Section 41 in The Haryana Motor Vehicles Rules, 1993
41. Report to be made when a certificate of fitness is cancelled or renewal is refused.
[Section 65(2)(b)]. - (1) A Board of Inspection shall intimate to the Regional Transport Authority by whom the permit of the vehicle was issued at the first instance and also to the registering authority of the District where the vehicle stands registered, the fact or cancellation of a certificate of fitness or refusal to renew the certificate of fitness, as the case may be and in both the cases referred to above, a Board of Inspection shall impound the certificate of fitness and forward to the registering authority concerned.
