Section 74 in The Haryana Motor Vehicles Rules, 1993
74. Transfer of permits.
[Sections 82 and 96(2)(vii)]. - (1) When the holder of a permit desires to transfer the permit to some other person under sub- section (1) of Section 82 he and the person to whom he desires to make the transfer shall make a joint application, in writing accompanied by a cash receipt or treasury challan of fees specified for making application for grant of permit to the State or a Regional Transport Authority by which the permit was issued, setting forth the reasons for the transfer and stating whether any premium, payment or other consideration arising out of the transfer is to pass or has passed between them and the nature and amount of such premium, payment or consideration.(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.(3)If the State or Regional Transport Authority having permitted any transfer of a permit is subsequently satisfied that the contents of the application on which the transfer was allowed were false or incomplete in respect of the matter specified in sub-rule (1) or any other material particulars, it may after hearing the parties shall thereupon, declare the transfer to be void and the permit shall thereupon without prejudice to any other penalty to which the parties may be liable, cease to have validity.(4)(i)If the State or a Regional Transport Authority allows transfer of a permit under sub-rule (2), it shall call upon the holder of the permit, in writing, to surrender parts A and B of the permit within seven days of the receipt of the order and shall likewise call upon the persons to whom the permits is to be transferred to deposit the fee specified for grant of permit under rule 61.(ii)Upon receipt of parts A and B of the permit and of the specified fee and State or a Regional Transport Authority, as the case may be, shall cancel the particulars of the holders thereon, and endorse particulars of the transferee and shall return the permit to the transferee.(iii)The State or a Regional Transport Authority making a transfer of a permit as aforesaid may, unless any other State or Regional Transport Authority by which the permit has been countersigned by general or special order has otherwise required, endorse parts A and B of the permit with the words "valid for --------" inserting the name of the extra area or route for which the permit has been countersigned.(iv)Unless Parts A and B of the permit have been endorsed as provided in clause (iii) or unless the transfer of a permit has been approved by endorsement by the authority which countersigned the permit the countersignatures shall be of no effect after the date of transfer.
