities shall have to be carried for which an agreement shall have to be made with the Postal authorities regarding fare etc. No subsidy for this facility shall be given by the State Government.

8. Time table, its adherence and observation of order of the State Government regarding managements of bus stands.

(a)The State Government or State Transport Authority shall from time to time be entitled to issue suitable orders for coordinated operation of service in general public interest.

(b)In particular and without prejudice to the generality of the foregoing powers any place inside or outside the cities be declared as bus stands for specifics routes/permits and several places in the city be declared as stages of operation.

(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.

(d)For properly coordinating the services at different bus stands, booth timings as per notified time schedule shall be required to be given. Wherever number of booths at the bus stands are less than the requirement, main booths shall be allowed first to the long route buses. The buses running towards villages or on short routes or on shuffle services, shall be given temporary booths which are suitably located and separately ordered as such by the Station Incharge of the bus stand. Before issuing such an order, the Station Incharge shall take the approval of the District Transport Officer/Secretary, Regional Transport Authority in this regard.

(e)No fees shall be charged for giving the time table for the first time. However, on an application made by an operator for change/amendment in the time table, a processing fees of Rs. 1,000/- per application will be charged.

(f)The policies regarding management of bus stands framed time to time by the State Government shall have to be observed and kept in view while passing orders as above by Station Incharge or the District Transport Officer.

(g)Within the notified bus stands, the Station Incharge shall be the authority to implement and regulate the time schedules and booth timings for all the buses, as per the guidelines framed by the State Government or as per the general orders framed in this regard.

(h)No bus which defaults in the payment of passenger tax, road tax, adda fees etc. for a period of more than one month beyond the due date for payment of such taxes/fees, shall be allowed to operate. The State Incharge of the bus stand shall be entitled to cancel its booth timings as well as time schedule of operation after intimation to the District Transport Officer.

Note. - "Station Incharge" means the person appointed/posted as Incharge of the bus stand.

9. Seating capacity and age of vehicle.

(a)The permits will be issued for 50-54 seater full body buses or 30-35 seater mini buses as per the option of the operator.

(b)The permit shall be given only for operation of new buses with the sole exception that the existing operator holding permit and plying a bus under 1993-scheme or 2001-scheme shall not be required to introduce the new bus till the existing (old) bus completes seven years from the date of its first registration.

Note. - "1993-scheme" means the scheme approved under the notification No. S.O. 90/C.A./59/88/S. 100/93, dated the 3rd November, 1993, and "2001- scheme" means the scheme as per notification No. S.O. 422-AT-I/C.A. 59/1988/S.3(3)100, dated the 19th January, 2001.

(c)The bus can ply as stage carriage in Haryana upto seven years from the date of first registration only and no further extension shall be given after the lapse of said period of seven years. After seven years, it shall be replaced by another new vehicle only. The vehicle should, however, conform to the pollution norms as applicable from time to time.

(d)The period of seven years in respect of stage carriages plying in the State or in a specific area thereof can be changed by the State Government by issuing a notification in this behalf.

10. Allotment of permit.

(a)The route permit shall be allotted on the basis of one time non-refundable highest bid.

(b)The top highest bidders equivalent to the number of permits shall be given route allotment offers subject to the right of preferential allotment of the existing permit holders in terms of sub-clause (m) of this clause.

(c)A tie in bidding by two or more applicants offering the same amount or between the existing permit holders having the preferential right of allotment as per sub-clause (m), shall be resolved in favour of the one whose application is for a full-body bus and in case of further tie by draw of lots.

(d)The intending operator shall offer the bid along with application form given in the booklet referred to in clause 19, in a sealed cover before the Secretary, Regional Transport Authority (District Transport Officer) of the district where the originating point of the route lies.

(e)The bid tender shall be accompanied with refundable earnest money of Rs. 8,000/- (eight thousand rupees) for a full body and Rs. 5,000/- (five thousand rupees) for a mini bus per application for each route in the form of demand draft payable to the Secretary, Regional Transport Authority (District Transport Officer) concerned. Application/Bid which does not contain the said earnest money shall be liable to be rejected summarily. The earnest money of unsuccessful bidders shall be returned after completion of the process of allotment of route permits.

(f)The application in a sealed cover with marking "Application for route No. __________, district ____________, name of the route ________ " shall have to be delivered along with the bid tender by individuals personally in the office of Secretary, Regional Transport Authority or District Transport Officer of the district upto 10.00 a.m. on the last date to be specified in the priced booklet containing the application form obtainable from the office of District Transport Officers. No application shall be received after the specified date and time.

