State of Haryana - Act
The Haryana Motor Vehicles Rules, 1993
HARYANA
India
India
The Haryana Motor Vehicles Rules, 1993
Rule THE-HARYANA-MOTOR-VEHICLES-RULES-1993 of 1993
- Published on 30 July 1993
- Commenced on 30 July 1993
- [This is the version of this document from 30 July 1993.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title and commencement
- These rules may be called the Haryana Motor Vehicles Rules, 1993.2. Definitions.
- In these rules, unless there is anything repugnant to the subject or context :-Chapter II
Licensing of Drivers of Motor Vehicles
[3. Licensing Authority, Section 28(2)(a). - (1) Save as provided in sub-rule (2), each District Transport Officer and Assistant District Transport Officer in the State, and such other person who is appointed by the Government, by a notification in the Official Gazette in this behalf, shall be the licensing authority to issue licenses under Chapter II or, as the case may be, Chapter III of the Act, to any person ordinarily residing within the area of his territorial jurisdiction in respect of any motor vehicle.4. Procedure for Processing application for driving licence.
[Section 28]. - On receipt of an application for grant of a learner's licence or driving licence, as the case may be, in terms of the provisions of Section 8 or Section 9, the licensing authority shall process the application for the grant of a licence under the provisions of the Act.5. Licensing Authority to conduct the test.
[Section 28]. - (1) If the application for grant of a licence is found in order under Rule 4, the test for a learner's licence specified in rule 11 and for a driving licence specified in rule 15 of the Central Rules shall be conducted by the licensing authority.6. Photograph to be signed by licensing authority.
[Section 28]. - (1) The photograph of the holder of the licence when affixed to the licence shall be sealed with the seal of the licensing authority in such a manner that a part of the impression to the sale is upon the photograph and part on the margin.7. Appellate authority.
[Sections 17, 19 and 28]. - The appellate authority for the purpose of sub-section (2) of Section 17 and sub-section (3) of Section 19 shall by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], or Additional Transport Commissioner, Additional State Transport Controller Joint Transport Controller as the case may be.8. Conduct and hearing of appeals.
[Section 28(2)(b)]. - (1) An appeal under sub-section (2) of Section 17 or sub-section (3) of Section 19 shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear a cash receipt of a treasury challan under head "0041-Taxes on Vehicles- 800-Other Receipts" of rupees ten, setting forth concisely the grounds of objection to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.9. Authority for making appointment of Medical Officer.
[Sections 8(3) and 28(2)(e)]. - (1) The Chairman of the State Transport Authority in consultation with the Chief Medical Officer of the district concerned shall be the authorised person to appoint Medical Officer of each Government hospital/dispensary or of a Primary Health Centre, or registered medical practitioner having Bachelor of Medicine and Bachelor of Surgery (M.B.B.S.) degree or a Doctor attached to the Establishment of Army and other defence services located in the State for the purposes of sub-section (3) of Section 8.10. Licences lost or destroyed.
[Section 28(2)(c)]. - (1) If at any time the licence is lost by the holder or is destroyed the holder thereof shall forthwith intimate the facts in Form HR No. 1 or in a letter setting out the particulars required by the Form HR No. 1 to the licensing authority in whose area he has his place of residence.11. Mutilated licence.
[Section 28(2)(c)]. - (1) If at any time it appears to be licensing authority that a licence held by any person is so torn or defaced that it has ceased to be reasonably legible or that any important part of the original licence has been detached or is missing or that any unauthorised alterations have been made, the licensing authority may impound the licence and issue a duplicate licence.12. Issue of duplicate licence.
[Section 28(2)(c)]. - When a duplicate licence is issued it shall be clearly stamped "DUPLICATE" in red ink and shall be marked with the date of issue of the duplicate and the seal of the duplicate licence.13. Temporary authorisation in lieu of licence.
[Section 28(2)(e) and Section 206] - (1) When the holder of a licence has surrendered it to a licensing authority for renewal or obtaining an addition to drive a public service vehicle under Section 11 or for any other purpose under the Act or these rules and has deposited the fee as specified under rule 32 of the Central Rules for this purpose and the license so surrendered has not been suspended or cancelled. The licensing authority or other authority to whom the licence has been surrendered shall furnish him with a receipt for the licence in Form HR No. 2 or in Form HR No. 3 and during the period specified in the receipt so furnished it may be produced in place of the licence under Section 130 and under sub-section (3) of Section 206.14. Communication of particulars of licence.
[Section 28(2)(g)]. - (1) A licensing authority taking possession of a licence under Section 19 shall, if the licence was issued under the Act and was granted by another licensing authority, intimate that fact to the authority, by whom the licence was issued.15. Intimation to original licensing authority of endorsement and renewals.
[Section 28(2)(g)]. - (1) The Court or authority making or causing to be made an endorsement on a licence regarding disqualification under Section 24 shall send intimation thereof in Form HR No. 4 to the licensing authority by whom the licence was issued.16. Change of address.
[Section 28(2)(g)]. - The holder of a licence entitling him to drive as a paid employee or to drive a public service vehicle, shall except in the case of a temporary absence not involving a change of residence for a period exceeding three months, report any change of his temporary or permanent address as given on the licence to the licensing authority by whom the licence was issued and to the licensing authority by whom it was last renewed.17. Exemption from the payment of fees.
[Section 28(2)(f)]. - (1) Fees specified under rule 32 of the Central Rules shall not be charged from a person, if he is or has been serving in any army unit abroad or in the field area of the defence services of the Union whether employed on driving motor vehicles or otherwise:Provided that such a person shall also be eligible for the aforesaid exemption if he makes an application for the grant or renewal of a licence within three months of his return from the service abroad or as the case may be, from the field area.18. Drivers badge.
[Section 28(2)(d)]. - (1) The driver of a stage carriage or a contract carriage shall display on his left breast, a metal badge in the form specified in the First Schedule to these rules issued to him by the concerned licensing authority and inscribed with the name of the authority by which an authorisation to drive a stage carriage or a contract carriage has been granted and the word, "DRIVER" together with an identification number :Provided that a driver shall not hold more than one badge.19. Duties, functions and conduct of drivers of transport vehicle.
[Section 28(2)(h)]. - Driver of a transport vehicle shall :-20. Driver not to allow to travel certain persons.
[Section 28(2)(a)]. - (1) No driver shall cause or allow to enter into or to be placed or carried in the vehicle any person who he knows or has reason to believe to have been suffering from any infectious or contagious disease or the corpse of any person whom he knows or has reason to believe to have been suffering from any such disease.21. State register of driving licences.
[Section 28(2)(j)]. - (1) The State Register of driving licences shall be maintained in duplicate in the office of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] in Form 10 appended to the Central Rules.Chapter III
Licensing of Conductors of State Carriage
22. Application for grant of conductor's licence.
[Sections 30 and 38(2)(a)]. - (1) An application for the grant or counter signature of a conductor's licence shall be made in Form HR No. 7 to the licensing authority of the area of jurisdiction where the applicant resides or carries on business and shall be accompanied by :-(i)two clear copies of recent photographs of the applicant;(ii)a cash receipt or a treasury challan in token of payment of fee; and(iii)a medical certificate of fitness from a Government Medical Officer authorised by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] on the recommendations of the Chief Medical Officer of the area of jurisdiction concerned for this purpose along with a certificate issued by the Saint John's Ambulance or any of its units in the State in Form HR No. 8.23. Countersignatures of conductor's licence.
[Section 38(2)(i)]. - A conductor's licence issued by a licensing authority having jurisdiction outside the State shall not be effective in the State, unless it is countersigned under the authority of a licensing authority having jurisdiction in the State in the manner as is applicable for renewal oa a conductor's licence.24. Renewal of Conductor's licence.
[Section 30 & 38(2)(e)]. - (1) An application for renewal of a conductor's licence shall be made to the licensing authority in Form HR No. 11 thirty days before the expiry of the licence and shall be accompanied by a cash receipt or treasury challan in token of payment of fee for renewal of the licence.25. Liability for producing medical certificate.
[Section 31(2)(b)]. - A person who has been authorised to act as a Conductor of the stage carriage before the commencement of these rules shall within a period of twelve months from the date of such commencement, produce a medical certificate from the authority specified under rule 21 failing which he shall be disqualified under Section 31 to act as a conductor.26. Grant of duplicate conductor's licence.
[Section 38(2)(f)]. - If at any time conductor licence is lost or destroyed or mutilated or the photograph affixed thereto cases, in the opinion of the licensing authority, to be of reasonable likeness of the holder, the licensing authority shall proceed in such case in accordance with the provisions contained in rule 10 or as the case may be.27. Appellate Authority.
[Sections 33, 34 and 38]. - The appellate authority for the purpose of sub-section (2) of Section 33 and sub-section (4) of Section 34 shall be [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], Additional [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], Additional State Transport Controller/Joint State Transport Controller.28. Conduct and hearing of appeals.
[Section 38(2)(g)]. - (1) An appeal under sub-section (2) of Section 33 or sub-section (4) of Section 34 shall be preferred in duplicate in the form of a memorandum one copy of which shall bear a cash receipt/challan of rupees twenty setting forth concisely the grounds of objections to the order of licensing authority and shall be accompanied by a certified copy of the order appealed against.29. Conductor's Badge.
[Section 38(2)(h)]. - (1) The Conductor, of a state carriage shall display on his left breast a metal badge in the form specified in the first Schedule to these rules issued by the licensing authority inscribed with the name of the licensing authority by whom the conductor's licence is granted and the word "Conductor" together with the identification number.30. Badge not to be transferred.
[Section 32(2)(h)]. - (1) No conductor shall lend to transfer his badge to any other person and no conductor shall wear a badge other than one issued to him by the licensing authority.31. Driver performing the duties of conductor.
[Section 38(2)(b)]. - Any driver of a stage carriage may perform the duty of a conductor of a stage carriage temporarily for a period not exceeding ten days without getting a conductor's licence when he is so authorised with the prior approval of the Regional Transport Authority concerned, by any officer not below the rank of a Traffic Manager in the case of a State Transport Undertaking :Provided that such driver should be able to perform the first aid duties and should possess educational qualifications as specified in sub-rule (3) of Rule 22 for obtaining conductor's licence.32. Duties, functions and conduct of a conductor.
