Section 186(5) in The Haryana Motor Vehicles Rules, 1993
(5)Where a stage carriage is exempted from the provisions of the preceding sub-rule, it shall be a condition of the exemption that no passenger shall be taken up or set down, as the case may be at any point within a distance of 183 metres or such other distances as may be named in the order of exemption from the place where the stage carriage is garaged or parked at the start or finish of the run.
