Section 121 in The Haryana Motor Vehicles Rules, 1993
121. Manner of services of orders.
[Sections 103(2) and 107(2)(g)]. - The order of the State Transport Authority or, as the case may be, Regional Transport Authority concerned under sub-section (2) of Section 103 shall be served under registered post or through notice published in a newspaper in Hindi language having circulation in the area covered by the scheme.
