Section 49 in The Haryana Motor Vehicles Rules, 1993
49. Reassignment of registration marks.
[Sections 47, 51 and 65(2)(b)]. - The registering authority assigning a new registration mark to a motor vehicle shall intimate the fact to the owners and the other party, if any, of an agreement of hire purchase specified in the note on the certificate of registration and shall apply in Form HR No. 19 to registering authority with whom the vehicle stands registered for transfer or the records of the vehicles.
