Section 68 in The Haryana Motor Vehicles Rules, 1993
68. Cancellation or revocation of permit.
[Section 96(2)(ix)]. - When a permit has been granted on an application by a Regional Transport Authority in respect of a particular vehicle or service of vehicles and it appears that a permit has been granted by another Regional Transport Authority :-(i)in respect of the same vehicle; or(ii)in respect of a service of vehicles requiring the use of a greater number of vehicles that the holder of the permit possessed at the time of the application, the former Regional Transport Authority may, in consultation with the later Regional Transport Authority forthwith cancel or modify the permit in such manner in it may deem fit.
