Section 9 in Haryana Passenger Transport Scheme, 2003
9. Seating capacity and age of vehicle.
(a)The permits will be issued for 50-54 seater full body buses or 30-35 seater mini buses as per the option of the operator.(b)The permit shall be given only for operation of new buses with the sole exception that the existing operator holding permit and plying a bus under 1993-scheme or 2001-scheme shall not be required to introduce the new bus till the existing (old) bus completes seven years from the date of its first registration.Note. - "1993-scheme" means the scheme approved under the notification No. S.O. 90/C.A./59/88/S. 100/93, dated the 3rd November, 1993, and "2001- scheme" means the scheme as per notification No. S.O. 422-AT-I/C.A. 59/1988/S.3(3)100, dated the 19th January, 2001.(c)The bus can ply as stage carriage in Haryana upto seven years from the date of first registration only and no further extension shall be given after the lapse of said period of seven years. After seven years, it shall be replaced by another new vehicle only. The vehicle should, however, conform to the pollution norms as applicable from time to time.(d)The period of seven years in respect of stage carriages plying in the State or in a specific area thereof can be changed by the State Government by issuing a notification in this behalf.
