Section 59A in The Haryana Motor Vehicles Rules, 1993
59A. [ Delegation of powers. [Section 68(5)]. - Regional Transport Authority may delegate its powers or functions under sub- section (5) of Section 68 of the Act to Sub-Divisional Officer (Civil) in case of maxicab and motorcab for the purpose of grant of contract carriage permit under its jurisdiction.] [Inserted vide G.S.R. 104/C.A. 59/1988/Ss. 28, 38, 65, 93, 95, 96, 107, 111 and 213/96 dated 26.11.1996.]
