Section 59 in The Haryana Motor Vehicles Rules, 1993
59. Extension of validity of permits.
[Sections 88(1) and 96(2)(xi)]. - (1) With the concerns of the other Regional Transport Authority concerned and subject to the control of the State Transport Authority, a Regional Transport Authority which issues a permit to any other region than a permit in Form HR No. 36 may extend the effect of the permit to any other region or part of a region within the State and may attach conditions of the permit with respect to such other region and may vary the conditions of the permit in different regions, provided always that in the case of stage carriages the vehicle to which the permit refers are normally kept within the region of the Regional Transport Authority and subject to the other provisions of the rules.(2)An authority outside the State may with the concurrence of the State Transport Authority and subject to any condition which may be mutually agreed upon by the two State Transport Authorities concerned, extend the effect of any permit to the whole of the State or to any route or area therein.(3)A permit granted by the State Transport Authority or a Regional Transport Authority of any of the signatory states of the agreement referred to in sub-section (4) of Section 88 in terms of such agreement shall be valid without countersignature, in the State of all National and State Highways specified in that agreement.(4)That State Transport Authority or a Regional Transport Authority which issues a permit under sub-rule (1) of sub-rule (2) as the case may be, shall send a copy of the permit to his counterpart of the other State or region in which the permit has to take effect.
