Section 103 in The Haryana Motor Vehicles Rules, 1993
103. Security for compliance with the conditions.
[Sections 93(2)(e) and 96(2)(xxxix)]. - (1) For ensuring compliance with the provisions of these rules and conditions of the licence granted under rule 102 the State or Regional Transport Authority shall, at the time of granting licence require the applicant to furnish security of a sum of rupees fifty thousand.(2)If a licensee contravenes any of the provisions of these rules or any of the conditions under which the licence is granted then without prejudice to any other action that may be taken against him, the State or a Regional Transport Authority, as the case may be, may, by order for reasons to be recorded, in writing forfeit the security in part or the whole :Provided that no order shall be passed under this sub-rule unless the licensee has been given an opportunity of being heard :Provided further that the licensee shall, if the amount of security at any time falls short of the amount specified in sub-rule (1) forthwith deposit further security to up the amount of security.(3)The security deposit, unless forfeited, shall be refunded to the person concerned at the expiry of the period of the licence or earlier in the event of voluntary closing down of the business.
