Section 10 in Haryana Municipal (Control of Vehicles and Carts Drawn By Animals) Bye-laws, 1978
10.
(1)Licences under bye-law 3 shall be subject to the following conditions, namely :-(i)that the licensee shall keep the licensed vehicle clean and in good repairs and that he shall keep the harness and lamps complete and in serviceable condition;(ii)that he shall not use or suffer to be used any animal to draw the licenced vehicle, which has not been approved by the licensing officer or any animal which is lame or has sores or is otherwise unfit for work;(iii)that he shall not demand any fare in excess of the maximum fare fixed under bye-law8;(iv)that he shall not carry or permit to be carried in or on the licensed vehicle persons or load in excess of the number of persons or the load prescribed in bye-law 9;(v)that he shall not permit the licensed vehicle to be driven by any person who has not been licensed as a driver of such vehicle under bye-law 12;(vi)that he shall give the licensed vehicle on hire together with the necessary animal or animals and a driver to any person demanding it at any reasonable time. He shall not refuse to do so except for good and sufficient reason the burden of proving which shall lie on him;(vii)that he shall cause to be affixed to the licensed vehicle on a conspicuous place, the licence granted in respect of such vehicle for the current year and copy of the authorised table of fares printed in Devnagri script and Roman figures. He shall keep the number and class of the license granted in respect of such vehicle clearly painted on a conspicuous place on either side of such vehicle;(viii)that he shall not carry or permit to be carried in the licensed vehicle any article which projects more than three feet from the rear of such vehicle;(ix)that he shall not carry or permit to be carried in the licensed vehicle any person whom he knows or has good and sufficient reason to believe to be suffering from any infectious or contagious disease or the corpse of any person who has died of such disease, except with the permission in writing of the Chief Medical Officer/or the Medical Officer of Health or Office-in-Charge of the Hospital or the nearest Health Centre or Dispensary in which case he shall cause the licensed vehicle to be disinfected to the satisfaction of the Health Officer before the vehicle is used to carry any other person for hire or otherwise;(x)that he shall cause to be deposited at the nearest police station any property found left in the licensed vehicle;(xi)that he shall cause the licensed vehicle together with the animal or animals which draw it to be produced for inspection whenever required to do so by the licensing officer;(xii)that every licensed vehicle of Class I or Class II shall carry between the sun set and sun rise, two lights one on each side and a vehicle of Class III one light on right side of a pattern and in the manner specified by the committee in this behalf;(xiii)that when plying after dark, the vehicles shall have four cat's eye or red reflectors fixed on the back side and two cat's eye or red reflectors fixed on the front side. These reflectors should -(a)be kept clean at all times; and(b)not be covered by luggage or other goods in the vehicle.(2)For breach of any of these conditions, the licence may be suspended or revoked by the licensing officer.