(g)The process of receiving applications, their scrutiny and final recommendation for allotment shall be carried out by a committee of officers consisting of (i) Secretary, Regional Transport Authority-cum-District Transport Officer concerned (Chairman) and (ii) a representative of the District Administration as nominated by the Deputy Commissioner concerned (Member). In case of non-availability of District Transport Officer, the State Transport Controller may nominate any other officer as Chairman in his place.

(h)On the last day specified for the receipt of applications, the committee shall meet at 10.00 a.m. in the office of the District Transport Officer or at a place advertised on the Notice Board in the said office. The place shall be such that if any applicant desires to see the process of opening of applications/bids, he may be able to do so. All the applications in sealed cover shall be opened in front of members of the committee. All members of the committee shall sign the envelope before opening and also the application forms after opening.

(i)The committee shall scrutinize all the applications and make recommendations on the same day to the Chairman, State Transport Authority, i.e. the State Transport Controller, Haryana, for allotment of stage carriage permits.

(j)The routes for allotment to the applicants shall be recommended by the above Committee to the State Transport Authority, Haryana, i.e., the State Transport Controller, Haryana, on the basis of highest bids equivalent to the number of permits.

For example : where applications for allotment of permits have been invited and against the vacancy of 3 permits, 8 applications have been received, the first 3 highest bidders shall be recommended by the aforesaid committee for allotment of stage carriage permits subject to the provisions of sub-clause (m) of this clause.

(k)There will be no restriction with regard to the number of permits that are on offer which can be allotted to any person.

(l)Any person may apply for permits for any route(s).

(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):

Provided that if surrendering the existing permit deprives any village(s) of public transport, the route for which the permit is to be granted under this scheme may be modified to provide service to such village(s) unless alternative arrangement can be made to provide service to such village(s).

11. Security/Earnest Money/Refund/Commencement of Bus Operation.

(a)The successful applicants shall be given offer for accepting in accordance with the following sub-clause, the allotment of permits, by publication of their result through notice in the newspapers to be mentioned in the booklet referred to in clause 19. The date of application (plus or minus 3 days) shall also be indicated in the said booklet.

(b)On notice in the manner stated in the aforesaid sub-clause, the successful applicant may accept the offer by depositing Rs. 16,000/- (sixteen thousand rupees) for a full body bus and Rs. 10,000/- (ten thousand rupees) for a mini bus as a security (minus the amount of earnest money already deposited which shall be converted into security) within ten days from the notice.

(c)The successful applicant shall have to deposit 25% of the bid either in cash or by means of Demand Draft in favour of the District Transport Officer concerned on any scheduled bank in the district within ten days from the notice referred to in sub-clause (a) above. The balance 75% bid money may be paid either in lump sum within thirty days from the date of notice or the same shall be payable to the District Transport Officer concerned in five equated monthly instalments along with simple interest @ 10% per annum. In case of failure to deposit the security and minimum 25% of bid money within ten days from the publication of the notice of offer, the earnest money shall be forfeited. On failure to pay the bid money or any part thereof in time, the bidder shall forfeit all his rights ensuing from the bid and the permit will be allotted to the next highest bidder, if there is any, otherwise, it will be allotted in accordance with the provisions of the scheme and the difference in bid money shall be recoverable from the defaulting bidder.

(d)After a prospective operator has been given notice to offer to obtain a permit and he deposits security and bid money as mentioned in foregoing sub- clauses (b) and (c) in acceptance of the offer, he will then take steps to start the bus services within a further period of seventy-five days and he will, within thirty days, furnish proof to the District Transport Officer concerned that he has taken all necessary steps for acquisition of a bus for operation on the allotted route, failing which the allotment of the permit may be cancelled and his security may be forfeited. However, in case of circumstances beyond the control of the prospective operator, a further time period of forty-five days can be given to him for a fee of Rs. 5000/- (five thousand rupees) by the District Transport Officer.

(e)The security and bid money can be deposited into the Government Treasury in the district in the Head '0041-101' and treasury receipt could be produced before the District Transport Officer.

