Section 60(3) in The Haryana Motor Vehicles Rules, 1993
(3)In case where a trial Court acting under sub-rule (1) of Rule 59 extends the effects of a permit to an area of route in another region, a supplementary fee shall be payable at the rate specified in rule 61 as if the permit had been countersigned for the second region :Provided that if the additional area to which the permit is so extended is a part and not the whole of a region, the Regional Transport Authority may at its discretion and subject to any directions that may be issued by the State Transport Authority, declare that no supplementary fee shall be payable :Provided further that in the case of goods carriage permit or contract carriage permit, if the additional area to which the permit is so extended consists of two or more regions the trial Court may, at its discretion and subject to such direction, if any, as may be issued by the State Transport Authority, declare that only one countersignature fee shall be payable.
