Section 72 in The Haryana Motor Vehicles Rules, 1993
72. Treatment of countersignatures on permit of replaced vehicle.
[Section 83]. - (1) The authority granting permission for the replacement of a vehicle under rules 70 and 71 shall, unless the authority by which the permit was countersigned has, by general or special order, otherwise directed endorse on the correction made to parts A and B of the permit under the aforesaid rules the words, - "Valid also for -" inserting the name of the authority concerned and shall intimate the particulars of the replacement to such authority.(2)Unless the permit has been endorsed as provided in sub-rule (1) or unless the alteration has been approved by endorsement by countersigning authority, the countersignatures on a permit shall not be valid in respect of any new vehicle.
