Section 104 in The Haryana Motor Vehicles Rules, 1993
104. Period of validity and renewal.
[Sections 93(2)(a) and 96(2)(xxix)]. - (1) A licence granted under sub-rule (4) of Rule 102 shall be valid for period of three years from the date of its grant and may be renewed for a period of three years at a time.(2)An application for renewal under sub-rule (1) shall be made to the State or Regional Transport Authority, as the case may be, in Form HR No. 44 not less than thirty days before the date of its expiry.(3)The renewal of licence shall be given by an endorsement to that effect by the State or a Regional Transport Authority on the licence.
