Section 16 in Haryana Passenger Transport Scheme, 2003
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.
