Section 14 in The Haryana Motor Vehicles Rules, 1993
14. Communication of particulars of licence.
[Section 28(2)(g)]. - (1) A licensing authority taking possession of a licence under Section 19 shall, if the licence was issued under the Act and was granted by another licensing authority, intimate that fact to the authority, by whom the licence was issued.(2)The particulars of the persons disqualified from holding or obtaining a driving licence and the particulars of persons convicted under Section 182 shall be published in the Official Gazette and entry to that effect shall be made in the State Register of driving licence maintained under Section 26.
