Section 13 in Haryana Passenger Transport Scheme, 2003
13. Personal use/Special booking.
- The successful permit holder will be permitted to use the vehicle only once for personal use, i.e., for carrying family members/relatives for a pilgrimage after the vehicle has been registered and granted stage carriage permit for which a special temporary permit can be obtained on payment of such fees as prescribed in rule 62 of Haryana Motor Vehicles Rules, 1993. The owner will have to pay extra road tax, passenger tax and other taxes leviable for this specially allowed return journey. After that under no circumstances, the proposed bus will be permitted to be diverted by the owner for personal use or gain.
