Section 40 in The Haryana Motor Vehicles Rules, 1993
40. Procedure of Board of Inspection.
[Section 65(2)(b)]. - (1) A Board of Inspection before which a vehicle is produced for the issue of renewal of a certificate of fitness may, -(a)issue a certificate of fitness or renew the same in respect of the vehicle;(b)defer decision regarding the issue or renewal of a certificate of fitness pending the ratification of certain defects;(c)refuse to issue a certificate or renew the certificate;Where the course specified in clause (b) is followed a Board of Inspection shall supply the owner of the vehicle or his agent with a list of the defects requiring corrections in Form HR No. 14 and pending the carrying out of the repair shall suspend and impound any certificate of fitness previously in force in respect of the vehicle. In completing Form HR No. 14, the Board of Inspection shall note the conditions under which it shall be permissible for the vehicle to be used pending the grant or renewal of the certificate. These conditions shall in no case permit the use of the vehicle for the conveyance of passengers for hire or reward or for the carriage of goods other that goods carried in connection with the repairing of the vehicle.(2)If a Board of Inspection defers its decisions under clause (b) of sub-rule (1) in case of a renewal of certificate of fitness and supplies the owner of the vehicle or his agent with a list of defects in Form HR No. 14 and if thereafter the vehicle is not produced for further examination within a period of two months or within such period as may have been specified by the Board of Inspection in Form HR No. 14, the certificate of fitness shall be deemed to be cancelled with effect from the date of which its duration expires.(3)In issuing or renewing a certificate of fitness a Board of Inspection shall endorse thereon the period for which the certificate of fitness shall remain effective in accordance with the provisions contained in rule 62 of the Central Rules.
