Section 192 in The Haryana Motor Vehicles Rules, 1993
192. Classification of bus stands.
[Sections 96(2)(xxi) and 138(2)(e)]. - (1) Bus stands shall be classed as follows :-(a)Bus stands, being general bus stands administered directly by the State Transport Department.(b)Bus stands, being general bus stands administered by a Municipal Committee or other local authority either directly or through the agency of a contractor.(2)Every order made by the Regional Transport Authority under rule 188 shall show clearly the class of stand which is allowed to be established and shall be in the respective form that is Form HR No. 46 for stand 'A' or Form HR No. 47 for stand 'B' and shall be notified by publication in one or more newspapers in circulation in the district or by such other means as the Regional Transport Authority may consider appropriate :Provided that the validity of order in Form No. 46 shall be five years unless otherwise revoked. This order shall be renewed for every five years.(3)The [State Transport Controller] [Substituted for 'Transport Commissioner' 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.], Haryana shall from time to time fix the fees or the maximum fees payable at every stand.
