Section 13 in The Haryana Motor Vehicles Rules, 1993
13. Temporary authorisation in lieu of licence.
[Section 28(2)(e) and Section 206] - (1) When the holder of a licence has surrendered it to a licensing authority for renewal or obtaining an addition to drive a public service vehicle under Section 11 or for any other purpose under the Act or these rules and has deposited the fee as specified under rule 32 of the Central Rules for this purpose and the license so surrendered has not been suspended or cancelled. The licensing authority or other authority to whom the licence has been surrendered shall furnish him with a receipt for the licence in Form HR No. 2 or in Form HR No. 3 and during the period specified in the receipt so furnished it may be produced in place of the licence under Section 130 and under sub-section (3) of Section 206.(2)The licensing authority, a police officer or any other person authorised by the Government may extend the term of the receipt issued under sub-rule (1) by an order endorsed thereon.(3)No fee shall be payable in respect of a receipt given under this rule.