[Section 38(2)(c) and (n)]. - The conductor of a stage carriage shall :-Chapter IV
Registration of Motor Vehicles
33. Registering Authority.
[Section 65(2)(b)]. - [(1) Each District Transport Officer and Assistant District Transport Officer in the State, and such other person who is appointed by the Government by a notification in the Official Gazette in this behalf, shall be the registering authority for the purpose of registration of any motor vehicle under the Act within his territorial jurisdiction :Provided that each Sub-Divisional Officer (Civil) in the State shall be the registering authority for a motor vehicle other than a transport vehicle or an omnibus within his territorial jurisdiction :Provided further that for the purpose of a motor vehicle other than a transport vehicle for the first 100 digits of each series, the officer incharge of the transport branch in the office of the State Transport Controller, shall be the registering authority for the whole of the State.] [Substituted by Haryana Notification No. S.O. 26/C.A. 59/1988/Ss. 28, 38, 65, 93, 95, 96, 107, 111, 138, 176 and 213/2004 dated 1.3.2004.]33A. [ Allotment of registration marks to non-transport and transport vehicles. [Section 65(2)(b)(p)]. - (1) The Government shall reserve such preferential registration numbers as shown in the table to be assigned to be vehicles of the Government or of any person and the same shall be allotted to a person after payment of additional fee as specified in the table:
[Provided that the preferential numbers for non-transport vehicles shall be allotted only to Haryana government/Central Government vehicles and to vehicles owned by individuals. Thus, these numbers shall not be allotted to non-transport vehicles owned by firms, companies, institutions etc.] [Substituted by Haryana Government Notification No. S.O.9/C.A.59/88/S.28, 38, 65, 93, 95, 96, 107, 111 and 213/99 dated 8.1.1999.]| Sr.No. | RegistrationNumber | Additional Fee | ||
| ForNon-Transport Vehicles | ||||
| 1. | 0001 | Rs. 1,00,000/- | ||
| 2. | 0002 to 0010 | Rs 50,000/- | ||
| 3. | 0011 to 0020 | Rs. 25,000/-* | ||
| 4. | 0021, 0022, 0033,0044 | Rs. 25,000/- | ||
| 5. | 0055, 0066, 0077,0088, 0099, 0100 | Rs. 15,000/- | ||
| 6. | (a) 0023 to 0032 | - | ||
| (b) 0034 to 0043 | ||||
| (c) 0045 to 0054 | ||||
| (d) 0056 to 0065 | ||||
| (e) 0067 to 0076 | ||||
| (f) 0078 to 0087 | Rs. 10,000/- | |||
| (g) 0089 to 0098 | ||||
| (h) 0111, 0222,0333, 0444, 0555, 0666, 0777, 0888, 0999 | ||||
| (i) 1111, 2222,3333, 4444, 5555, 6666, 7777, 8888, 9999 | ||||
| (j) 0200, 0300,0400, 0500, 0600, 0700, 0786, 0800, 0900 | ||||
| (k) 1000, 200,3000, 4000, 5000, 6000, 7000, 8000, 9000 | - | |||
| 7. | (a) 0110, 0121,0123, 0151 | - | ||
| (b) 0202, 0212,0234 | ||||
| (c) 0303, 0313,0323, 0330, 0345 | ||||
| (d) 0404, 0414,0440, 0456 | ||||
| (e) 0505, 0515,0525, 0550, 0567, 0575 | ||||
| (f) 0606, 0616,0660, 0678 | ||||
| (g) 0707, 0717,0770, 0789 | ||||
| (h) 0808, 0818,0880 | Rs. 5,000/- | |||
| (i) 0909, 0919,0990 | ||||
| (j) 1010, 1011,1112, 1212, 1234, 1313, 1414, 1515, 1616, 1717, 1818, 1919 | ||||
| (k) 2020, 2021,2121, 2323, 2345, 2424, 2525, 2626, 2727, 2828, 2929 | ||||
| (l) 3030, 3031,3131, 3232, 3434, 3456, 3535, 3636, 3737, 3838, 3939 | ||||
| (m) 4040, 4042,4141, 4242, 4343, 4545, 4567, 4646, 4747, 4848, 4949 | ||||
| (n) 5050, 5051,5151, 5252, 5353, 5454, 5656, 5678, 5757, 5858, 5959 | ||||
| (o) 6060, 6061,6161, 6262, 6363, 6464, 6565, 6767, 6789, 6868, 6969 | ||||
| (p) 7070, 7071,7171, 7272, 7373, 7474, 7575, 7676, 7878, 7890, 7979 | ||||
| (q) 8080, 8081,8181, 8282, 8383, 8484, 8585, 8686, 8787, 8989 | ||||
| (r) 9090, 9091,9191, 9292, 9393, 9494, 9595, 9696, 9797, 9898 | ||||
| (s) any otherspecial other than above or out of turn number on request | - |
| Sr.No | Registration Number | Additional fee | |
| 1 | 2 | 3 | |
| 1. | 0001 | Rs. 10,000 | |
| 2. | (a) 0002 to 0011 | 0786,0789,0888,0999 | |
| (b) 0012 to 0021 | (e)1111, 2222, 3333, 4444, 5555, 6666, 7777, 8888, 9999 | ||
| (c) 0022, 0033, 0044, 0055, 0066, 0077, 0088, 0099, 0100 | |||
| (d) 0111, 0222, 0234, 0333, 0345, 0444, 0456, 0555, 01567,0666, 0678, 0777 | |||
| (f) Any other special or out of turn number | Rs. 2,000 for each number |
34. Appellate Authority.
[Section 57(2)(b) and (p)]. - The [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] or Additional Transport Commissioner/Additional State Transport Controller Joint State Transport Controller as the case may be shall be appellate authority for the purpose of Section 57.35. Conduct and hearing of appeals.
[Section 65(2)(a)]. - (1) An appeal under Section 57 shall be preferred in duplicate in the form of a memorandum, one copy of which shall be cash receipt or treasury challan of rupees twenty setting for concisely the grounds of objection to the order to the registering of authority or the Board of Inspection, as the case may be, and shall be accompanied by certified copy of the order appealed against.36. Reference to expert.
[Section 65(2)(a)]. - (1) In the course of an appeal against a refusal to issue a certificate of fitness under Section 56, the applicant may demand at his own cost that the opinion of an expert accepted by himself and approved by the appellate authority may be taken.37. Manner for exhibiting the particulars of transport vehicles.
[Section 65(2)(g)]. - (1) Save in the case of motor car, the particulars set forth in Form HR No. 12 shall be exhibited in a fixed frame inside the transport vehicles in the driver cabin in English letters and numerals.38. Board of Inspection for issue or renewal of certificates of fitness.
[Sections 56 and 65(2)(a)]. - (1) The functions to grant or renew a certificate of fitness of a transport vehicle and all other functions which are to be discharged by a prescribed authority under Section 56 shall be performed by a Board of Inspection within their jurisdiction which may be laid down by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].39. Application for certificate of fitness.
[Section 65(2)(b)]. - (1) For the grant or renewal of a certificate of fitness, a transport vehicle shall be presented to the Board of Inspection in whose functional area the vehicle, is kept :Provided that the Board of Inspection shall keep in view, in addition to other matters the design of vehicle to be, of the type approved by the State Transport Authority for grant of a certificate of fitness.40. Procedure of Board of Inspection.
[Section 65(2)(b)]. - (1) A Board of Inspection before which a vehicle is produced for the issue of renewal of a certificate of fitness may, -(a)issue a certificate of fitness or renew the same in respect of the vehicle;(b)defer decision regarding the issue or renewal of a certificate of fitness pending the ratification of certain defects;(c)refuse to issue a certificate or renew the certificate;Where the course specified in clause (b) is followed a Board of Inspection shall supply the owner of the vehicle or his agent with a list of the defects requiring corrections in Form HR No. 14 and pending the carrying out of the repair shall suspend and impound any certificate of fitness previously in force in respect of the vehicle. In completing Form HR No. 14, the Board of Inspection shall note the conditions under which it shall be permissible for the vehicle to be used pending the grant or renewal of the certificate. These conditions shall in no case permit the use of the vehicle for the conveyance of passengers for hire or reward or for the carriage of goods other that goods carried in connection with the repairing of the vehicle.41. Report to be made when a certificate of fitness is cancelled or renewal is refused.
[Section 65(2)(b)]. - (1) A Board of Inspection shall intimate to the Regional Transport Authority by whom the permit of the vehicle was issued at the first instance and also to the registering authority of the District where the vehicle stands registered, the fact or cancellation of a certificate of fitness or refusal to renew the certificate of fitness, as the case may be and in both the cases referred to above, a Board of Inspection shall impound the certificate of fitness and forward to the registering authority concerned.42. Penalty for vehicles remained without fitness.
[Section 65(2)(d) and Section 177]. - The following composition fee penalties shall be charged in addition to the fee prescribed for the grant and renewal of certificate of fitness under rule 81 of the Central Rules :-| (i) | Light Motor Vehicle | Rupees 25 per month or part thereof |
| (ii) | Medium goods vehicle/medium passenger motor vehicle | Rupees 25 per month or part thereof |
| (iii) | Heavy goods vehicle/Heavy Passenger motor vehicle. | Rupees 50 per month or part thereof |
43. Temporary registration of motor vehicles.
[Section 43 and Section 62(2)(b)]. - (1) When for any reason it is impracticable for the purchaser of a new motor vehicle to obtain a registration certificate in the ordinary course owing to a temporary closure of the office of the registering authority, or for other reasons or where the purchaser of a new motor vehicle intends to export it at once beyond the limits of the State or to take it immediately to the district where he has his permanent residence or place of business, a temporary certificate of registration mark may be issued by the registering authority, firm of vehicles, dealer or manufacturer of vehicles appointed by the Government in this behalf, subject to the provisions of sub-rule (2) and the temporary certificate and registration mark shall for the time being serve all the purpose of a regular certificate of registration and registration mark :Provided that the names of persons of the firms as aforesaid who shall be competent to sign the temporary certificate of registration shall be specified by the registering authority on the recommendations of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].44. Loss or destruction of certificate of Registration of a vehicle other than transport vehicle.
[Section 65(2)(d)]. - (1) If at any time the certificate of registration of a vehicle other than a transport vehicle is lost or destroyed, the owner shall forthwith intimate the facts, in writing to the registering authority by whom the certificate was issued or by whom the registration marks of the vehicle was assigned under Section 47 and shall apply in Form 26 of the Central Rules to the said authority for the issue of a duplicate certificate.45. Loss or destruction of certificate of registration and certificate of fitness of a transport vehicle.
[Section 65(2)(d)]. - If at any time the certificate of registration or the certificate of fitness of a transport vehicle is lost or destroyed, the owner shall forthwith intimate the fact, in writing, to the registering authority by whom the certificate of registration was issued or by whom the registration marks of the vehicle was assigned under section 47 and shall apply in Form 26 of the Central Rules to the said registering authority for the issue of a duplicate certificate of registration and certificate of fitness.46. Procedure when a lost certificate is subsequently found.
[Section 65(2)(d)]. - (1) When a duplicate certificate of fitness or certificate of registration has been issued upon representation of the holder thereof that the original has been lost and if the original is afterwards found the original certificate of fitness or certificate of registration shall be delivered forthwith to the registering authority.47. Temporary receipt for certificate of registration or certificate of fitness taken into possession by a competent authority.
[Section 65(2)(d)]. - (1) When the holder of certificate of registration and a certificate of fitness of a transport vehicle has submitted them to a registering authority, Board of Inspection, a Court, a police officer or to any other person authorised by the Government under Section 206 for any purpose under the Act or these rules and neither the certificate of registration or the certificate of fitness has been suspended or cancelled, the authorities or the person as aforesaid shall furnish him with receipt for the certificate of registration in Form HR No. 16 and during such times as the receipt shall be specified to remain in force it may be produced in place of the certificate of registration or the certificate of fitness under sub-section (1) of Section 130.48. Intimation of transfer of ownership.
[Sections 50 and 65(2)(i)]. - (1) An intimation of transfer of ownership of a motor vehicle shall be made in Form HR No. 17.49. Reassignment of registration marks.
[Sections 47, 51 and 65(2)(b)]. - The registering authority assigning a new registration mark to a motor vehicle shall intimate the fact to the owners and the other party, if any, of an agreement of hire purchase specified in the note on the certificate of registration and shall apply in Form HR No. 19 to registering authority with whom the vehicle stands registered for transfer or the records of the vehicles.50. Vehicle entering the State from outside.
