Section 98 in The Haryana Motor Vehicles Rules, 1993
98. Intimation of damages to or failure of a public service vehicle.
[Section 96(2)(xxiv)]. - (1) The holder of a stage carriage or contract carriage permit shall, within seven days of the occurrence, report in writing to the authority by which the permit of that vehicle was issued, any failure of or damage to such vehicle or to any part thereof, if the failure or damage is of such a nature as to tender the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.(2)The holder of any permit in respect of service of stage carriage shall, within seven days of the occurrence, report in writing to the authority by which the permit was issued, any failure of or damage to any vehicle used by him under authority of permit of such a nature as to prevent the holder from complying with any of the provisions or conditions of the permit for a period exceeding three days.(3)Upon receipt of a report under the preceding sub-rules, the authority by which the permit was issued, may, subject to the provisions of Rules 70 and 71,-(i)direct the holder of the permit within such period not exceeding two months from the date of occurrence, as the authority may specify either to make good the damage to or set right the failure or of the vehicle or to provide a substitute vehicle, or(ii)if the damage to or failure of the vehicle is such that in the opinion of the said authority it cannot be made good or set right within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle and when the holder of the permit fails to comply with such a direction, may suspend, cancel or vary the permit accordingly.(4)The authority giving a direction, suspending, cancelling or verifying shall a permit under sub-rule (3) send intimation of this fact to the authority of any other region in which the permit is valid by virtue of Countersignatures or otherwise.
