Section 76(6) in The Haryana Motor Vehicles Rules, 1993
(6)Any permit or part of a permit which is found by any person shall be delivered by that person to the nearest police station or the holder or to the State or a Regional Transport Authority by which it was issued and if the holder finds or receives any permit or part of a permit in respect of which a duplicate permit has been issued, he shall return the original to the concerned State or the Regional Transport Authority.
