Section 199(2) in The Haryana Motor Vehicles Rules, 1993
(2)Saving always the powers of the State Transport Authority as the authority appointed to hear appeals under sub-rule (1) the Regional Transport Authority shall, in all matters relating to the establishment of stands and the appointing of bus stops, be subject to the control of the State Transport Authority and shall comply with any particular or general instructions, that may be issued by that authority.