12. Cancellation/Suspension of permit.

- If a bus, issued permit under the scheme, is found plying outside its allotted route, the challan be compounded for Rs. 5,000/- (five thousand rupees) for the first offence and subsequent challans from the 2nd to the 5th offence of plying outside the allotted route shall be compounded for Rs. 10,000/- (ten thousand rupees) for each offence and thereafter the permit shall be liable to be cancelled along with forfeiture of security. Further, if the operator is found to be defaulting in the payment of taxes for more than thirty days beyond the due date, his permit shall be suspended. His permit shall be liable to be cancelled if he is found flouting any other condition of the permit, conditions under this scheme or provisions of law, rules and instructions of the State Government.

13. Personal use/Special booking.

- The successful permit holder will be permitted to use the vehicle only once for personal use, i.e., for carrying family members/relatives for a pilgrimage after the vehicle has been registered and granted stage carriage permit for which a special temporary permit can be obtained on payment of such fees as prescribed in rule 62 of Haryana Motor Vehicles Rules, 1993. The owner will have to pay extra road tax, passenger tax and other taxes leviable for this specially allowed return journey. After that under no circumstances, the proposed bus will be permitted to be diverted by the owner for personal use or gain.

14. Breakdown/Accident of bus.

- If on a particular route, hardship is experienced by the public due to break down/accident of one of the buses of the route, Haryana Roadways may be directed by the District Transport Officer concerned to provide service for the limited period after the permit holder deposits the permit to the District Transport Officer. If a permit bus is not put back on the route within thirty days after the accident/breakdown, the permit shall become liable to be cancelled and will be allotted after following the prescribed procedure.

15. Payment of adda fee, permit fee, road tax, passenger tax.

- The operators will have to pay trip-wise adda fee at the rates prescribed by Transport Commissioner, Haryana from time to time to the bus stand authorities. Likewise, permit fee, road tax, passenger tax and all other taxes and fees chargeable under the law shall be paid in full at the rates fixed by the Central/State Government from time to time.

16. Performance as an operator, permit conditions and responsibility of the owner.

- The permit holder/operator shall ensure at all time that the permit is being operated strictly in terms of the provisions of the Motor Vehicles Act, 1988, Central Motor Vehicles Rules, 1989, and the Haryana Motor Vehicle Rules, 1993, as amended from time to time, and instructions/directions/orders issued by the Central/State Government/State Transport Authority/Regional Transport Authority/District Transport Officer from time to time. He will ensure that the permit is operated strictly in accordance with the terms and conditions enumerated in this scheme.

17. Notice for withdrawal of bus.

- A permit holder before he surrenders a permit shall give a minimum sixty days' notice in writing for final withdrawal of the bus from operations. A surrendered permit shall be cancelled forthwith. State Transport Authority may at any time in accordance with the procedure laid down in the scheme, i.e., by the process of bidding, allot a permit on account of any vacancy arising on a route because of cancellation of a permit or for any other reason.

18. Principal dimensions and bus specifications etc.

- The motor vehicle shall be constructed and so maintained as to be at all time under the effective control of the person driving the vehicle in accordance with the provisions contained in Chapter V of the Central Motor Vehicle Rules, 1989, Haryana Motor Vehicles Rules, 1993, and any other directions which may be given from time to time in accordance with law. The colour scheme and display of route on all four sides of the bus in written letters shall be according to the specifications given in the booklet referred to in clause (19). There shall be no display of route board on the bus.

19. Sale of booklet containing application form and submission of applications.

- A booklet containing detailed terms and conditions for allotment of bus permit along with application form shall be made available to the general public on payment of Rs. 500/- (non-refundable) per booklet not later than fifteen days of the publication of this scheme in the Official Gazette.

20. Saving.

- Nothing contained in this scheme shall affect the operation of permits issued to private operators from time to time in accordance with the provision of the Motor Vehicles Act, 1988 (Central Act 59 of 1988), and the policy of the State Government, except to the extent provided in sub-clause (m) of clause 10 of this scheme and nothing contained in notification No. S.O.90/C.A.59/88S.100/93, dated the 3rd November, 1993 and No. S.O. 422/AT- /C.A./1988/S.(3) 100, dated the 19th January, 2001, shall affect the validity and operation of this scheme.[Table not printed]Department of Transport(Transport-II Branch)NotificationsTransport DepartmentNo. S.O. 140/C.A.59/88/S.67/92 dated 15.10.1992 - In exercise of the powers conferred by clause (i) of sub-section (1) of section 67 of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) and all other powers enabling him in this behalf, the Governor of Haryana hereby makes the following amendment in the Haryana Government, Transport Department, Notification No. S.O. 52/C.A. 59/88/S.67/92, dated the 31st March, 1992, with effect from 21st October, 1992, namely :AmendmentIn the Haryana Government, Transport Department, Notification No. S.O. 52/C.A.59/88/S.67/92, dated the 31st March, 1992, for explanations 1 and 2 the following explanations shall be substituted, namely :-"Explanations :- 1. Fare calculated (after including passenger tax) for different stages of routes shall be rounded off to the next one rupee.

