Section 2(c) in The Haryana Motor Vehicles Rules, 1993
(c)"Central Rules" means the Central Motor Vehicles Rules, 1989;(cc)[ "Challan" means initiation of prosecution or action for contravention of any provision of the Act or of any rule, regulation, notification or order made thereunder as a result of examination of record and enquiry into the facts and arriving prima facie at a satisfaction about the conduct of the person sought to be prosecuted;] [Added by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.]
