Section 20 in Haryana Passenger Transport Scheme, 2003
20. Saving.
- Nothing contained in this scheme shall affect the operation of permits issued to private operators from time to time in accordance with the provision of the Motor Vehicles Act, 1988 (Central Act 59 of 1988), and the policy of the State Government, except to the extent provided in sub-clause (m) of clause 10 of this scheme and nothing contained in notification No. S.O.90/C.A.59/88S.100/93, dated the 3rd November, 1993 and No. S.O. 422/AT- /C.A./1988/S.(3) 100, dated the 19th January, 2001, shall affect the validity and operation of this scheme.[Table not printed]Department of Transport(Transport-II Branch)NotificationsTransport DepartmentNo. S.O. 140/C.A.59/88/S.67/92 dated 15.10.1992 - In exercise of the powers conferred by clause (i) of sub-section (1) of section 67 of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) and all other powers enabling him in this behalf, the Governor of Haryana hereby makes the following amendment in the Haryana Government, Transport Department, Notification No. S.O. 52/C.A. 59/88/S.67/92, dated the 31st March, 1992, with effect from 21st October, 1992, namely :AmendmentIn the Haryana Government, Transport Department, Notification No. S.O. 52/C.A.59/88/S.67/92, dated the 31st March, 1992, for explanations 1 and 2 the following explanations shall be substituted, namely :-"Explanations :- 1. Fare calculated (after including passenger tax) for different stages of routes shall be rounded off to the next one rupee.
