Section 117 in The Haryana Motor Vehicles Rules, 1993
117. Manner of filling objections.
[Sections 100 and 107(2)(b)]. - The objections, in terms of sub-section (1) of Section 100 shall be filed through a communication addressed to the Registering Authority to Government of Haryana, Transport Department, with a copy to the Chairman, State Transport Authority and the State Transport Undertaking under registered post within a period of thirty days as specified in the said sub-section (1) of Section 100.
