Section 196 in The Haryana Motor Vehicles Rules, 1993
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 ;(a)the carrying out of improvements and the provisions of amenities at stand;(b)the acquisition of sites for stands; or(c)any other object which in the opinion of the Government conduces to the Welfare of persons employed in the motor transport industry and the travelling public.
