Section 187 in The Haryana Motor Vehicles Rules, 1993
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.
