Section 2 in Haryana Passenger Transport Scheme, 2003
2. Type of permits, routes and eligibility conditions.
(a)Stage carriage pemits for the routes described in Annexure "A" to this scheme for allotment to private operators shall be offered to the individuals, existing societies, new societies, firms and companies under the Motor Vehicles Act, 1988 (Central Act 59 of 1988), in accordance with the provisions of this scheme.(b)The State Government may, at any time keeping in view the traffic demand, increase the number of pemits on any particular route of this scheme. The increased number of pemits shall be allotted in accordance with the provisions of the scheme.
