Section 92 in The Haryana Motor Vehicles Rules, 1993
92. Disinfection.
[Section 96(2)(xix]. - (1) All public service vehicles shall be disinfected with dichlorodiphenyl trichloroethane or any other disinfectant after every two months and the owners shall furnish to the Regional Transport Authority concerned a certificate to the effect duly signed by Chief Medical Officer of Health or any other officer authorised by him in his behalf. The period of two months shall count from the date of last certificate furnished as aforesaid :Provided that if adequate arrangements for the disinfection of vehicles are made by any permit holder at his own premises to the satisfaction of the Chief Medical Officer of Health, a certificate of disinfection by such permit holder shall be sufficient.(2)The owner of a public service vehicle shall maintain and on demand by the Secretary or Assistant Secretary of the Regional Transport Authority or the Registering Authority, produce for inspect a current register showing the dates on which the public service was disinfected from time to time.
