Section 43(10) in The Haryana Motor Vehicles Rules, 1993
(10)Where a motor vehicle temporary registered is a chassis to which a body has not been attached and the same is detained in a workshop beyond the period of one month specified in sub-section (2) of Section 43 in such a case the registering authority may allow extension in temporary registration upto a period of twelve months on payment of fee at the rate of half of that specified for temporary registration under sub-rule (8) :Provided that for extension beyond the period of three months fee at the rate of rupees fifty for every month shall be charged.
