Section 132(3) in The Haryana Motor Vehicles Rules, 1993
(3)The Board required by sub-rule (1) shall be affixed before the commencement of any trip for which the vehicle is being used as a contract carriage and shall be kept affixed throughout the whole of the trip and the Boards or marks indicating the route or routes on which the vehicle is operated at other times shall be removed or covered up throughout the trip.
