Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114A] [Entire Act] State of Haryana - Subsection Section 114A(ii) in The Haryana Motor Vehicles Rules, 1993 (ii)Every vehicle, bus, van or such other means of transport, carrying school children shall hold a proper permit/permission.