Section 71 in The Haryana Motor Vehicles Rules, 1993
71. Permits for the replacement of vehicle forming part of a service.
[Section 83]. - (1) If a permit relates to more than one stage carriage or contract carriage and the owner thereof desires at any time to replace any vehicle covered by the permit by a vehicle of a different model or capacity, he shall forward Part A of the permit with an application, in writing, to the State or a Regional Transport Authority by which the permit was issued stating the reasons for replacement along with the relevant particulars of the vehicles to be replaced and of the new vehicle.(2)On receipt of an application under sub-rule (1) the State or a Regional Transport Authority, may in its discretion, reject the application :-(i)if it has prior to the application given notice of its intention to reduce the number of transport vehicles of that class generally or in respect of the route or area to which the permit applies; or(ii)if the new vehicle differs in material respects from the old; or(iii)if the holder of the permit has contravened any of the provisions of the permit or has been deprived of possession of the old vehicle under the provisions of a hire purchase agreement.(3)If the Regional Transport Authority grants an application for the replacement of a vehicle, it shall call upon the holder of the permit to produce part B of the permit and shall correct parts A and B of the permit accordingly under its seal and signatures and return them to the holders.(4)A fee of rupees twenty-five shall be charged for the replacement of a vehicle under this rule.