2. The minimum chargeable fare (after including passenger tax) shall be one rupee."

NotificationsTransport DepartmentNo. S.O. 63/C.A.59/1988/S.67/2000 dated 27.4.2000 - In exercise of the powers conferred by clause (i) of sub-section (1) of section 67 of the Motor Vehicles Act, 1988 (Act No. 59 of 1988) and all other powers enabling him in this behalf, and in supersession of Haryana Government, Transport Department, Notification No. S.O.87/C.A.59/88/S.67/97, dated the 25th September, 1997, the Governor of Haryana hereby issues to the State Transport Authority, Haryana, the following directions regarding fixation of rates of fares and freights for stage carriage in the State of Haryana, namely :-DirectionsThe State Transport Authority, Haryana, is hereby directed to fix the following rates of fares and freights for stage carriages in the State with effect from 1st May, 2000 :-

Sr. No.	Type of services	Basic fare (paise/passenger per kilometer)	Freight for personal luggage
	For -
1	All metalled roads in plains	25	Half the fare per kilometer per 40 kilogram.
2	Semi deluxe	37.5
3	Deluxe	50
4	Air Conditioned Coaches	87.5

Explanation :- 1. Fare calculated (after including passenger tax) for different stages of routes shall be rounded off to the next higher rupee.

2. The minimum chargeable fare (after including passenger tax) shall be two rupees.

3. The fraction below half a kilometer shall be ignored.

NotificationsTransport DepartmentNo. S.O. 247/C.A.59/88/Ss./99, 100 and 102/99 dated 9.12.1999 - Whereas the Governor of Haryana is of the opinion that the implementation of the approved scheme notified, - vide Haryana Government, Transport Department, notification No. S.O. 79/C.A.59/88/S.100/98, dated the 18th June, 1998, would not be in overall interest of the State or in public interest;Now, therefore, in pursuance of the provisions of section 99 read with sections 100 and 102 of the Motor Vehicles Act, 1988 (Act 59 of 1988) and all other powers enabling him in this behalf, the Governor of Haryana hereby proposes to rescind the approved scheme notified, - vide Haryana Government, Transport Department, notification No. S.O.79/C.A.59/88/S.100/98, dated 18th June, 1998, regarding the operation of bus services by the State Transport Undertaking, namely, the Haryana Roadways and unemployed youths through their private transport cooperative societies, on certain routes.Any objections to the proposal for rescinding the said approved scheme may be made by the affected parties to the Financial Commissioner and Secretary to Government, Haryana, Transport Department, Chandigarh within a period of thirty days, from the date of publication of this notification in the Official Gazette.Haryana Government Transport Department, Notification, dated 24th February, 2004No. S.O. 24/C.A. 59/1988/S.67/2004. - In exercise of the powers conferred by clause (i) of sub-section (1) of section 67 of the Motor Vehicles Act, 1988 (Act 59 of 1988) all other powers enabling him in this behalf, the Governor of Haryana hereby issues to the Regional Transport Authority, Faridabad and Regional Transport Authority, Gurgaon, the following directions regarding fixation of rates of fares and freights for stage carries, namely :-DirectionsThe Regional Transport Authority, Faridabad and Regional Transport Authority, Gurgaon are hereby directed to fix with effect from the day following the date of publication of this notification in the Official Gazette, the following rates of minimum and maximum fares and freights inclusive of passenger and goods tax :-

S. No.	Type of bus	Fare per passenger per kilometer (in paise)	Freight for personal luggage
		Minimum	Maximum
1	2	3	4	5
1	Ordinary bus	30	45	Half the fare per kilometer per 40 kilograms
2	Deluxe bus (2X2)	67.5	90
3	Air-conditioned bus	90	157.5

For stage carriages plying in the following areas of the State namely :-

(1)Faridabad :- The area of operation shall, in addition to Faridabad Municipal Corporation area and Haryana Urban Development Authority sectors, include residential, commercial and industrial areas developed by authorized Colonizers and Developers and peripheral area up to the following places/villages : Titan, Dhauj, Dayalpur, Kheri More, Prithla and Dayalpur. The buses can ply up to Delhi with permission of Delhi authorities.

