Section 195 in The Haryana Motor Vehicles Rules, 1993
195. Stand of class B.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) A local authority administering a stand of class B shall maintain separate accounts of the income received and expenditure incurred in respect of it and these accounts together with the accounts of any manager or contractor employed by the local authority in connection with the stand shall be subject to audit under arrangement made by the Government of Haryana and shall be open to inspection at all reasonable times by Regional Transport Authority and any official appointed by it for this purpose.(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.(3)In determining the amount to be expended by the local authority under the preceding sub-rule on new building, improvement and amenities a deduction shall be made equal to :-(a)the interest which the local authority may actually be paying on any sum borrowed by it during the preceding twenty years expended capital of its own in acquiring land or building for the stand or if the local authority has during the preceding twenty years expended capital of its own in acquiring land and buildings a sum representing interest on that capital at the current bank rate;(b)any rent which may be due from the local authority to a person on account of the land and building included in the stand; and(c)such an additional sum not exceeding three per cent of the gross receipts from fees as may be agreed between the Regional Transport Authority and the local authority.(4)Save with the approval of the Regional Transport Authority, the local authority administering a stand of Class B shall not entrust the management of the stand to or permit to the employed in the working of the stand, any person who has a financial interest direct or indirect in any of the vehicles likely to be kept there.
