Section 186(8) in The Haryana Motor Vehicles Rules, 1993
(8)A Regional Transport Authority may attach to a stage carriage permit condition that when the vehicle is not in use it shall not be halted in any public place except at a bus stand or as a parking place appointed under rule 188 :Provided that the aforesaid provisions shall not apply to a stage carriage when it is being used as a contract carriage or as a vehicle for the carriage of goods without passengers; provided that a board has been affixed to the vehicle bearing the inscription "On Contract" or "Carrying Goods Only" as the case may be, provided further that the particulars of the hiring have been entered in the log book of the vehicle.
