Section 17 in Haryana Passenger Transport Scheme, 2003
17. Notice for withdrawal of bus.
- A permit holder before he surrenders a permit shall give a minimum sixty days' notice in writing for final withdrawal of the bus from operations. A surrendered permit shall be cancelled forthwith. State Transport Authority may at any time in accordance with the procedure laid down in the scheme, i.e., by the process of bidding, allot a permit on account of any vacancy arising on a route because of cancellation of a permit or for any other reason.
