Section 118 in The Haryana Motor Vehicles Rules, 1993
118. Manner of consideration and disposal of objections.
[Sections 100 and 107(2)(c)]. - (1) The State Transport Undertaking concerned shall forward its comments with regard to the objections received under rule 117 to the Chairman, State Transport Authority as well as to the Registering Authority to the Government of Haryana, Transport Department, within fifteen days after the expiry of the last date fixed for the receipt of such objections.(2)The Chairman of the State Transport Authority shall consider the comments of the State Transport Undertaking received under sub-rule (1) and shall give his views thereon to the Secretary to the Government of Haryana, Department of Transport Undertaking.(3)On receipt of the views of the Chairman of the State Transport Undertaking in terms of sub-rule (2), the Government shall consider and dispose of the objections after giving an opportunity of being heard in the matter to the objector or his representative and the representative of the State Transport Undertaking and it may thereafter either approve or modify the scheme.
