Section 194 in The Haryana Motor Vehicles Rules, 1993
194. Conditions applicable to all stands.
[Sections 96(2)(xxii) and 138(2)(e)]. - (1) Every order permitting a place to be used as a stand under rule 188 shall be subject to the following conditions, namely :-(a)that the land and building of the stand at all times be kept clean and in a good state of repair;(b)that the sand shall be administered in a seemly and orderly manner;(c)that the person, transport company, transport firm, transport society or authority permitted by the Regional Transport Authority to use the place as a stand shall take all possible precautions to ensure that no breach of the Act or these rules is committed in respect of any vehicle entering or leaving or halting at the stand;(d)that a board shall be set up in a conspicuous position at the stand showing the fees payable and that the full amount of fees due from the owner and the drivers of vehicles shall be charged neither more nor less;(e)that weighing machine shall be maintained at the stand for determining the weight of the goods to be carried by passengers in public vehicles or in the goods carriage; and(f)that local authority or person authorised to administer the sand shall, -(i)maintain such records as the Regional Transport Authority may from time to time direct;(ii)employ such staff at the sand as may be specified in the order made by the Regional Transport Authority;(iii)provide waiting rooms for the largest number of passengers that may reasonably be expected to use the stand at any one time including separate accommodation for women;(iv)provide suitable lavatories for both sexes;(v)provide rest rooms for the drives and conductors of the vehicle regularly kept at the stand;(vi)provide an adequate supply of drinking water for the passengers, drivers and all persons likely to be employed at the stand;(vii)provide covered accommodation or other form of shelter for all the vehicles regularly kept at the stand or for such percentage or those vehicles as the Regional Transport Authority, may specify;(viii)provide for the illumination of the stand at night;(ix)provide in a separate portion of the stand facilities for washing and cleaning vehicles and for executing ordinary repairs;(x)provide toilet and refreshment facilities in keeping with appropriate or privacy and hygiene; and(xi)provide cloak-rooms containing wash basins, water taps for women passengers.(2)With the approval of the State Transport Authority the Regional Transport Authority may attach to the order any other condition that may seem to him to be necessary to secure the efficient administration of the stand or otherwise to be in the public interest.
