Section 199 in The Haryana Motor Vehicles Rules, 1993
199. Control over regional transport authority.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) Any person aggrieved by an order of the Regional Transport Authority sanctioning the establishment of a stand or revoking an order permitting the establishment of a stand may within thirty days of the receipt of the order, appeal to the State Transport Authority whose order thereon shall be final and conclusive.(2)Saving always the powers of the State Transport Authority as the authority appointed to hear appeals under sub-rule (1) the Regional Transport Authority shall, in all matters relating to the establishment of stands and the appointing of bus stops, be subject to the control of the State Transport Authority and shall comply with any particular or general instructions, that may be issued by that authority.
