Section 195(2) in The Haryana Motor Vehicles Rules, 1993
(2)It shall be a condition of every order permitting a place to be used as a site for a stand of class B that the whole of the profits derived from the administration of the stand after deducting such expenditure for the management, lighting and maintenance, of the stand as may be incurred with the approval of the Regional Transport Authority together with the ductions specified in the next following sub-rule, shall be devoted by the local authority in defraying the cost of new building and improvements at the stand or providing amenities for the drivers of vehicles or waiting passengers.
