Section 114A in The Haryana Motor Vehicles Rules, 1993
114A. Mode of Payment of fees/taxes.
- Different Transport Authorities under the Motor Vehicles Act, 1988 and the rules framed thereunder shall ensure that all fees are deposited in office against the prescribed Government receipt instead of challan. The fee received during the day, shall be deposited in Government treasury on next working day through the cash book of the office.[114A. The owner of bus and the head of the management of educational institution to comply with directions.[Section 96(2) (xxxiii)]. - The owner of bus and the head of the management of the educational institution while carrying school children shall comply with the following directions namely :-(i)The school buses shall be properly maintained, should be roadworthy, should posses the certificate of fitness and insurance certificate, not emanate smoke beyond permissible limit. It should be manned by trained, experienced and well versed driver provided with attendant or conductor.(ii)Every vehicle, bus, van or such other means of transport, carrying school children shall hold a proper permit/permission.(iii)The Bus driver engaged should have at least 5 years driving experience.(iv)The bus driver should not have been challaned more than three times for traffic violation like jumping red light, improper parking, violating stop line, unauthorised lane changing, overtaking etc. and ought not to have been challaned for an offence under section 279, 336, 337, 338, 304A of the Indian Penal Code, 1860, during the period of requisite experience of 5 years.(v)All school buses shall have a conductor or an attendant. The attendant should be adequately trained to handle the young children.(vi)The school buses/vehicles shall not be permitted to exceed the speed of maximum 50 Kilo meters Per Hour in any part of the city.(vii)All schools having parking area inside the boundary walls shall ensure that the children are dropped inside the boundary wall of the school by buses.(viii)All educational vehicles shall carry First-Aid Box and Fire Extinguisher as required under the rules.(ix)The buses shall carry a board showing the name of the school, route and timings which shall be displayed conspicuously on the front of the bus.(x)The conductors and drivers of all the school buses shall be subject to a refresher course at least once in two years to be arranged by the Transport Department. It shall be obligation of the registered owner of the bus and school to ensure that the drivers and conductors undergo for the required refresher courses within the stipulated period.(xi)The drivers of all the vehicles shall be subjected to medical fitness by the Civil Surgeon of the District which may be arranged for the purpose once in a five years.(xii)All drivers and conductors of the educational vehicles shall wear proper uniform and name plate showing the name and licence number of the driver and the conductor. No educational vehicle shall carry children in excess of 1.5 times of its registered seating capacity.(xiii)The educational institution shall control and man the traffic through own manpower in and around the school premises.(xiv)In case of any violation, the vehicle shall be challaned/seized under section 207 of the Motor Vehicle Act, 1988 by the authorised Enforcement Officer of the Transport Department.[114B. Every motor vehicle to comply with directions. [Section 96(2)(iii)]. - Every motor vehicle whether private or plying on commercial purposes shall comply with the following directions, namely :-(i)No vehicle (heavy or light) shall be driven by a person without a valid driving licence or person not having attained the required age, failing which, such vehicle shall be seized, under section 207 of the Motor Vehicle Act, 1988.(ii)All escort/pilot cars of Very Important Persons shall adhere to traffic laws and shall not jump traffic lights etc. in violation of such rules, the driver and the officer Incharge of such vehicle shall also be liable for departmental action.(iii)No vehicle shall be permitted to have musical horn.(iv)No vehicle shall be permitted to play the music at a higher pitch than it may be necessary to hear the music by the occupant of the car and shall not exceed the prescribed standard.(v)No vehicle shall be permitted to ply on the road which does not have the functional silencer to prevent unnecessary noise.(vi)All the buses, trucks and other heavy and light vehicles, whether owned by individuals, private sectors, public sectors or Government Corporations, shall carry First Aid Box and Fire Extinguisher as required under the rules.(vii)All vehicles, buses, trucks and cars shall not be fitted with power, pressure or musical horns. Such vehicles with any such horns shall be challaned and shall be got removed by the Enforcement Officer so authorised to challan the vehicle under his supervision.(viii)No vehicle light or heavy, shall use black films. However, the Director General of Police or an Officer duly authorised by him in this behalf (not below the rank of Additional Director General of Police) may issue a certificate under his seal and signatures that the car of the concerned person/Very Important Person is permitted to have such film to avoid serious security hazards to the said person.(ix)All the conductors and drivers of all the buses shall wear prescribed uniform which shall carry name plate with licence number of the driver and conductor.(x)All the vehicles, heavy and light shall be maintained in road worthy condition and should meet with the required pollution standard prescribed in the rules and regulations. Any vehicle not being road-worthy or violating the said rules and regulations, shall be liable to be taken off the road in accordance with law.(xi)The drivers of all the vehicles shall be subject to medical fitness by the Civil Surgeon of the District which may be arranged for the purpose once in five years.(xii)The drivers and conductors of all the public service vehicles plying as transport vehicles shall be subject to a refresher course arranged by the Transport Department atleast once in two years.]
