Section 8 in Haryana Passenger Transport Scheme, 2003
8. Time table, its adherence and observation of order of the State Government regarding managements of bus stands.
(a)The State Government or State Transport Authority shall from time to time be entitled to issue suitable orders for coordinated operation of service in general public interest.(b)In particular and without prejudice to the generality of the foregoing powers any place inside or outside the cities be declared as bus stands for specifics routes/permits and several places in the city be declared as stages of operation.(c)The time schedules for operation of various buses of Public and Private sectors from various bus stands within a direct shall be decided by the Secretary, Regional Transport Authority or District Transport Officer in consultation with all the operators including the authorities of Haryana Roadways. In this regard, a tentative time schedule keeping in view all the permits shall be prepared by the Secretary, Regional Transport Authority or District Transport Officer which shall be published in newspaper for inviting objections, if any, from all the operators including Haryana Roadways. A final decision shall be taken by the Secretary, Regional Transport Authority or District Transport Officer in the form of a speaking order taking into consideration the objections, if any.(d)For properly coordinating the services at different bus stands, booth timings as per notified time schedule shall be required to be given. Wherever number of booths at the bus stands are less than the requirement, main booths shall be allowed first to the long route buses. The buses running towards villages or on short routes or on shuffle services, shall be given temporary booths which are suitably located and separately ordered as such by the Station Incharge of the bus stand. Before issuing such an order, the Station Incharge shall take the approval of the District Transport Officer/Secretary, Regional Transport Authority in this regard.(e)No fees shall be charged for giving the time table for the first time. However, on an application made by an operator for change/amendment in the time table, a processing fees of Rs. 1,000/- per application will be charged.(f)The policies regarding management of bus stands framed time to time by the State Government shall have to be observed and kept in view while passing orders as above by Station Incharge or the District Transport Officer.(g)Within the notified bus stands, the Station Incharge shall be the authority to implement and regulate the time schedules and booth timings for all the buses, as per the guidelines framed by the State Government or as per the general orders framed in this regard.(h)No bus which defaults in the payment of passenger tax, road tax, adda fees etc. for a period of more than one month beyond the due date for payment of such taxes/fees, shall be allowed to operate. The State Incharge of the bus stand shall be entitled to cancel its booth timings as well as time schedule of operation after intimation to the District Transport Officer.Note. - "Station Incharge" means the person appointed/posted as Incharge of the bus stand.
