Section 12 in Haryana Passenger Transport Scheme, 2003
12. Cancellation/Suspension of permit.
- If a bus, issued permit under the scheme, is found plying outside its allotted route, the challan be compounded for Rs. 5,000/- (five thousand rupees) for the first offence and subsequent challans from the 2nd to the 5th offence of plying outside the allotted route shall be compounded for Rs. 10,000/- (ten thousand rupees) for each offence and thereafter the permit shall be liable to be cancelled along with forfeiture of security. Further, if the operator is found to be defaulting in the payment of taxes for more than thirty days beyond the due date, his permit shall be suspended. His permit shall be liable to be cancelled if he is found flouting any other condition of the permit, conditions under this scheme or provisions of law, rules and instructions of the State Government.
