Section 120 in The Haryana Motor Vehicles Rules, 1993
120. Application for grant of permit to State Transport Undertaking.
[Sections 103(1) and 107(2)(c)]. - (1) For securing a stage carriage permit or a contract carriage permit in respect of a notified area or notified route in pursuance of an approved scheme, a State Transport Undertaking may make on application to the Regional Transport Authority concerned in the relevant form specified under rule 56:Provided that in case the notified area or route falls within the jurisdiction of more than one Regional Transport Authority the application shall be made to the Regional Transport Authority in whose jurisdiction major portion of the area or route lies and the Regional Transport Authority shall transmit the same to the State Transport Authority for consideration with its comments thereon.(2)The fee payable in respect of the application in terms of sub-rule (1) shall be specified in rule 60 in respect of application for grant or renewal of permit.(3)The fee for grant of permits under this rule shall be specified in rules 61 or 62 as the case may be.
