Section 70 in The Haryana Motor Vehicles Rules, 1993
70. Permission authorising the replacement of vehicle.
[Section 83]. - (1) If the holder of a permit relating to a particular vehicle desires at any time to replace the vehicle with another, he shall forward Part A of the permit and apply in writing to the State Transport Authority by which the permit was issued stating the reasons why the replacement is desired and shall :-(i)forward the certificate of registration, if the few vehicle is in his possession; or(ii)state any material particular in respect of which the new vehicle will differ from the old, if the new vehicle is not in his possession.(2)Upon receipt of an application under sub-rule (1), the State or a Regional Transport Authority may in its discretion reject the application -if it has prior to the application given notice of its intention to reduce the number of transport vehicles of that class generally or in respect of the route or area to which the permit applies; or(i)if the new vehicle proposed differs in material respects from the old; or(ii)if the holder of the permit has contravened the provisions of the permit or has been deprived of the possession of the old vehicle under the provisions of a hire purchase agreement :Provided that in a considering an application for new permit within its area, the State or a Regional Transport Authority shall, other things being equal, give preference to an applicant who has been deprived of a permit by the operation of clause (i) of this sub-rule.(3)If the State or A Regional Transport Authority grants an application for the replacement of a vehicle, it shall call upon the holder of the permit to produce part B of the permit and the certificate of registration of new vehicle, if not previously delivered to it and shall correct A and B of the permit and return them accordingly under its seal and signatures to the holder.(4)A fee of rupees twenty-five shall be charged for the replacement of a vehicle under this rule.
