Section 57 in The Haryana Motor Vehicles Rules, 1993
57. Particulars of Application.
[Section 96(2)(iv)]. - An application for grant of a vehicle made under Section 70, Section 73, Sections 76, 77 and Section 87 shall be accompanied by the following documents, namely :-(i)Cash receipt or treasury challan regarding payment of application fee;(ii)Certificate of Scheduled Caste (in case the application is made for grant of a permit against reserved percentage);(iii)Affidavit to the effect that the applicant, held at any time any temporary or regular permit, and if so, the details of permits previously held alongwith number of vehicles in the fleet and arrangement for their housing and repair, individually or as a member of a Transport Society, Transport Company or a Transport firm;(iv)Particulars of partners or members of the transport society, transport company or transport firm alongwith certificate from the Registrar, Co-operative Societies, Haryana, the Register of Firms, Haryana or the Registrar of Companies as the case may be, such partners or members;(v)Clearance certificate regarding payment of taxes and no objection certificate from the financier for each vehicle; and(vi)discharge certificate in case of being an ex-serviceman.