[Sections 47 and 65(2)(p)]. - When any motor vehicle which is not registered in the State has been kept therein for a period exceeding fourteen days, the owner or other person in- charge of the vehicle shall send intimation to the concerned registering authority of the district in which the motor vehicle is lying at the time of making the report and shall intimate :-51. Delay in intimation of change in residence or place or business.
[Sections 49(4) and 65(2)(k)]. - (1) If the owner of a motor vehicle fails to comply with the provisions of sub-section (1) of Section 49, the registering authority may require him to pay the following amount, namely :-| (a) | for delay exceeding thirty days but not exceeding threemonths. | Rupees 10 |
| (b) | for delay exceeding three months but not exceeding six months. | Rupees 20 |
| (c) | for delay exceeding six months but not exceeding nine months. | Rupees 40 |
| (d) | for delay exceeding nine months but not exceeding twelvemonths. | Rupees 60 |
| (e) | for delay exceeding one year but not exceeding two years. | Rupees 80 |
| (f) | for delay exceeding two years. | Rupees 100 |
52. Exemption of road-rollers and the like.
[Section 65(2)(c)]. - The provisions of Chapter IV of the Act and the rules of this Chapter shall not apply to the road-rollers, graders and other vehicles designed and used solely for the construction, repair and cleaning roads, and which are owned by the Government.[52A. Exemption to farmers from payment of fees for registration of tractors/combine harvesters. Section 65(2)(h). - The Farmers in the State of Haryana shall be exempted from payment of fees for the issue and renewal of certificate of registration of tractors/combine harvesters, payable under Chapter IV of the Act] [Added by Notification No. S.O.65/C.A.59/1988/S.2005. dated 31.8.2005.].53. Intimation to financiers.
[Section 5(10)]. - Intimation regarding any entry in the certificate of registration, as required under sub-sections (10) and (11) of Sections 51 of the Act shall be made to the financier in Form HR No. 20 by the registering authority immediately on the date of such entry being made.54. Information of stolen and recovered vehicle.
[Sections 62 and 65(2)(n)]. - The returns regarding vehicle which have been stolen and stolen vehicles which have been recovered of which the police are aware under Section 62 shall be sent every month to the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] in Form HR No. 21.Chapter V
Control of Transport Vehicles
55. Conditions for issuing directions by the State Transport Authority.
[Sections 68(4) and 96(2)(xxxiii)]. - While issuing directions under sub- section (4) of Section 68 the State Transport Authority shall ensure that there is no undesirable and un-economic competition amongst the holders of the permits but it shall also ensure that in case of stage carriage every village having metalled road is linked to the specified route of permit.56. Forms of application.
[Section 96(2)(iv)]. - Application for grant of permit of vehicles under Section 70, Section 73, Section 77 or Section 87 shall be made by the owner under his signature in the following forms mentioned against each, namely :-| Description of Vehicles | Form | |
| (i) | Stage Carriage | HR No. 22 |
| (ii) | Contract Carriage | HR No. 23 |
| (iii) | Private Services Vehicles | HR No. 24 |
| (iv) | Good Carriage permit - | |
| (a) for or in connection with trade or business | HR No. 25 | |
| (b) for hire or reward | HR No. 26 | |
| (v) | Temporary permit | HR No. 27 |
| (vi) | Special permit under Section 88(8) | HR No. 28 |
57. Particulars of Application.
[Section 96(2)(iv)]. - An application for grant of a vehicle made under Section 70, Section 73, Sections 76, 77 and Section 87 shall be accompanied by the following documents, namely :-58. Forms of permits.
[Sections 96(2)(iv) and 88]. - A permit under Sections 72, 74, 76, 79, 80 and Section 87 shall be in the following forms, namely :-| Description of Permit | Form | |
| (i) | Stage Carriage | HR No. 30 |
| (ii) | Contract Carriage | HR No. 31 |
| (iii) | Private Services Vehicles | HR No. 29 |
| (iv) | Good Carriage permit - | |
| (a) for or in connection with trade or business | HR No. 32 | |
| (b) for hire or reward | HR No. 33 | |
| (v) | Temporary permit | HR No. 35 |
| (vi) | Special permit under | HR No. 28 |
| (vii) | National Permit | HR No. 34 |
59. Extension of validity of permits.
[Sections 88(1) and 96(2)(xi)]. - (1) With the concerns of the other Regional Transport Authority concerned and subject to the control of the State Transport Authority, a Regional Transport Authority which issues a permit to any other region than a permit in Form HR No. 36 may extend the effect of the permit to any other region or part of a region within the State and may attach conditions of the permit with respect to such other region and may vary the conditions of the permit in different regions, provided always that in the case of stage carriages the vehicle to which the permit refers are normally kept within the region of the Regional Transport Authority and subject to the other provisions of the rules.59A. [ Delegation of powers. [Section 68(5)]. - Regional Transport Authority may delegate its powers or functions under sub- section (5) of Section 68 of the Act to Sub-Divisional Officer (Civil) in case of maxicab and motorcab for the purpose of grant of contract carriage permit under its jurisdiction.] [Inserted vide G.S.R. 104/C.A. 59/1988/Ss. 28, 38, 65, 93, 95, 96, 107, 111 and 213/96 dated 26.11.1996.]
60. Application fee for grant or renewal of permit.
[Section 96(2)(vii) and (viii).] - (1) Every application for the grant or renewal of a permit under the Act shall be accompanied by the fee as mentioned below in cash :-| Rs. | ||
| (a) | For grant of a goods carriage permit | 10.00 |
| (b) | For grant a contract carriage permit - | |
| (i) Taxies, Tempos, Auto-rickshaw | 20.00 | |
| (ii) Private service vehicle | 50.00 |
61. Fees for permits and for countersignatures.
[Section 96(2)(vii)]. - The following fees shall be payable for the issue and renewal of permits and for the countersignature of permits under the Act, namely :-| Description of Motor Vehicles | Fee payable in respect of the regional area in which thevehicle is first given a permit and/for a countersignature on apermit issued outside the State | Fee for a counter-signature allowing a vehicle already issuedwith a permit for one region in the State to operate in otherregions. |
| 1 | 2 | 3 |
| (i) In the case of a heavy transport vehicle-(a) for thefirst year of validity | Rs. 200.00 | Rs. 200.00 |
| (b) for each subsequent year | 200.00 | 200.00 |
| (ii) In the case of a vehicle not being a heavy transportvehicle - | ||
| (a) for the first year of validity | 100.00 | 100.00 |
| (b) for each subsequent year | 100.00 | 100.00 |
62. Fees for temporary permits.
[Section 96(2)(vii)]. - (1) For a temporary permit authorising the use of transport vehicle outside the region or the regions or the route or routes to which it is ordinarily restricted, a fee shall be payable at the following rates :(A)If there is in force in respect of the vehicle a regular permit issued by a Regional Transport Authority in the State -| (a) | For a temporary permit, for conveyance of a marriage partyvalid for :- | Rs. |
| (i) Not more than two days | 50.00 | |
| (ii) More than two days but not more than one week | 100.00 | |
| (iii) For every additional week | 75.00 | |
| (b) | For a temporary permit, for any other purpose, valid for :- | |
| (i) Not more than two days | 50.00 | |
| (ii) More than two days but not more than one week | 100.00 | |
| (iii) For every additional week | 75.00 | |
| (B) If there is not in force in respect of the vehicle aregular permit issued by a Regional Transport Authority in theState :- | ||
| (a) For a temporary permit, for conveyance of a marriageparty valid for :- | Rs. | |
| (i) Not more than two days | 200.00 | |
| (ii) More than two days for each additional day | 100.00 | |
| (b) For temporary permit, for any other purpose, valid for:- | ||
| (i) Not more than two days | 50.00 | |
| (ii) More than two days but not more than a week | 100.00 | |
| (iii) Each week in excess of one week | 75.00 |
63. Limitation of capacity of stage carriages and contract carriages.
[Section 96(2)(xv)]. - Save with the special permission of Government no permit or countersignature on the permit shall authorise the conveyance of more than fifty-four passengers, excluding the driver and the conductor in a stage carriage or contract carriage. Seats equal to 20% of the seating capacity shall be reserved for women.64. Conditions for carriage of goods in stage carriages and contract carriages.
[Section 96(2)(xvi)]. - (1) No goods shall be carried on the top deck of a double decked stage carriage.65. Carriage of personal luggage in stage or contract carriage.
[Section 96(2)(xvi) and (xxxiii) and Section 72(2)(xxiv)]. - (1) In the case of permit for a stage carriage, it shall be condition that the luggage and personal effects of each passenger shall be carried free of charges subject to the limits given below :(a)30 Kilograms for each passenger occupying a seat in a stage carriage or contract carriage operating on routes other than route operating in urban areas locally;(b)Five kilograms for each passenger, provided the luggage is carried by the passenger in his lap, occupying a seat in stage carriage or contract carriage operating on routes other than specified in clause (a) above :Provided that small articles such as over coats and hand bags and the like shall not be weighted.66. Conditions that may be attached to a stage carriage permit or contract carriage permit.
[Sections 72(2)(xxiv), 74(2)(xiii) and 96(xxxiii)]. - A Regional Transport Authority may attach to a stage carriage permit or a contract carriage permit the following conditions in addition to those specified in sub-section (2) of Section 72, sub-section (2) of Section, 75, Section 84 or sub-section (11) of Section 88, as the case may be, namely :-67. Conditions that may be attached to a goods carriage permit.
[Sections 79(2)(ix) and 96(2)(xxxiii)]. - A Regional Transport Authority may attach to goods carriage permit the following conditions in addition to those specificed in sub-section (2) of Section 79 and Section 84, namely :-| Sr. No. | Type of Vehicle | Maximum age allowed to operate | Remarks |
| 1 | 2 | 3 | 4 |
| (a) | Stage Carriage buses | 10* years | For operation in the whole of the State of Haryana |
| (b) | Buses plying as educational institutional vehicles | 15 years | |
| (c) | Buses plying as private service vehicles | 15 years | |
| (d) | Motor cabs (taxis) | 8 years | |
| (e) | Passenger vehicles other than those mentioned at serial number(a) to (d) | 9 years | |
| (f) | Three wheeler auto-rickshaws | 15 years | |
| (g) | Goods carriages (except plying on national permits) | 15 years | For operation in Delhi Metropolitan Area which includesKundli, Bahadurgarh, Gurgaon and Faridabad. |
68. Cancellation or revocation of permit.
[Section 96(2)(ix)]. - When a permit has been granted on an application by a Regional Transport Authority in respect of a particular vehicle or service of vehicles and it appears that a permit has been granted by another Regional Transport Authority :-69. Temporary authorisation in lieu of permit.
[Section 96(1)]. - (1) When the holder of a permit has submitted Part A or Part B or both of the permit, to the State Transport Authority or a Regional Transport Authority for renewal of countersignatures of the permit or for any other purpose, or when a police officer or any court of other person authorised by the Government under Section 206 has taken possession of a permit from the holder thereof, the aforesaid authorities or the person shall furnish to the holder a receipt for the permit and a temporary authorisation in HR No. 37 to ply the vehicle, during such period, as may be specified in the said temporary authorisation and during the said period the production of temporary authorisation on demand, shall be deemed to be a valid production of the permit;Provided that the authority by which temporary authorisation was granted shall extend the period for which the temporary authorisation is to remain valid until the permit is returned but such extension shall not be beyond the period of validity of the permit.70. Permission authorising the replacement of vehicle.
