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State of Haryana - Section

Section 67 in The Haryana Motor Vehicles Rules, 1993

67. Conditions that may be attached to a goods carriage permit.

[Sections 79(2)(ix) and 96(2)(xxxiii)]. - A Regional Transport Authority may attach to goods carriage permit the following conditions in addition to those specificed in sub-section (2) of Section 79 and Section 84, namely :-
(a)no passenger or goods shall be taken up or set down enroute;
(b)a condition restricting the type and the ownership of goods which may be carried; and
(c)no trailer shall be attached to the vehicle.
[67A. Age for operation of various type of transport vehicles under various type of permits. Section 96(2)(xxxiii).- The age for operation of various type of transport vehicles under various type of permits in the State of Haryana, shall be as under :-Transport Vehicles
Sr. No. Type of Vehicle Maximum age allowed to operate Remarks
1 2 3 4
(a) Stage Carriage buses 10* years For operation in the whole of the State of Haryana
(b) Buses plying as educational institutional vehicles 15 years  
(c) Buses plying as private service vehicles 15 years  
(d) Motor cabs (taxis) 8 years  
(e) Passenger vehicles other than those mentioned at serial number(a) to (d) 9 years  
(f) Three wheeler auto-rickshaws 15 years  
(g) Goods carriages (except plying on national permits) 15 years For operation in Delhi Metropolitan Area which includesKundli, Bahadurgarh, Gurgaon and Faridabad.