Section 225(1) in The Haryana Motor Vehicles Rules, 1993
(1)- The following are appointed as officers of the Motor Vehicles Department under section 213 of the Act, namely"-(i)State Transport Controller;(ii)Deputy Commissioner concerned;(iii)Additional Deputy Commissioner(iv)Additional/Joint State Transport Controller;(v)Secretary, Regional Transport Authority;(vi)Flying Squad Officer;(vii)Sub Divisional Officer (Civil)-cum-Registering Authority (Motors);(viii)City Magistrate;(ix)Transport Commissioner;(x)Additional/Joint Transport Commissioner;(xi)General Manager, Haryana Roadways;(xiii)Motor Vehicles Officer (Enforcement);(xiv)Motor Vehicle Inspector (Enforcement);(xv)Assistant Secretary, RTA.][226. Powers of Officer of Motor Vehicles Department for Challan in respect of certain offence. Section 213. - (1) The officers of the Motor Vehicles Department under rule 225, mentioned in column 2 of the Schedule given below shall exercise the powers of challan under section 213 of the Act, for the offences for which penalty of fine is provided under sections as mentioned against each in column 3 of the said Schedule, namely:
