Section 114A(iv) in The Haryana Motor Vehicles Rules, 1993
(iv)The bus driver should not have been challaned more than three times for traffic violation like jumping red light, improper parking, violating stop line, unauthorised lane changing, overtaking etc. and ought not to have been challaned for an offence under section 279, 336, 337, 338, 304A of the Indian Penal Code, 1860, during the period of requisite experience of 5 years.
