Section 54 in The Haryana Motor Vehicles Rules, 1993
54. Information of stolen and recovered vehicle.
[Sections 62 and 65(2)(n)]. - The returns regarding vehicle which have been stolen and stolen vehicles which have been recovered of which the police are aware under Section 62 shall be sent every month to the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] in Form HR No. 21.
