Section 192(2) in The Haryana Motor Vehicles Rules, 1993
(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.
