Section 74(2) in The Haryana Motor Vehicles Rules, 1993
(2)The State/Regional Transport Authority, as the case may be shall summon both the parties to the application made under sub-rule (1) to appear before it and may deal with the application as if it were an application for a permit.Provided that a permit granted out of the permits reserved by the Government under clause (b) of sub-section (2) of Section 71 shall not be transferable save as provided under sub-section (2) of Section 82 and if any person, who is granted or holds a permit out of the permits reserved as aforesaid does not want to make use of it, he shall surrender it to the authority which granted it.
