Section 43(5) in The Haryana Motor Vehicles Rules, 1993
(5)If the place in which it is intended permanently to register the vehicle is in India "foil B" of Form HR No. 15 shall be disatched immediately to the registering authority of the district in which it is to be registered and in the other cases the said foil B shall be dealt with according to such directions as may be issued by the Government from time to time. The counterfoil together with the application and its accompanying certificate shall be kept on record by the firm issuing the permit and shall be made available for the inspection of the registering authority for the district at the end of every calendar month or at such other intervals as the registering authority may direct. The counterfoils with the application and certificates, shall unless they are taken by the registering authority into his own charge, be preserved by the said firm for a period of not less than twelve months from the date of issue.
