Section 58(2) in The Haryana Motor Vehicles Rules, 1993
(2)Save in the case of a temporary permit, every permit shall be in two parts 'A' and 'B'. One copy of part 'A' shall be issued together with a number of copies of Part 'B' equal to the number of vehicles which the holders of the permits is permitted to have in use on the road at any one time. Each such copy shall carry in addition to the number of permit a separate serial number contained in brackets after the number of the permits is issued and shall be sealed and signed by the authority by which the permits is issued and by the authority by which the permit is countersigned.
