Section 15 in The Haryana Motor Vehicles Rules, 1993
15. Intimation to original licensing authority of endorsement and renewals.
[Section 28(2)(g)]. - (1) The Court or authority making or causing to be made an endorsement on a licence regarding disqualification under Section 24 shall send intimation thereof in Form HR No. 4 to the licensing authority by whom the licence was issued.(2)A licensing authority renewing a licence under the provisions of sub- section (6) of Section 15 shall intimate in Form No. 5 the fact of renewal to the licensing authority by whom the licence so renewed was issued.(3)A licensing authority adding to the classes of vehicle under which a licence authorises the holder to drive vehicles under sub-section (3) Section 6 shall, if it is not the authority by whom the licence was issued. Intimate the addition so made to that authority in Form HR No. 6.
