Section 97 in The Haryana Motor Vehicles Rules, 1993
97. Change of address of permit holder.
[Section 96(2)(xxiv)]. - (1) If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in the permit, he shall, within fourteen days, send part of the permit to the authority by which the permit was issued intimating the new address and shall pay a fee of rupees ten for making entry with regard to change of address.(2)Upon receipt of intimation under sub-rule (1) the authority shall after making such enquiries, as it deems fit, enter in the permit the new address and shall intimate the particulars to the authority of any region in which the permit is valid by virtue of countersignature or otherwise.