[Section 83]. - (1) If the holder of a permit relating to a particular vehicle desires at any time to replace the vehicle with another, he shall forward Part A of the permit and apply in writing to the State Transport Authority by which the permit was issued stating the reasons why the replacement is desired and shall :-(i)forward the certificate of registration, if the few vehicle is in his possession; or(ii)state any material particular in respect of which the new vehicle will differ from the old, if the new vehicle is not in his possession.71. Permits for the replacement of vehicle forming part of a service.
[Section 83]. - (1) If a permit relates to more than one stage carriage or contract carriage and the owner thereof desires at any time to replace any vehicle covered by the permit by a vehicle of a different model or capacity, he shall forward Part A of the permit with an application, in writing, to the State or a Regional Transport Authority by which the permit was issued stating the reasons for replacement along with the relevant particulars of the vehicles to be replaced and of the new vehicle.72. Treatment of countersignatures on permit of replaced vehicle.
[Section 83]. - (1) The authority granting permission for the replacement of a vehicle under rules 70 and 71 shall, unless the authority by which the permit was countersigned has, by general or special order, otherwise directed endorse on the correction made to parts A and B of the permit under the aforesaid rules the words, - "Valid also for -" inserting the name of the authority concerned and shall intimate the particulars of the replacement to such authority.73. Surrender of permits.
[Sections 86 and 95(1)(ix)]. - (1) The holder of a permit may, at any time, surrender it (parts A and B of permits) to the State or Regional Transport Authority, by which it was granted and the State or Regional Transport Authority, as the case may be, shall forthwith cancel any permit so surrendered.74. Transfer of permits.
[Sections 82 and 96(2)(vii)]. - (1) When the holder of a permit desires to transfer the permit to some other person under sub- section (1) of Section 82 he and the person to whom he desires to make the transfer shall make a joint application, in writing accompanied by a cash receipt or treasury challan of fees specified for making application for grant of permit to the State or a Regional Transport Authority by which the permit was issued, setting forth the reasons for the transfer and stating whether any premium, payment or other consideration arising out of the transfer is to pass or has passed between them and the nature and amount of such premium, payment or consideration.75. Regulation of service of contract carriage.
[Section 95)]. - An owner of a stage carriage which is used as a contract carriage or that of a contract carriage shall ensure that it proceeds to the destination made by the hirer through the shortest route and shall not allow it to remain at any public place except when engaged as such and shall, -76. Issue of duplicate permits.
[Section 96(2))(v)]. - (1) When part A or B of any permit has been lost, destroyed or defaced the holder shall forthwith intimate the fact to the State or a Regional Transport Authority by which the permit was issued and apply for the issue of a duplicate permit or part of a permit as the case may be :Provided that in the case of loss of destruction of part B of the permit, he shall forward part A of the permit to the State or a Regional Transport Authority, as the case may be.77. Production of permit of demand.
[Section 96(2)(xxx)]. - Part A of a permit shall be produced on demand made at any reasonable time by any officer under the control of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] or any police officer not below the rank of a Sub-Inspector, if he is in uniform and such official may also amount any transport vehicle for the purpose of inspecting Part B of the permit.78. Appeals against orders of State or Regional Transport Authority.
[Section 96(2) (iii) and (xiii)]. - (1) A person desiring to prefer an appeal, against an order of the State or a Regional Transport Authority referred to in sub-section (1) of Section 89 shall, within thirty days of the receipt of the order, prefer an appeal in the form of a memorandum, in duplicate, one copy of which shall bear a court fee stamp of twenty rupees to the State Transport Appellate Tribunal constituted under sub-section (2) of Section 89 (hereinafter referred to in these rules as the Appellate Authority) setting forth concisely the grounds of objection to the order of the State or a Regional Transport Authority, as the case may be, together with a certified copy of that order.79. Procedure in hearing appeals.
[Section 96(2)(iii) and (xiii)]. - On the appellate authority appointing a time on a place for hearing under rule 78, the appellant shall, within fourteen days of the receipt of intimation that a hearing will take place, forward to the appellate authority list of the documents upon which he proposes, to rely together with copies of such documents in duplicate, and may upon the appointed day and at subsequent hearings, appear either in person or through an agent or representative authorised by him in writing, in this behalf.80. Interval of rest.
[Section 91(5)]. - (1) Any time spent by a driver of a vehicle on work other than driving in connection with the vehicle or with the load carried or to be carried on the vehicle including any time spent on the vehicle during a journey save as a passenger in a public service vehicle shall not be deemed to be an interval of rest for the purpose of Section 91.81. Record of working hours to be maintained.
[Section 91]. - The employer of any person whose works is subject to the provisions of sub-section (1) of Section 91 shall fix the hours of work of such persons so as to conform with those provisions and shall record the working hours in the table specified below and this record will be open to inspection by any officer under the control of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] on demand :-Name of the Employee| Date | Working hours in a day | Hours of rest | Total Number of working hours in a week |
| 1 | 2 | 3 | 4 |
82. Lost property.
[Sections 96(2)(xvii) and 107(2)(f)]. - (1) In the case of a public service vehicle other than Government owned vehicles, the conductor or if there is no conductor, the driver shall at the conclusion of a journey make search in the vehicle for anything left by any passenger and shall take into his custody anything so found and immediately shall make over the same to a responsible person at any office or station of the permit holder or to an official of a police station and shall likewise take into custody and dispose of anything so found by any other person. The responsible person at any office or station of the holder of the permit of the vehicle receiving the aforesaid goods shall keep them safe and if the goods are not claimed by the owner or any other person appearing to him to be entitled thereto, shall if such owner of goods is known, cause a notice to be served upon him requiring him to remove the goods. If such owner is not known or a notice cannot be served upon him or he does not comply with the requisition in the notice such property shall be deposited with the nearest police station as unclaimed property after two months of taking over charge thereof :Provided that if the goods are of perishable nature and are not claimed within forty-eight hours, they shall be disposed of by the responsible person at the station of the holder of the permit by public auction and the receipt thereof shall be handed over to the owner if claimed within a week after which they shall be deposited with the nearest police station against proper receipt and shall be disposed of by the police under the laws affecting the articles.83. Conduct of passenger in stage carriage.
[Section 95]. - If at any time a passenger in a stage carriage :(i)behaves in a disorderly manner;(ii)behaves in a manner likely to cause annoyance to any female passenger;(iii)uses abusive language;(iv)molests any other passenger;(v)enters the vehicle under the influence of liquor or drugs;(vi)spits;(vii)obstructs the conductor or the driver or any authorised employee of the permit holder in the execution of his duties or interferes without due cause with the driving of the vehicle;(viii)intentionally avoids payment of the fare;(ix)refuses to show tickets on demand by any authorised person;(x)uses or attempts to use any ticket which has been altered or defaced or in the case of ticket bearing an indication that it is not transferable issued to another person;(xi)is reasonably suspected to be suffering from any contagious infectious disease;(xii)commits or abets any offence under the Act or these rules;(xiii)uses or attempts to use a ticket other than the ticket valid for a particular journey;(xiv)carries with him in the vehicle luggage of a description which is likely to obstruct, annoy or cause inconvenience or be offensive to any other passenger;(xv)occupies accommodation for more than one seat or without lawful excuse occupies any seat exclusively reserved for ladies or other categories of passengers;(xvi)refuses to pay a fresh fare for the journey performed by him if he has so altered or defaced his ticket as to tender its contents illegible;(xvii)is found travelling without ticket pertaining to the journey being performed by the vehicle at the time of his being so found;(xviii)refuses to leave the vehicle, if so requested by the conductor or driver at the competition of the journey for which he has paid the fare;(xix)knowingly enters and insists or travelling in a vehicle which is carrying the maximum number of passengers as specified for that vehicle;(xx)hangs on to any exterior part of a vehicle;(xxi)wilfully damages, spoils, removes or interferes with any fittings or equipments on or on the vehicle;(xxii)enters or alights from a vehicle except by the entrance or exit provided for the purpose;(xxiii)attempts to enter a vehicle without first permitting passengers who have completed their journey to alight;(xxiv)enters or leaves a vehicle except in queue and in an orderly manner;(xxv)distributes printed or similar matter of any description or distributes any articles for the purpose of advertisement; or(xxvi)to the annoyance of other passengers uses or operates any noisy instrument or makes or combines with any person to make any excessive noise by singing or otherwise;(xxvii)begs, sells or offers for sale any article in or on the vehicle;(xxviii)Smokes;The driver or the conductor or any authorised person of the service of any officer under the control of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] may require such passenger to alight from the vehicle and may stop the vehicle and keep it standing until the passenger has alighted, or on the request of the driver or conductor may be removed from the vehicle by any police officer or any officer of the State Transport Undertakings.84. Sale of tickets.
[Section 96(2)(xxviii)]. - No driver or conductor of a public service vehicle or agent for the sale of tickets in a public service vehicle shall sell or attempt to sell ticket or solicit customer in any place which has been notified by the Regional Transport Authority by public proclamation or in such other manner as he may find convenient, as a place in which such sale or soliciting is not permitted.85. Licensing of ticket agents.
[Section 96(2)(xxviii)]. - (1) No person shall act as an agent for the sale of tickets for travel by a public service vehicle, otherwise than in the vehicle itself or in a fixed office, unless he has obtained from the licensing authority a licence permitting him to do so.86. Issue of ticket agent's licence.
[Section 96(2)(xxviii)]. - (1) Licences under rule 86 shall consist of -(a)a permit in Form HR No. 38 and(b)a metal badge of the kind illustrated in the First Schedule to these rules.87. Cancellation of ticket agent's licence.
[Section 96(2)(xxviii)]. - (1) The licensing authority shall forthwith cancel any licence issued under rule 85 upon request made to him by the principal on whose application it was granted.88. Terms of ticket agent's licence.
[Section 96(2)(xxviii)]. - Unless a shorter term is appointed, a ticket agent's licence shall be valid for one year from the date of issue or renewal but may be cancelled at any time by the licensing authority if it appears to it that the conduct of the agent in his relations with the public has been unsatisfactory or that the agent is not a suitable person to continue as such.89. Ticket agent's badge to the exhibited.
[Section 96(2)(xxviii)]. - (1) A ticket agent shall carry his badge and permit on his person at all times, when he is engaged in his duties, the badge being displayed prominently on the left chest.90. Appeal against the orders made under the rule 86, 87 or 88.
[Section 96(2)(xxviii)]. - (1) The authority to whom an appeal may be preferred against the order of the licensing authority refusing to grant ticket agent's licence under rule 86, cancellation of tickets agent's licence issued on the request of the principal under rule 87 or cancellation of ticket agent's licence under rule 88 shall be the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] or the Additional [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], as the case may be, whose decision shall be final in this behalf.| (a) in respect of urgent inspection | Ten Rupees |
| (b) in respect of an ordinary inspection | Five Rupees |
91. Conduct of ticket agent.
[Section 96(2)(xxviii)]. - The licensed ticket agent shall :-92. Disinfection.
