Section 40(2) in The Haryana Motor Vehicles Rules, 1993
(2)If a Board of Inspection defers its decisions under clause (b) of sub-rule (1) in case of a renewal of certificate of fitness and supplies the owner of the vehicle or his agent with a list of defects in Form HR No. 14 and if thereafter the vehicle is not produced for further examination within a period of two months or within such period as may have been specified by the Board of Inspection in Form HR No. 14, the certificate of fitness shall be deemed to be cancelled with effect from the date of which its duration expires.
