Section 11 in Haryana Passenger Transport Scheme, 2003
11. Security/Earnest Money/Refund/Commencement of Bus Operation.
(a)The successful applicants shall be given offer for accepting in accordance with the following sub-clause, the allotment of permits, by publication of their result through notice in the newspapers to be mentioned in the booklet referred to in clause 19. The date of application (plus or minus 3 days) shall also be indicated in the said booklet.(b)On notice in the manner stated in the aforesaid sub-clause, the successful applicant may accept the offer by depositing Rs. 16,000/- (sixteen thousand rupees) for a full body bus and Rs. 10,000/- (ten thousand rupees) for a mini bus as a security (minus the amount of earnest money already deposited which shall be converted into security) within ten days from the notice.(c)The successful applicant shall have to deposit 25% of the bid either in cash or by means of Demand Draft in favour of the District Transport Officer concerned on any scheduled bank in the district within ten days from the notice referred to in sub-clause (a) above. The balance 75% bid money may be paid either in lump sum within thirty days from the date of notice or the same shall be payable to the District Transport Officer concerned in five equated monthly instalments along with simple interest @ 10% per annum. In case of failure to deposit the security and minimum 25% of bid money within ten days from the publication of the notice of offer, the earnest money shall be forfeited. On failure to pay the bid money or any part thereof in time, the bidder shall forfeit all his rights ensuing from the bid and the permit will be allotted to the next highest bidder, if there is any, otherwise, it will be allotted in accordance with the provisions of the scheme and the difference in bid money shall be recoverable from the defaulting bidder.(d)After a prospective operator has been given notice to offer to obtain a permit and he deposits security and bid money as mentioned in foregoing sub- clauses (b) and (c) in acceptance of the offer, he will then take steps to start the bus services within a further period of seventy-five days and he will, within thirty days, furnish proof to the District Transport Officer concerned that he has taken all necessary steps for acquisition of a bus for operation on the allotted route, failing which the allotment of the permit may be cancelled and his security may be forfeited. However, in case of circumstances beyond the control of the prospective operator, a further time period of forty-five days can be given to him for a fee of Rs. 5000/- (five thousand rupees) by the District Transport Officer.(e)The security and bid money can be deposited into the Government Treasury in the district in the Head '0041-101' and treasury receipt could be produced before the District Transport Officer.