[Section 96(2)(xix]. - (1) All public service vehicles shall be disinfected with dichlorodiphenyl trichloroethane or any other disinfectant after every two months and the owners shall furnish to the Regional Transport Authority concerned a certificate to the effect duly signed by Chief Medical Officer of Health or any other officer authorised by him in his behalf. The period of two months shall count from the date of last certificate furnished as aforesaid :Provided that if adequate arrangements for the disinfection of vehicles are made by any permit holder at his own premises to the satisfaction of the Chief Medical Officer of Health, a certificate of disinfection by such permit holder shall be sufficient.93. Carriage of persons in goods carriage.
[Section 96(2)(xxxi)]. - (1) Save in the case of a vehicle which is being used for the carriage of troops or police or in the case of stage carriage in which goods are being carried in addition to passengers, no person shall be carried in a goods carriage other than its owner or hirer, a bona fide employee of the owner or of the hirer of the vehicle and the persons allowed under this rule.94. Conditions for carriage of animals in goods carriage.
[Section 96(2)(xxxiv)]. - (1) No animal shall be carried in goods carriage in pubic place unless:-(i)the load body of the vehicle is constructed of strong wooden blanks or of iron sheets with a minimum height of 1.05 metres measured from the floor of the vehicle in all sides and the back; and(ii)the animal is properly secured by ropes tied to the side of the vehicle.| Category of animals | Floor space required per animal |
| (1) Mule or horse of gelding | 2.20 square metres |
| (2) Buffalo or buffalo bull | 1.67 square metres |
| (3) Cow or bullock or adult cow bull | 1.48 square metres |
| (4) Pony or ass or colt of filly | 1.20 square metres |
| (5) Calves of two to three years | 1.11 square metres |
| (6) Calves below two years | 0.74 square metres |
| (7) Deer and pig | 0.50 square metres |
| (8) Sheep or ram and goat | 0.32 square metres. |
| Name and address of the permit holder | Type of permit | Permanent/Temporary | Registration No. of Vehicles | Goods Date carriage for hire or trade and business |
| Serial No. of trips | Name and Address of sender or booking Agent | Name and Address of consignee | Name of commodity carried | Weight in quintals/Kilograms | Origin |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Destination | Distance between 6 and 7 | Quintals per kilograms performed column (5), column (8) | Freight charged in rupees | Remarks |
| 7 | 8 | 9 | 10 | 11 |
95. Log-books and complaint books to the maintained by drivers of transport vehicle.
[Section 96(2)(vi) and (xxxii).]. - (1) The owner of a transport vehicle other than stage carriage shall ensure that the driver of the vehicle maintains a log-book and enter particulars of every hiring consignment therein.1. Name of the owner;
2. Driver's name;
3. Vehicle No.;
4. Consignor;
5. Consignee;
6. From;
7. To;
8. Nature of goods and weight;
9. Distance;
10. Freight;
11. Remarks.
96. Other records to be maintained.
[Section 96(2)(xxxii)]. - The State or a Regional Transport Authority may by general or special order require the holder of a permit in respect of any transport vehicle to maintain records and submit a return in respect of the vehicle in such form as that authority may specify and such records, and returns may include, particulars of the daily use of the vehicle in respect of :-(i)the name and licence number of the driver and conductor and other attendant, if any;(ii)the route upon which or the area within which the vehicle was used;(iii)the number of kilometres travelled;(iv)the time of commencement and termination of a journey and of any halts on a journey when the driver obtained rests;(v)the weight of goods carried between specified places and the nature of the goods; and(vi)in the case of goods carried in a stage carriage, the number of trips and the kilometres when goods were carried solely and when goods were carried in addition to the passengers and in the later case the number of the seats available for passengers.97. Change of address of permit holder.
[Section 96(2)(xxiv)]. - (1) If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in the permit, he shall, within fourteen days, send part of the permit to the authority by which the permit was issued intimating the new address and shall pay a fee of rupees ten for making entry with regard to change of address.98. Intimation of damages to or failure of a public service vehicle.
[Section 96(2)(xxiv)]. - (1) The holder of a stage carriage or contract carriage permit shall, within seven days of the occurrence, report in writing to the authority by which the permit of that vehicle was issued, any failure of or damage to such vehicle or to any part thereof, if the failure or damage is of such a nature as to tender the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.99. Information of failure to ply the vehicle.
[Section 96(2)(xxiv)]. - If the holder of a stage carriage permit is at any time unable to ply his vehicle for any cause whatsoever in accordance with the time table approved by the Regional Transport Authority, he shall forthwith send an intimation about the same to the Regional Transport Authority by which the permit was issued as well as the nearest Deputy Commissioner or Sub-Divisional Officer (Civil).100. Inspection of transport vehicles and their contents.
[Section 96(2)(xxx)]. - Any Officer under the control of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] authorised in this behalf by him may, at any time when the vehicle is in a public place, call upon the driver of goods vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to unable the said officer to make reasonable examination of contents of the vehicle.101. Taxi meter.
[Sections 97(2)(viii) and 96(2)(xx)]. - (1) Entry motor car except tourist vehicle shall be fitted with a taxi meter of a pattern approved by the State Transport Authority and shall be in conformity with any instructions that may be issued by the State Transport Authority.102. Procedure for obtaining an agents or canvassers licence.
[Sections 93, 96(2)(xxxiii)] - (1) Any person to obtain a licence under Section 93 to be made operative in one region may make an application to the Regional Transport Authority concerned in Form HR No. 39 :Provided that if the licence has to be made operative in more than one region, the application shall be made to the State Transport Authority in Form HR No. 40.103. Security for compliance with the conditions.
[Sections 93(2)(e) and 96(2)(xxxix)]. - (1) For ensuring compliance with the provisions of these rules and conditions of the licence granted under rule 102 the State or Regional Transport Authority shall, at the time of granting licence require the applicant to furnish security of a sum of rupees fifty thousand.104. Period of validity and renewal.
[Sections 93(2)(a) and 96(2)(xxix)]. - (1) A licence granted under sub-rule (4) of Rule 102 shall be valid for period of three years from the date of its grant and may be renewed for a period of three years at a time.105. Fee for a licence.
[Section 96(2)(b)]. - Fee for the grant or renewal of licence under rule 102 or rule 104 shall be as follows :-| Rs. | ||
| (a) | for the grant of principal licence | 500.00 |
| (b) | for the grant of supplementary licence for each additionalestablishment or sub-agency | 100.00 |
| (c) | for renewal of a licence if application is made in time;(i)Principal licence(ii) Supplementary licence for eachadditional establishment or sub-agency | Rs. 500.00Rs. 100.00 |
| (d) | Penalty for removal of licence if application is not made intime but is made before the expiry of licence - | |
| (i) Principal Licence : | ||
| (a) | if application is made late by seen days | Rs. 50.00 |
| (b) | if application is made late by more than seven days, but notmore than fourteen days | Rs. 60.00 |
| (c) | if application is made late by more than fourteen days, butnot more than twenty-one days | Rs. 80.00 |
| (d) | if the application is made late by more than twenty-one daysbut not more than thirty days | Rs. 200.00 |
| (ii) Supplementary Licence | ||
| (a) If the application is matter late by fifteen days | Rs. 20.00 | |
| (b) | If the application is made late by more than fifteen days butnot more than thirty days | Rs. 30.00 |
106. Conditions of a license.
[Sections 96(2)(xxix) and 93(2)(f)]. - (1) A licence issued or renewed under rules 102 and 104 shall be subject to the following conditions, namely :-(i)the licence shall, subject to the provisions of rule 108 provide places for loading and unloading of goods.(ii)the licensee shall be responsible for a proper arrangement for storage of goods, collected for dispatch and delivery;(iii)where the licensee is authorised to forward and distribute goods he shall-(a)be liable to the consignee for any loss or damage to goods while in his control or possession;(b)be responsible for proper delivery of goods to the consignee;(c)not issue a goods transport receipt without having actually received the goods; and(d)Not deliver the goods to the consignee without actually receiving from the consignee a Goods Transport receipts and in case of loss, misplacement or misplacement accident of the same and indemnity bond covering the value of goods;(iv)the licensee shall insure the goods against any loss or damage while in his control or possession;(v)the licensee shall maintain a proper record of the vehicles under his control and of the collection, despatch and delivery of goods which shall be open to inspection of the State Transport Authority, the Regional Transport Authority or by any person duly authorised in this behalf by such authority and shall furnish to the State Transport Authority a return in respect of the previous six months in Form HR No. 45 within thirty days after the 30th September,(vi)the licensee shall furnish the persons operating the vehicle with correct figures of the freight to be received by them from the consignors or the consignees;(vii)the licensee shall maintain proper accounts of the commission charged by him and the licensee with gross income of Rupees 25,000/- or above per annum shall get his account audited by the Chartered Accountant;(viii)the licensee shall ensure that the goods vehicles under his control have valid permits for routes on which the vehicles have to ply;(ix)the licensee shall maintain in good condition a weighing device capable of weighing at a time, not less than 200 kilograms; and(x)the licensee shall attend to his customers in order in which they approach him:Provided that the customers in respect of such perishable goods, as may be notified by the Government in the Official Gazette, shall be given priority over the other customers, but such customers shall be attended to in order in which they approach the licensee;(xi)the licensee shall assign the consignment amongst the persons operating the vehicles in the order in which they have approached him and shall maintain a register chronologically recording particulars of the available goods and the persons waiting to operate the vehicles;(xii)the licensee shall comply with the provisions of these rules and shall observe such conditions as the State or Regional Transport Authority may specify in the license;(xiii)the licensee shall make all the contracts in writing, containing the following particulars, namely :-(a)name and address of the consignor and the consignees;(b)description and weight of the consignment;(c)destination and its distance in kilometres from the starting station to the destination :(d)freight per quintal per kilometre and for the whole vehicle per kilometre;(e)delivery instructions, for examples, the date by which and the exact place where the goods are to be delivered to the consignee;(f)terms of the agreement for payment; and(g)name of the owner, driver, the registration number of the vehicle, its authorised load and amount of the commission;(xiv)the licensee shall administer approved premises in an orderly manner and shall keep it in good and clean conditions; and(xv)the licensee shall take all precautions to ensure that no breach of any of the provisions of the Act or rules made thereunder or the conditions of the licence is committed.107. Rate of commission.
[Sections 93 and 96(2)(xxix)]. - The licensee shall not charge commission from the person operating the vehicles exceeding amount as may be notified by the Government from time to time keeping in view the expenses incurred by the licensee in maintaining the establishment, overhead charges and other relevant factors :Provided that the commission will be exclusive of loading and unloading charges.108. Premises to be used.
[Sections 93 and 96(2)(xxix)]. - (1) The Regional Transport Authority may in consultation with the local authority or, the police authority having jurisdiction over the area concerned, approve any premises owned by or in possession of licensee or any applicant for the licensee to be used for loading or unloading of goods or for parking goods vehicles for the storage of goods in the custody of the licensee having regard to the stability of the site, sanitary conditions and storage facilities provided at such premises.109. Suspension or cancellation of licence.
[Sections 93(2)(e) and 96(2)(xxix)]. - (1) Without prejudice to any other action which may be taken against a licensee, under the Act, the State or Regional Transport Authority, as the case may be, may by order, in writing cancel the licence obtained under rule 102 or suspend it for such period as it thinks fit if in its opinion any of the conditions of the licence has been contravened :Provided that before making any order of suspension or cancellation under this rule, the State or Regional Transport Authority shall give the licensee an opportunity of being heard and shall record reasons in writing for such cancellation or suspension.110. Issue of duplicate licence.
