Section 10 in Haryana Passenger Transport Scheme, 2003
10. Allotment of permit.
(a)The route permit shall be allotted on the basis of one time non-refundable highest bid.(b)The top highest bidders equivalent to the number of permits shall be given route allotment offers subject to the right of preferential allotment of the existing permit holders in terms of sub-clause (m) of this clause.(c)A tie in bidding by two or more applicants offering the same amount or between the existing permit holders having the preferential right of allotment as per sub-clause (m), shall be resolved in favour of the one whose application is for a full-body bus and in case of further tie by draw of lots.(d)The intending operator shall offer the bid along with application form given in the booklet referred to in clause 19, in a sealed cover before the Secretary, Regional Transport Authority (District Transport Officer) of the district where the originating point of the route lies.(e)The bid tender shall be accompanied with refundable earnest money of Rs. 8,000/- (eight thousand rupees) for a full body and Rs. 5,000/- (five thousand rupees) for a mini bus per application for each route in the form of demand draft payable to the Secretary, Regional Transport Authority (District Transport Officer) concerned. Application/Bid which does not contain the said earnest money shall be liable to be rejected summarily. The earnest money of unsuccessful bidders shall be returned after completion of the process of allotment of route permits.(f)The application in a sealed cover with marking "Application for route No. __________, district ____________, name of the route ________ " shall have to be delivered along with the bid tender by individuals personally in the office of Secretary, Regional Transport Authority or District Transport Officer of the district upto 10.00 a.m. on the last date to be specified in the priced booklet containing the application form obtainable from the office of District Transport Officers. No application shall be received after the specified date and time.(g)The process of receiving applications, their scrutiny and final recommendation for allotment shall be carried out by a committee of officers consisting of (i) Secretary, Regional Transport Authority-cum-District Transport Officer concerned (Chairman) and (ii) a representative of the District Administration as nominated by the Deputy Commissioner concerned (Member). In case of non-availability of District Transport Officer, the State Transport Controller may nominate any other officer as Chairman in his place.(h)On the last day specified for the receipt of applications, the committee shall meet at 10.00 a.m. in the office of the District Transport Officer or at a place advertised on the Notice Board in the said office. The place shall be such that if any applicant desires to see the process of opening of applications/bids, he may be able to do so. All the applications in sealed cover shall be opened in front of members of the committee. All members of the committee shall sign the envelope before opening and also the application forms after opening.(i)The committee shall scrutinize all the applications and make recommendations on the same day to the Chairman, State Transport Authority, i.e. the State Transport Controller, Haryana, for allotment of stage carriage permits.(j)The routes for allotment to the applicants shall be recommended by the above Committee to the State Transport Authority, Haryana, i.e., the State Transport Controller, Haryana, on the basis of highest bids equivalent to the number of permits.For example : where applications for allotment of permits have been invited and against the vacancy of 3 permits, 8 applications have been received, the first 3 highest bidders shall be recommended by the aforesaid committee for allotment of stage carriage permits subject to the provisions of sub-clause (m) of this clause.(k)There will be no restriction with regard to the number of permits that are on offer which can be allotted to any person.(l)Any person may apply for permits for any route(s).(m)Notwithstanding anything to the contrary contained in the foregoing sub-clauses and clause 11, an existing permit holder under 1993-scheme or 2001- scheme whose present route (as extended, modified or curtailed by order of the competent authority under one time option scheme) coincides with anyone route of this scheme so that the coincident part is 50% or more in length of the present route (measured from stage to stage to the next full kilometre), shall, if he is not in arrears of road tax and passenger tax as on the date of making application under this scheme, get an assured allotment of a permit for that route in lieu of surrendering the existing permit and he shall not be required to -(i)pay any bid money;(ii)bring the new bus against the new permit (he can continue using the existing bus till it reaches the age of seven years);(iii)pay earnest money or security in excess of Rs. 1000/- (one thousand rupees):Provided that if surrendering the existing permit deprives any village(s) of public transport, the route for which the permit is to be granted under this scheme may be modified to provide service to such village(s) unless alternative arrangement can be made to provide service to such village(s).
