Section 47 in The Haryana Motor Vehicles Rules, 1993
47. Temporary receipt for certificate of registration or certificate of fitness taken into possession by a competent authority.
[Section 65(2)(d)]. - (1) When the holder of certificate of registration and a certificate of fitness of a transport vehicle has submitted them to a registering authority, Board of Inspection, a Court, a police officer or to any other person authorised by the Government under Section 206 for any purpose under the Act or these rules and neither the certificate of registration or the certificate of fitness has been suspended or cancelled, the authorities or the person as aforesaid shall furnish him with receipt for the certificate of registration in Form HR No. 16 and during such times as the receipt shall be specified to remain in force it may be produced in place of the certificate of registration or the certificate of fitness under sub-section (1) of Section 130.(2)Any authority or the person granting a receipt under sub-rule (I) may at his discretion extend the period thereof by order endorsing thereon.(3)No fee shall be payable in respect of a receipt given under this rule.
