Section 76(2) in The Haryana Motor Vehicles Rules, 1993
(2)The State or a Regional Transport Authority shall, upto receipt of application in terms of sub-rule (1), issue a duplicate permit or part or parts of a permit, as the case may be, and to the extent that it is able to verify the facts may endorse thereon certified copies of any countersignatures by other authority, intimating the fact to that authority.
