Section 74(3) in The Haryana Motor Vehicles Rules, 1993
(3)If the State or Regional Transport Authority having permitted any transfer of a permit is subsequently satisfied that the contents of the application on which the transfer was allowed were false or incomplete in respect of the matter specified in sub-rule (1) or any other material particulars, it may after hearing the parties shall thereupon, declare the transfer to be void and the permit shall thereupon without prejudice to any other penalty to which the parties may be liable, cease to have validity.
