Section 76(4) in The Haryana Motor Vehicles Rules, 1993
(4)When a permit or a part of a permit has become so dirty, torn or defaced as in the opinion of the State or Regional Transport Authority, as the case may be, to be illegible the holder shall surrender the permit or part of the permit, as the case may be, to the State or a Regional Transport Authority and apply for the issue of a duplicate permit or part of a permit.
