Section 132 in The Haryana Motor Vehicles Rules, 1993
132. Special marks to be exhibited on a stage carriage when it is used as a contract carriage.
[Section 111]. - (1) No stage carriage or vehicle forming part of a service of stage carriage shall be used as a contract carriage unless a board is affixed on each side of the vehicle showing that it is for the time being in use as such and not as a stage carriage;(2)The boards required by the preceding sub-rule shall exhibit the words 'On Contract' in red letters on a white ground, the letter being of a size not less than specified for numeral of a registration mark and shall be affixed in a prominent and unobscured position at or near roof level;(3)The Board required by sub-rule (1) shall be affixed before the commencement of any trip for which the vehicle is being used as a contract carriage and shall be kept affixed throughout the whole of the trip and the Boards or marks indicating the route or routes on which the vehicle is operated at other times shall be removed or covered up throughout the trip.
