Section 14 in Haryana Passenger Transport Scheme, 2003
14. Breakdown/Accident of bus.
- If on a particular route, hardship is experienced by the public due to break down/accident of one of the buses of the route, Haryana Roadways may be directed by the District Transport Officer concerned to provide service for the limited period after the permit holder deposits the permit to the District Transport Officer. If a permit bus is not put back on the route within thirty days after the accident/breakdown, the permit shall become liable to be cancelled and will be allotted after following the prescribed procedure.
