Section 5 in Haryana Passenger Transport Scheme, 2003
5. Fare structure and liability for payment of taxes etc.
(a)The fare structure applicable shall be as directed by the State Transport Authority for stage carriages from time to time.(b)Passenger tax at the rates notified by the State Government from time to time, shall be payable on lump-sum basis by the permit-holders which at the time of commencement of this scheme; shall be under -(i)Full body buses (50-54 seater) : Rs. 16,000/- (sixteen thousand rupees) per month.(ii)Mini buses (30-35 seater) : Rs. 9,600/- (nine thousand six hundred rupees) per month.(c)In case of non-operation of a bus exceeding a continuous period of fifteen days for reasons beyond the control of the operator and where he deposits the permit, pro-rata relief shall be provided in payment of passenger tax. No relief shall be given for the period during which a bus remains impounded under any law in force.(d)In addition to the passenger tax, road tax, permit fees, Adda fee or any other taxes or fees imposed by the State Government at the time of allotment of permits or later at the rates applicable from time to time, shall also be payable.
