Section 3 in Haryana Passenger Transport Scheme, 2003
3. Modification of route.
- No request for any modification, variation, curtailment, alteration, extension transfer etc. of any route/permit shall be entertained at the time of receiving applications, during the process of allotment of permit or after allotment of permit :Provided that limited modification, variation, curtailment, alteration and extension of route shall be allowed in accordance with the provision of the Motor Vehicles Act, 1988, to provide transport services on a new road linking a village or a town in public interest:Provided further that if a route becomes non-motorable, the permit holder can, on application, be given permission to ply his bus on an alternate route as far as possible overlapping the original route or another route of the scheme temporarily and shall provide service on the original route as soon as the route becomes motorable. Superintending Engineer, Public Works Department (Buildings and Roads) shall be the competent authority to certify whether a road in his area of jurisdiction is motorable or not.Explanation : A new road is a road constructed or made motorable after the notification of the scheme in the Official Gazette and not covered by any route in the scheme.
