Section 115 in The Haryana Motor Vehicles Rules, 1993
115. Particulars of the scheme.
[Sections 99 and 107(2)(a)]. - The proposal regarding a scheme formulated under Section 99 shall be in the form of memorandum and shall contain the following particulars :-(i)name of the State Transport Undertaking;(ii)area or route proposed to be covered under the scheme alongwith ful details of such area or route in the form of an annexure appended thereto;(iii)purpose of the scheme.(iv)number of service proposed to be operated in such area or on such route;(v)whether the scheme is to be exclusion, complete or partial of other persons or otherwise; and(vi)in case of partial exclusion of other persons -(a)the extent of the same in favour of the State Transport Undertaking; and(b)mode of grant of remaining services to be operated by other persons or otherwise.
