Section 198 in The Haryana Motor Vehicles Rules, 1993
198. Cancellation of order for the establishment of stands.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) A Regional Transport Authority may, at any time, revoke any order made by him or any of his predecessors permitting the establishment of any stand if in his opinion any of the conditions on which the stand was permitted to be established, have been contravened or the stand has not been satisfactory managed or its continuance is no longer in the public interest.(2)Before revoking any order under the preceding sub-rule the Regional Transport Authority shall give the person authorised to administer the stand, an opportunity of being heard and shall record his reasons in writing.(3)An order permitting the establishment of a stand, unless revoked under sub-rule (1) shall remain in force for a period of three years or such lesser period as may be specified in the order and such order may be renewed from time to time by the Regional Transport Authority for a further period of not more than three years.
