Section 107 in The Haryana Motor Vehicles Rules, 1993
107. Rate of commission.
[Sections 93 and 96(2)(xxix)]. - The licensee shall not charge commission from the person operating the vehicles exceeding amount as may be notified by the Government from time to time keeping in view the expenses incurred by the licensee in maintaining the establishment, overhead charges and other relevant factors :Provided that the commission will be exclusive of loading and unloading charges.
