Section 163(3) in The Haryana Motor Vehicles Rules, 1993
(3)The State Transport Authority while giving approval for the installation of weighing device in terms of sub-rule (2) shall have regards to the following matters, namely :-(a)the interests of the public generality and the efficient functioning of the weighing device;(b)the suitability of site for installation from the point of view of traffic control;(c)the avoidance of annoyance to persons living or having properly in the locality;(d)the suitability of the site of installation in relation to other existing weighing devices in the same area; and(e)any other consideration that may appear to be relevant.
