Section 73(2) in The Haryana Motor Vehicles Rules, 1993
(2)When the State Transport Authority or a Regional Transport Authority suspends or cancels any permit :-(i)the holder shall surrender part A and B of the permit within seven days of receipt of a demand in writing by the authority; and(ii)the Authority suspending or cancelling the permit shall send intimation to any other authority by which the permit has been countersigned and to any authority to whose area the validity has been extended under rule 59.
