Section 84 in The Haryana Motor Vehicles Rules, 1993
84. Sale of tickets.
[Section 96(2)(xxviii)]. - No driver or conductor of a public service vehicle or agent for the sale of tickets in a public service vehicle shall sell or attempt to sell ticket or solicit customer in any place which has been notified by the Regional Transport Authority by public proclamation or in such other manner as he may find convenient, as a place in which such sale or soliciting is not permitted.