[Sections 93 and 96(2)(xxix)]. - (1) If at any time a licence is lost, destroyed or torn or otherwise defaced so as to be illegible, the licensee shall, forthwith apply to the State or a Regional Transport Authority, as the case may be, for the grant of a duplicate licence.111. Display of licence.
[Sections 93 and 96(2)(xxix)]. - (1) A person who has obtained a licence under rule 102 for collecting the goods shall carry with him, his licence while on duty and shall produce it on demand for inspection by the Secretary, Regional Transport Authority or the Registering Authority.112. Appeal.
[Sections 93 and 96(2)(xiii)]. - (1) Any person aggrieved by an order made under rules 102, 108 and 109 may, within a period of thirty days from the date of the receipt of such order, appeal, -(a)to the Secretary to Government of Haryana, Transport Department, if the order is made by the State Transport Authority, and(b)to the State Transport Authority, if the order is made by a Regional Transport Authority.113. Levy of fees for supply of copies.
[Sections 93 and 96(2)(iii) and (xiii)]. - The Authority which passes an order to be appealed against under rule 112 shall, on an application by a person, give certified copy of the order or any other relevant documents on payment of fee of rupees two per page.114. Delegation of powers by State Transport Authority and Regional Transport Authority.
[Sections 68(5) and 96(2)(xxxiii)]. - (1) The State Transport Authority may, by a general or special resolution passed in its meeting delegate all or any if its powers under these rules to its Chairman :Provided that the aforesaid powers may also be delegated in the aforesaid manner to the Secretary of the State Transport Authority who shall exercise these powers only when the Chairman is away from the headquarter of the authority.114A. Mode of Payment of fees/taxes.
- Different Transport Authorities under the Motor Vehicles Act, 1988 and the rules framed thereunder shall ensure that all fees are deposited in office against the prescribed Government receipt instead of challan. The fee received during the day, shall be deposited in Government treasury on next working day through the cash book of the office.[114A. The owner of bus and the head of the management of educational institution to comply with directions.[Section 96(2) (xxxiii)]. - The owner of bus and the head of the management of the educational institution while carrying school children shall comply with the following directions namely :-Chapter VI
Special provisions relating to State Transport Undertakings
115. Particulars of the scheme.
[Sections 99 and 107(2)(a)]. - The proposal regarding a scheme formulated under Section 99 shall be in the form of memorandum and shall contain the following particulars :-116. Publication of scheme.
[Sections 99 and 107(2)(a)]. - The proposal regarding a scheme shall be published in the Official Gazette as well as the one newspapers in Hindi Language having circulation in the area of route covered by the scheme and in newspaper in the English language with sufficient circulation in the State of Haryana for the General information of the public and for inviting objections as required under Section 100.117. Manner of filling objections.
[Sections 100 and 107(2)(b)]. - The objections, in terms of sub-section (1) of Section 100 shall be filed through a communication addressed to the Registering Authority to Government of Haryana, Transport Department, with a copy to the Chairman, State Transport Authority and the State Transport Undertaking under registered post within a period of thirty days as specified in the said sub-section (1) of Section 100.118. Manner of consideration and disposal of objections.
[Sections 100 and 107(2)(c)]. - (1) The State Transport Undertaking concerned shall forward its comments with regard to the objections received under rule 117 to the Chairman, State Transport Authority as well as to the Registering Authority to the Government of Haryana, Transport Department, within fifteen days after the expiry of the last date fixed for the receipt of such objections.119. Publication of the scheme.
[Sections 100 and 107(2)(d)]. - The approved or modified scheme as the case may be under sub-rule (3) of rule 118 shall be published in the Official Gazette and also in a newspaper in the Hindi language having circulation in the area or route covered by the scheme.120. Application for grant of permit to State Transport Undertaking.
[Sections 103(1) and 107(2)(c)]. - (1) For securing a stage carriage permit or a contract carriage permit in respect of a notified area or notified route in pursuance of an approved scheme, a State Transport Undertaking may make on application to the Regional Transport Authority concerned in the relevant form specified under rule 56:Provided that in case the notified area or route falls within the jurisdiction of more than one Regional Transport Authority the application shall be made to the Regional Transport Authority in whose jurisdiction major portion of the area or route lies and the Regional Transport Authority shall transmit the same to the State Transport Authority for consideration with its comments thereon.121. Manner of services of orders.
[Sections 103(2) and 107(2)(g)]. - The order of the State Transport Authority or, as the case may be, Regional Transport Authority concerned under sub-section (2) of Section 103 shall be served under registered post or through notice published in a newspaper in Hindi language having circulation in the area covered by the scheme.Chapter VII
Construction, Equipment and Maintenance of Motor Vehicle
122. General.
[Section 111]. - No person shall use and no person shall cause or allow to be used or to be in any public place, any motor vehicle which does not comply with the rules made under this chapter and the provisions contained in Chapter V of the Central Rules or with any order hereunder made by the State Transport Authority.123. Rear mirror.
[Section 111]. - Every motor vehicle other than a road- roller and other vehicles specially constructed or adopted for the construction or maintenance of roads shall be fitted either internally or externally, with a mirror so placed as to enable the driver to be or become, aware of the presence, in the rear of any other vehicle the driver of which is desirous of passing such motor vehicles.124. Dangerous projections.
[Section 111]. - No mascot or other similar fitting or device shall be carried on any motor vehicle other than road-roller or other vehicles specially constructed or adopted for the construction or maintenance of roads registered in India in any position where it is likely to strike any person with whom the vehicle may collide unless the mascot is unlikely to cause injury to any person by reason of any projection thereon.125. Wind screen wiper.
[Section 111]. - An efficient automatic wind screen wiper shall be fitted to every motor vehicle which is so constructed that the driver cannot by opening the wind screen or otherwise obtain an adequate view to the front of the vehicle without looking through the wind screen.126. Springing.
[Section 111]. - Every motor vehicle and every trailer drawn hereby other than a road-roller or other vehicles specially constructed or adopted for the construction or maintenance of roads, shall be equipped with suitable and sufficient means of springing adequately maintained in good and sound condition between the road wheels and the frame of the vehicle :Provided that this rule shall not apply to :-127. Cars fitted with left hand steering control.
[Section 111]. - A motor car fitted with left hand steering control shall exhibit the words "Left Hand Drive" at a conspicuous place on its rear on a plain or a plain surface of the vehicle in red colour on while background, each letter being not less than thirty-five millimetres in height and of uniform thickness of thirteen millimetres.128. Wings.
[Section 111]. - Every motor vehicle except a locomotive tractor trailer or a road roller or other specially constructed or adapted for construction or maintenance of roads, shall, unless adequate protection is afforded by the body of the motor vehicles, be provided with wings or other similar fittings to catch, so far as practicable, mud or water thrown up by the rotation of the wheels.129. Side car wheel.
[Section 111]. - Every side car attached to a motor cycle shall be so attached at the left hand side of motor cycle that the wheel thereof is not wholly outside perpendicular planes as right angles on the longitudinal exis of the motor cycle passing through the extreme projecting points in front and in the rear of the motor cycle.130. Communication with driver.
[Section 111]. - Every transport vehicle, whether for the use of passengers or the goods in which the driver's seat is separated from the passengers of the goods compartment by a fixed partition, which is not capable of being readily opened shall be furnished with efficient means to enable the passengers, conductor or the cleaner, in such compartment to signal the driver to stop the vehicle; provided that cleaner or a conductor in a goods vehicle shall be seated at the back to give signal to the driver when the former notices a faster vehicle approaching the one in which he is travelling.131. Restriction on painting.
[Section 111]. - No motor vehicle shall be painted to olive green colour;Provided that any Military motor vehicle purchased as Military disposal shall be repainted with a colour other than olive green before registration under the Act and such repainted colour shall conform to the colour specification, if any, laid down in these rules as applicable to a class or classes of motor vehicles.132. Special marks to be exhibited on a stage carriage when it is used as a contract carriage.
[Section 111]. - (1) No stage carriage or vehicle forming part of a service of stage carriage shall be used as a contract carriage unless a board is affixed on each side of the vehicle showing that it is for the time being in use as such and not as a stage carriage;133. Special requirements for public vehicle.
[Section 111]. - (1) Every public service vehicle, and all parts thereof including paint work or varnish, shall be maintained in a clean and sound condition and the engine, mechanism and all working parts in reliable working order.134. Measures of stability of vehicles.
[Section 111]. - The stability of double decked public service vehicle shall be such that when loaded with weight of 59 kilograms per person placed in correct relative position to represent the driver and conductor, if carried and full complement to passengers of the upper deck only if the surface of which the vehicle stands were tilted to either side to an angle of twenty-eight degrees from horizontal the point at which overturning occurs would not be reached.135. Seating space.
[Section 111(2)(a)]. - (1) In every public service vehicle other than motor cab there shall be provided for each passenger a reasonable comfortable seating space of not less that 375 millimetres square in the case of an ordinary vehicle and 450 millimetres square in the case of deluxe vehicle, the seats measured on straight lines along and at right angles to the front of each seat and :-(a)when the seats a replaced along with the vehicle, the backs of the seats on the side shall be at least 1.37 meters distant from the back of the seats of the other side;(b)when the seats are placed across the vehicle and are facing in the same directions there shall be every where a clear space of not less than 68.5 centimetres between the backs of the seats;(c)when seats are placed across the vehicle and are facing each other there shall be every where a clear space of not less than 1.25 metres, between the back of facing seats;(d)where seats are placed in such a manner that one row is alongwise the vehicle and the other rows of seats across the vehicle the clear space between the front and of the longitudinal, seats and the nearest part of the transverse seats shall not be less than 450 millimetres; and(e)minimum leg shall not be less than 254 millimetres in the case of an ordinary vehicle and 370 millimetres in the case of a deluxe vehicle :Provided that for a deluxe vehicle the following additional specifications shall also apply, namely :-(i)the seats and back rests will be well sprung; and(ii)arms and head rests will be provided.136. Drivers seats.
[Section 111]. - (1) No public vehicle shall be driven otherwise than from the right hand side of the vehicle.137. Gangway.
[Section 111(2)(a)]. - (1) In every public service vehicle, the entrance to which from the front or the near here shall be a gangway along the vehicle and, -(a)Where seats are placed along the sides of the vehicle there shall be gangway a clear space of not less than 60 centimetres between fronts of the seats; and(b)Where seats are placed across the vehicle there shall be a gangway a clear space of not less than 300 millimetres upto a height of 760 millimetres and not less than 380 millimetres above 760 millimetres from the floor level and where standing passengers are allowed, there shall be as gangway, a clear space of not less than 500 millimetres in width upto a height of 760 millimetres from the floor level.138. Limit of seating capacity.
[Section 111(2)(a)]. - (1) Notwithstanding anything contained in these rules, no public service vehicle other than a motor cab, shall be registered for a number of passengers in excess of the number obtained by subtracting 118 kilograms from the difference in kilograms between the registered laden and unladen weight of the vehicle and dividing the resulting figures by 160 in case of a single decked vehicle and 130 in the case of double decked vehicle or for such number of passenger that when the vehicle is loaded in normal manner the axle weight of any axle will not exceed the registered axle weight for that axle.139. Head room.