(2)Gurgaon :- The area of operation shall, in addition to Gurgaon Municipal Corporation area and Haryana Urban Development Authority sectors, include residential, commercial and industrial areas developed by authorized Colonizers and Developers and peripheral area up to the following places/villages : Maruti Kunj (Alwar road), Dharuhera (Jaipur road) and Dhankot (Pataudi road). The buses can ply up to Delhi with permission of Delhi authorities.Note :- 1. Fare calculated inclusive of passenger tax for different stages of routes shall be rounded off to the next 50 paise.

2. The minimum chargeable fare inclusive of passenger tax shall be one rupee.

NotificationsTransport DepartmentNo. S.O. 79/C.A.59/88/S.100/98 dated 18.6.1998 - In pursuance of the provisions of sub-section (3) of Section 100 of the Motor Vehicles Act, 1988 (Act 59 of 1988), and with reference to Haryana Government, Transport Department, notification No. S.O.39/C.A.59/88/S.99/98, dated the 17th April, 1988, the Governor of Haryana hereby publishes the following scheme regarding operation of bus service by the State Transport Undertaking, namely, Haryana Roadways and the unemployed youths through their Private Co-operative Transport Societies on certain routes and published with the said notification, namely :-Approved Scheme

1. The passenger road transport service (plying stage carriages) on all inter-State routes which fall in the share of Haryana as per Inter-State Agreement and routes of more than 125 Kms. within the State shall be run and operated by the State Transport Undertaking, namely, Haryana Roadways, to the complete exclusion of other persons.

2. Maximum of 50% of permits on routes upto the distance of 125 Kms. (except inter-state routes) will be offered for allotment to the Cooperative Transport Societies of the unemployed youths belonging to Haryana.

3. Permits would be issued to registered Co-operative Transport Societies of unemployed youths having at least five members. The minimum educational qualifications of members in case of Scheduled Castes and Backward Classes would be Middle pass and for others, it would be Matric Pass. However, there would be no minimum educational qualification in case of person having driving licence for heavy vehicles with five years experience. The age of the members of the society should be between 18 to 40 years and each member should give an affidavit and a certificate of registration with an Employment Exchange in proof of the fact that he is unemployed.

4.

(a)While allotting routes 20% routes will be allotted to the applicants belonging to Schedules Castes, (Block A-10% and Block B-10%) 16% to Backward Classes (Block A) 11% Backward Classes (Block B) 3% to physically handicapped (orthopaedically handicapped, deaf and dumb and blind). Ex-servicemen and their dependents will be entitled to reservation on horizontal basis as per Government policy.

(b)The Transport Authority shall maintain a roster of Stage Carriage Permits reserved for Scheduled Castes, Backward Classes, Physically Handicapped and Ex-Servicemen etc. in the same manner and as prescribed for the recruitment from these categories in the Government Services.

(c)No sooner than any vacancy of permit occur, the State Transport Authority shall decide according to the roster whether it should be reserved for Scheduled Castes or for any other reserved categories. If the vacancy is so reserved for any reserved classes, no application from other categories of persons shall be considered against the reserved vacancy.

(d)In case no application is received from the persons belonging to the reserved categories, the permit shall be treated as unreserved and shall be granted to other persons as per recruitment policy.

5. The existing permit holding Cooperative Transport Societies of unemployed youths will also be eligible to apply for Stage Carriage permits for these routes, provided they submit clearance certificate regarding upto-date payment of road tax, passenger tax, loan of existing vehicle from the concerned departments/bank/finance agency.

6. Permits for private operators would be issued for 52 or 54 seaters full body buses and 30 or 32 seater mini-buses.

7. Private operators would be obliged to carry students and other concessional or free pass holders in their buses in the same way as is being done at present by Haryana Roadways buses.

8. The Private Operators would be required to pay the permit fee and road tax as per existing provisions of the Haryana Motor Vehicles Rules, 1993 and Punjab Motor Vehicles Taxation Act, 1924 and the rules made thereunder. Besides above, a lumpsum passenger tax under the Punjab Passengers and Goods Taxation Act, 1952 as per notification issued by the Commercial Taxes Department, Haryana, from time to time will be changed.

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