Section 39 in The Haryana Motor Vehicles Rules, 1993
39. Application for certificate of fitness.
[Section 65(2)(b)]. - (1) For the grant or renewal of a certificate of fitness, a transport vehicle shall be presented to the Board of Inspection in whose functional area the vehicle, is kept :Provided that the Board of Inspection shall keep in view, in addition to other matters the design of vehicle to be, of the type approved by the State Transport Authority for grant of a certificate of fitness.(2)If owing to mechanical breakdown or other cause a transport vehicle is, at the time when, the certificate expires, outside the functional area of the Board of Inspection by which the certificate is to be renewed, any other Board of Inspection may, without prejudice to any penalty to which the owner may have become liable, if the vehicle is in the opinion of the Board of Inspection fit for use by endorsement in Form HR No. 13 and subject to such conditions as the Board of Inspection may specify and authorise its continued use for such a time as may, reasonably necessary for the vehicle to return to the area of the Board of Inspection by which the certificate should be renewed. The vehicle may thereupon be driven to such area in accordance with such endorsement, but shall not be used after return to that area until the certificate has been renewed.