[Section 111(2)(a)]. - Every public service vehicle other than a motor cab shall have the following internal height of Head room measured along the centre of the vehicle from top of the floor boards or battens to the underside of the roof supports, -140. Width of doors.
[Section 111(2)(a)]. - (1) Every entrance and exit of a public service vehicle other than motor cab shall be at least 530 millimetres in width and of sufficient height.141. Grab rail.
[Section 111(2)(a)]. - In public service vehicle other than a motor cab, there shall be fitted to every entrance or exit accept an emergency exit, a grab rail to assist passengers in boarding or alighting from the vehicle.142. Steps.
[Section 111(2)(a)]. - (1) In every public service vehicle other than a motor cab, the top of the tread of the lowest step for any entrance or it, other than an emergency exit, shall not be more than 600 millimetres or less than 425 millimetres above the ground when vehicle is empty. Fixed steps shall be less than 225 millimetres wide and shall not be in no case project laterly beyond the body of the vehicle unless they are so protected by the front wings or otherwise that they are not liable to injure pedestrians. The shortest distance between any steps well and a vertical plane passing throughout the front edge of a seat shall not be less than 225 millimetres.143. Cushions.
[Section 111(2)(a)]. - Where the seats of public service vehicle are provided with fixed or movable cushions, the cushions shall be covered with leather cloth of good quality or other material of such kind that they are capable of being kept in a clean and sanitary condition.144. Body dimension and guard rails.
[Section 111(2)(a)]. - (1) Every public service vehicle other than a motor cab, shall be so constructed that, -(a)in the case of single decked vehicle with an enclosed body -(i)the height of the body sides from the floor or the height, to the sills of the windows as the case may be shall not be less than 710 millimetres; and(ii)if the height of the sides of the body or the sills of the windows, as the case may be, above the highest part of any seats is less than 450 millimetres provisions be made by means of guard rails or otherwise to prevent the arms of seated passengers being thrust through and being injured by passing vehicles or the extent to which the side windows or venetians can be lowered in such a way that when lowered their top edge is not less than 450 millimetres above the highest part of any seat;(b)in the case of single decked vehicle, open side guards rails shall be provided along the right hand side of the vehicle to prevent any person other than the driver from mounting or alighting from the vehicle on the side.(c)in the case of double decked vehicle with an uncovered top deck and the top deck shall be provided with the side end rails and the top of which shall be at least one metre above the highest part of any seat and the top of the front and back rails shall be atleast one metre above the deck boards or battens and shall follow the chamber of the deck.145. Protection of passengers from weather.
[Section 111(2)(a)]. - (1) Every public service vehicle other than a double decked vehicle shall be either constructed with a fixed water-tight roof or equipped with a water-tight hood that may be raised or lowered as is required.146. Prohibition on the fittings of mirrors.
[Section 111]. - No mirror or glass covered pictures shall be fitted inside or the body or any public service vehicle :Provided that nothing herein shall prohibit the fitting of any mirror which may be necessary to enable the driver to obtain a view of the road in the rear of the vehicle or a view of interior of the vehicle.147. Lighting.
[Section 111]. - Every public service vehicle shall be furnished with electric lights adequate to give reasonable illumination throughout vehicle but of such power or so screened as not impair the forward vision of the driver.148. Body construction.
[Section 111]. - The body of every public service vehicle shall be so construed and so fastened to the frame of the vehicle as to comply with such directions as may be issued by the State Transport Authority from time to time.149. Fuel tanks.
[Section 111]. - (1) No fuel tank shall be placed in any public service vehicle under any part of any gangway which is within 60 millimetres of any entrance or exit of a single decked vehicle or the lower deck of a double decked vehicle.150. Electric wires.
[Section 111]. - All electric wires or leads shall be adequately insulated.151. Fire extinguishers.
[Section 111]. - Every public service vehicle shall be equipped with a fire extinguisher of a type specified by the State Transport Authority and it may be inspected at such periods and by such persons as the State Transport Authority may specify.152. Water proof canvas.
[Section 111]. - Every public service vehicle shall be equipped with water-proof canvas for safe-guarding luggage belonging to the passengers and carried on the roof of the vehicle.153. Locking of nuts.
[Section 111]. - All moving pats of every vehicle and all parts subject to service vibration connected by bolts or studs and shall be fastened by lock nuts or by nuts with efficient spring or lock nuts washers or by castellated nuts and split pins or by some other efficient device so as to prevent them working loose.154. Exhibition of starting and destination station.
[Section 111]. - (1) The owner of a public service vehicle other than motor cab shall exhibit a board in the manner illustrated in the second schedule to these rules above the driver's seat on the front of the vehicle indicating the starting point and the terminus of the route for which he holds permit. The Board shall cover the whole width of the vehicle. The letters of the words indicating the starting point and the terminus shall be in black on a white ground and shall each be not less than 100 millimetres height and twenty millimetres thick at any part. In the case of public service vehicles which ply in the urban areas the words shall be in English and in all other cases in Hindi language:Provided that all carriage vehicles shall display a board near the conductor window, indicating the various stages on it, in regional language.155. Floor boards.
[Section 111]. - The floor boards of every public service vehicle which shall be strong and so closely fitted or so covered with a suitable material as to exclude as far as possible draughts and dust.156. Spare wheel and tools.
[Section 111]. - (1) Save as otherwise specified by the Regional Transport Authority in respect of the public service vehicles being exclusively plied in the urban areas, every public service vehicle shall at any time be equipped with not less than one spare wheel or rim fitted with a pneumatic tyre in good and sound condition readily inflated and mounted in such a way that it can be readily dismounted and fitted to the vehicle in the place of any one of the road wheels:Provided that it shall not be necessary to have second spares wheel during the completion of any journey during which the spares wheel has been used.157. Advertisements and other markings on public service vehicles.
[Section 111]. - (1) No advertising device, figure or writing shall be exhibited on any public service vehicle save as may be permitted by the State Transport Authority by general or special order.158. Body and loading platform of goods carriage.
[Section 111]. - (1) The body of every goods carriage including a trailer shall be fastened to the frame of the vehicle and so constructed as to comply with such directions as may be issued by the State Transport Authority from time to time. The vehicle shall be capable of carrying the load for which it is used without danger or inconvenience to other road users so that the load can be securely packed within the body of platform.159. Drivers seat of goods carriage.
[Section 111]. - The provisions of rule 136 shall apply to every goods carriage in so far as the seat of driver is concerned.160. Requirements for autorickshaw.
[Section 111]. - Every autorickshaw shall,-161. Use of flag.
[Section 111]. - No motor vehicle other than vehicle used by dignitaries or officers authorised by the Central Government or Government of Haryana to use distinctive flags shall display such flags or flag rods.162. Use of red light.
[Section 111]. - No motor vehicle other than the motor cars attached with the dignitaries allowed to fly on their motor cars distinctive flags according to the flag code of India and the officers allowed to the distinctive flags by the Government of Haryana, shall show the red light to the front or other than a red light to the rear;Provided that the provisions of these rules shall not apply to internal lighting of the vehicle or to an amber light displayed by any direction indicator;Provided further that the motor cars attached with the officer of Transport Department, Excise of Taxation Department and Police Department shall be fitted with flickering Red/Blue lights.[162A. Air pollution by motor vehicles.[Section 110(1)(m)]. - (1)(a) Every motor vehicle shall have to carry a valid "Pollution Under Control Certificate" issued by the Transport Department, or, by any pollution checking centre, duly authorised by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(b)Notwithstanding the provisions contained in clause (a) above, any Enforcement Officer of the Transport Department may test the pollution level of the exhaust of any vehicle. If the pollution level of the exhaust of the vehicle is found beyond the prescribed standard, he may direct the owner of the vehicle to obtain a fresh "Pollution Underr Control Certificate" and cancel the existing Pollution Certificate.Chapter VIII
Control of Traffic
163. Use of weighing device.
[Section 138(2)(b)]. - (1) No weighing device shall be used for purposes of Section 114, unless it is tested not less than once in every six calendar months by an officer, appointed by the Chairman of the State Transport Authority, in consultation with the Controller, Weights and Measures, Haryana.164. Restriction on driving with gear disengaged.
[Section 138(2)(f)]. - Within the limits specified in the Third Schedule and elsewhere on any hill marked by traffic sign No. 10 in part A of the Schedule to the Act no person shall drive a motor vehicle with the clutch pedal/depressed or with any free wheel or other device in operation which frees the engine from the driving wheel and prevents the engine from acting as a brake when the vehicle is travelling down an incline.165. Prohibition on mounting or taking hold of vehicles in motion.
[Section 138(2)(g)]. - (1) No person shall Amount or attempt to mount on or dismount from any motor vehicle when the motor vehicle is in motion.166. Towing.
[Section 138(2)(g)]. - (1) No vehicle, other than a mechanically disabled or incompletely assembled motor vehicle or a registered trailer shall be drawn or towed by any motor vehicle.167. Traffic aggregation.
[Section 138(2)(h)]. - Where any road or street is provided with foot paths or tracks reserved for cycles or specified classes of other traffic, no person shall, save with the sanction of a police officer in uniform, drive any motor vehicle or cause or allow any motor vehicle to be driven on any such foot path or track.168. Projection of loads.
[Section 138(2)(i)]. - (1) Nothing shall be placed or carried upon the outside of the roof of a double decked public service vehicle.169. Carriage of dangerous substances.
[Section 138(2)(i)]. - (1) Except, for the fuel and lubricant, necessary for the use of the vehicle, the carriage of goods of dangerous and hazardous nature to human life, highly inflammable or otherwise dangerous substance shall not be carried on any vehicle, unless it is so packed or the body has been so fabricated as approved by the Controller of Explosive, Government of India or by an Officer authorised by him in this behalf that even in the case of an accident to the vehicle it is unlikely to cause damage or injury to the vehicle or person carried thereon to any public property.170. Sound signals.
[Sections 111(2)(b) and 138(2)(i)]. - (1) No driver of a vehicle shall sound the horn or other device for giving audible warning with which the motor vehicle is equipped or shall cause or allow any other person to do so continuously or to an extent beyond what is necessary to ensure safety.171. Cuts-outs.
[Section 138(2)(i)]. - No driver of motor vehicle shall in any public place make use of any cut outs or any other device by means of which the exhaust gases of the engine are released save through the silencer.172. Restriction on travelling backward.
[Section 138(2)(i)]. - No driver of a motor vehicle shall cause the vehicle to travel backward without first satisfying himself that he will not thereby cause danger or undue inconvenience to any person, or in any circumstances save in the case of a road roller, for any greater distance or period of time which may be reasonably necessary in order to turn the vehicle round.173. Use of lamps when a vehicle is at rest.
[Section 138(2)(i)]. - (1) If within the limit of an urban area a motor vehicle is at rest within the hours during which lights are required at the left hand side of any road or street or elsewhere in any duly appointed parking place it shall not be necessary for motor vehicle to exhibit any light save as may be required generally or specifically by the Regional Transport Authority.174. Dazzling lights.
[Section 138(2)(i)]. - (1) The driver of a motor vehicle shall at all times when the lights of the motor vehicle are in use so manipulate them that danger or undue inconvenience is not caused to any person by dazzle.175. Visibility of lamps and registration marks.
