Section 11(d) in Haryana Passenger Transport Scheme, 2003
(d)After a prospective operator has been given notice to offer to obtain a permit and he deposits security and bid money as mentioned in foregoing sub- clauses (b) and (c) in acceptance of the offer, he will then take steps to start the bus services within a further period of seventy-five days and he will, within thirty days, furnish proof to the District Transport Officer concerned that he has taken all necessary steps for acquisition of a bus for operation on the allotted route, failing which the allotment of the permit may be cancelled and his security may be forfeited. However, in case of circumstances beyond the control of the prospective operator, a further time period of forty-five days can be given to him for a fee of Rs. 5000/- (five thousand rupees) by the District Transport Officer.
