Section 8(h) in Haryana Passenger Transport Scheme, 2003
(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.