[Section 138(2)(i)]. - (1) No load or other thing shall be placed on any motor vehicle so as at any time to mark otherwise interupt vision of any lamp registration mark or other mark required to be carried by or exhibited on any motor vehicle by or under the provisions of the Act, unless a duplicate of the lamp or mark so marked or otherwise obscured is exhibited in the manner required by or under that Act for the exhibition of the marked or obscured lamp or mark.176. Stop sign on road surface.
[Sections 112, 115 and 138(2)(h)(i)]. - (1) When any line is painted on or inland into the surface of any road at approach to a road junction or to a pedestrian crossing or otherwise, no driver shall drive a motor vehicle so that any part thereof projects beyond that line at any time when signal to stop is being given by a police officer of by means of traffic control lights or by the temporary display of sign No. 3 of the schedule of the Act.177. Special provisions, on hills roads.
[Sections 112, 115 and 138(2)(i)]. - On the road enumerated in the Third Schedule to these rules all drives shall observe the following special rules, namely :-178. Trailers prohibited with motor vehicles.
[Section 138(2)(i)]. - (1) A motor cycle with not more than two wheels with or without a side car shall not a draw a trailer.179. Prohibitions of attachment of trailer to certain vehicles.
[Section 138(2)(i)]. - No motor vehicle which exceeds 9.14 metres in length shall draw a trailer :Provided that this rule shall not apply to any motor vehicle being towed in a consequence of disablement.180. Attendants on trailers.
[Section 138(2)(i)]. - (1) When a trailer is or trailers are being drawn by a motor vehicle there shall be carried in the trailer or trailers or on the drawing motor vehicle, as the case may be, the following persons not being less than eighteen years of age and competent to discharge their duties that is to say, -(a)if the brakes of the trailer or trailers cannot be operated by the driver of the drawing motor vehicles or by some other person carried on that vehicle, -(i)one person on every trailer competent to a ply the brakes; and(ii)one person placed at or near the rear of the last trailer in train such a position as to be able to have a clear view of the road in rears of the trailer to signal to the drivers of overtaking vehicles and to communicate with the driver of the drawing motor vehicle;(b)if the brakes of the trailer can be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle, such other person in addition to driver shall be carried on their vehicle and one person on the last trailer in the train in accordance with the provision of sub-clause (ii) or clause (a);(c)if the trailer is or trailers are being drawn by a locomotive, notwithstanding that the brakes of the trailer or trailers can be operated by the driver or some other person on the locomotive, not less than one person on each trailer and not less than two persons on the last trailer in train, one of whom shall be the person required by the provisions of sub-clause (ii) of clause (a).181. Distinguishable mark for trailers.
[Sections 65(2)(g) and 138(2)(i)]. - (1) No person shall drive or offer or cause to be driven in any public place any motor vehicle to which trailer is or trailers are attached unless there is exhibited on the back of the trailer of the last trailer in train, as the case may be, a distinguishing mark in the form set out in the diagram contained in the Fourth Schedule to these rules in white colour on a black ground.182. Use of trailers.
[Section 138(2)(i)]. - (1) No trailer other than the training half of an articulated vehicle shall be attached to a public service vehicle.183. Crossing unmanned railway level crossing.
[Section 138(2)(i)]. - On the approach of any railway crossing guarded or unguarded the driver of every motor vehicle shall stop the vehicle and shall not enter the railway crossing until he has himself sure that the railway track on both sides is clear.184. Traffic signals.
[Sections 119 and 138(2)(i)]. - Every driver of a motor vehicle shall comply with the traffic signals specified in the Fifth Schedule to these rules given to him by any police officer for the time being engaged in the regulation of traffic in any public place.[185. Use of protective head-gear. [Sections 129 and 138(2)(i)]. - Every person driving or riding two wheelers of any class or description shall wear a protective headgear approved by the Bureau of Indian Standards from time to time :Provided that in addition to the person exempted under the provisions of Section 129, persons who are medically advised by Chief Medical Officer not to wear such headgear or a Sikh, if he is, while driving or riding on two wheeler, in a public place, wearing a turban, shall not be required to wear headgear.] [Substituted vide Haryana Government Notification No. S.O. 188/C.A.59/88/Ss. 28, 38, 65, 93, 95, 96, 107, 111 and 213/99 dated 16.8.1999.]Chapter IX
Halting of Motor Vehicles in Public Places Control of Stands.
186. Halting of stage carriage.
[Sections 96(2)(xx)(xxii), 117 and 138(a)(2)(e)]. - (1) No stage carriage shall be halted in an urban area on a notified bus stop for more than five minutes consecutively for the taking up or setting down of passenger or at any time during the course of a run except at a bus stand.187. Halting of contract carriage.
[Sections 96(2)(xxi) and 138(2)(e)]. - A Regional Transport Authority may impose on the use of any contract carriage or any stage carriage when the same is being used as a contract carriage a condition that the vehicle shall not be halted for more than ten consecutive minutes in any public in an urban area save at parking place or in the case of a motor cab at a taxi stand duly appointed under rule 188.188. Parking places.
[Sections 96(2)(xxi) and 138(2)(e)]. - Subject to the provisions of rule 193 the Regional Transport Authority concerned in consultation with the District Magistrate, Superintendent of Police and the local authority having jurisdiction in the area concerned, make orders appointing parking places and stands for more vehicles under Section 117 :Provided that no place which is privately owned shall be appointed as a parking place or a stand except on application by or with the written consent of the owner.189. Taxi stands.
[Sections 96(2)(xxi) and 138(2)(e)]. - At every taxi stand appointed under rule 188, -(a)the drivers shall station their motor cabs in the stand in the order in which they arrive, the motor cab which has been waiting longest being stationed in the front position and the motor cabs being moved up as vacancies occur;(b)the drivers of the first two motor cabs shall stay by their vehicles ready to be hired by any person;(c)no motor cabs engaged for some future time shall be kept in the taxi stand unless the driver is willing to accept any intermediate hiring that may be offered; and(d)no disabled motor cab shall be kept in taxi stand unless the disablement can be and is intended to be remedied forthwith.190. Involuntary halts.
[Sections 122 and 138(2)(e)]. - No person shall be liable to be punished for halting a vehicle in contravention of any of the rules contained in this chapter if the stopping of vehicle was occasioned by a mechanical defect or by any other cause beyond the control of the driver or person incharge:Provided that the driver or other person incharge shall continue to be liable for contravening Section 122, unless all practicable steps have been taken to dispose of the vehicle in such a way that it shall not cause danger, obstruction or inconvenience to other users of road.191. Prohibition on the use of horn.
[Section 138(2)(i)]. - Except to avoid an imminent accident no person shall sound the horn or other audible warning, device of any motor vehicle within the limits of a bus stand, parking place or taxi stand.192. Classification of bus stands.
[Sections 96(2)(xxi) and 138(2)(e)]. - (1) Bus stands shall be classed as follows :-(a)Bus stands, being general bus stands administered directly by the State Transport Department.(b)Bus stands, being general bus stands administered by a Municipal Committee or other local authority either directly or through the agency of a contractor.193. Considerations governing the location of stands.
[Sections 96(2)(xxii) and 138(2)(e)]. - In deciding whether to grant permission for the use of any place as stand, the Regional Transport Authority shall have regard to the following matters, namely :-194. Conditions applicable to all stands.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) Every order permitting a place to be used as a stand under rule 188 shall be subject to the following conditions, namely :-(a)that the land and building of the stand at all times be kept clean and in a good state of repair;(b)that the sand shall be administered in a seemly and orderly manner;(c)that the person, transport company, transport firm, transport society or authority permitted by the Regional Transport Authority to use the place as a stand shall take all possible precautions to ensure that no breach of the Act or these rules is committed in respect of any vehicle entering or leaving or halting at the stand;(d)that a board shall be set up in a conspicuous position at the stand showing the fees payable and that the full amount of fees due from the owner and the drivers of vehicles shall be charged neither more nor less;(e)that weighing machine shall be maintained at the stand for determining the weight of the goods to be carried by passengers in public vehicles or in the goods carriage; and(f)that local authority or person authorised to administer the sand shall, -(i)maintain such records as the Regional Transport Authority may from time to time direct;(ii)employ such staff at the sand as may be specified in the order made by the Regional Transport Authority;(iii)provide waiting rooms for the largest number of passengers that may reasonably be expected to use the stand at any one time including separate accommodation for women;(iv)provide suitable lavatories for both sexes;(v)provide rest rooms for the drives and conductors of the vehicle regularly kept at the stand;(vi)provide an adequate supply of drinking water for the passengers, drivers and all persons likely to be employed at the stand;(vii)provide covered accommodation or other form of shelter for all the vehicles regularly kept at the stand or for such percentage or those vehicles as the Regional Transport Authority, may specify;(viii)provide for the illumination of the stand at night;(ix)provide in a separate portion of the stand facilities for washing and cleaning vehicles and for executing ordinary repairs;(x)provide toilet and refreshment facilities in keeping with appropriate or privacy and hygiene; and(xi)provide cloak-rooms containing wash basins, water taps for women passengers.195. Stand of class B.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) A local authority administering a stand of class B shall maintain separate accounts of the income received and expenditure incurred in respect of it and these accounts together with the accounts of any manager or contractor employed by the local authority in connection with the stand shall be subject to audit under arrangement made by the Government of Haryana and shall be open to inspection at all reasonable times by Regional Transport Authority and any official appointed by it for this purpose.196. Disposal of moneys accruing to government.
[Sections 96(2)(xxii) and 138(2)(e)]. - Money accruing to the administration of stands shall be devoted subject to the vote of the legislature to ;197. Boundaries of sands to be demarcated.
[Sections 96(2)(vii) and 138(2)(e)]. - The local authority or person entrusted with the administration of a stand shall erect and maintain to the satisfaction of the Regional Transport Authority pillars or other marks of a permanent character clearly indicating the boundaries of the land including in the stand.198. Cancellation of order for the establishment of stands.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) A Regional Transport Authority may, at any time, revoke any order made by him or any of his predecessors permitting the establishment of any stand if in his opinion any of the conditions on which the stand was permitted to be established, have been contravened or the stand has not been satisfactory managed or its continuance is no longer in the public interest.199. Control over regional transport authority.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) Any person aggrieved by an order of the Regional Transport Authority sanctioning the establishment of a stand or revoking an order permitting the establishment of a stand may within thirty days of the receipt of the order, appeal to the State Transport Authority whose order thereon shall be final and conclusive.200. Control of officers over the stands.
[Sections 96(2)(xxii) and 138(2)(e)]. - Any officer authorised by the State Transport Authority in this behalf shall ensure that provisions of the rules contained in this Chapter are complied with by the manager maintaining stands.Chapter X
Insurance of Motor Vehicle against Third Party Risks
201. Presentation of certificate of insurance while paying tax.
[Section 146(2)(3)]. - An owner of motor vehicle other than of a vehicle to which sub-section (2) or sub-section (3) of Section 146 applies shall, while applying for payment of tax under the provisions of the Punjab Motor Vehicles Taxation Act, 1924 present for the perusal of the registering authority a certificate of insurance in the following form showing that there is in force the necessary policy of insurance for the motor vehicle concerned - Certificate of Insurance.Certificate No. _______________ Policy No. ______________ (Optional)| (Seal) | Authorised Insurer. |