Section 227 in The Haryana Motor Vehicles Rules, 1993
227. Duties, powers and functions of the officers of motor vehicle department.
[Section 213]. - (1) All officers of the Motor Vehicle Department shall be responsible to administer and enforce the provisions of the Act, rules, regulations or notifications made or issued thereunder and carry out such duties as have been assigned to them under these rules or such other duties as may be assigned to them.(2)The officer of the Motor Vehicle Department shall be responsible for the regulation of the proper control of traffic and transport within their respective charge and inspection of stands, collecting, forwarding and/or distributing agents, drivers, training schools, authorised testing/station with a view to ensure provisions of amenities for the public in general.(3)Traffic control in districts shall continue to be performed by the district police and the checking by the officers of the Motor Vehicle Department shall in no way interfere with the normal working of the police in the matter of the traffic control.
