Section 73 in The Haryana Motor Vehicles Rules, 1993
73. Surrender of permits.
[Sections 86 and 95(1)(ix)]. - (1) The holder of a permit may, at any time, surrender it (parts A and B of permits) to the State or Regional Transport Authority, by which it was granted and the State or Regional Transport Authority, as the case may be, shall forthwith cancel any permit so surrendered.(2)When the State Transport Authority or a Regional Transport Authority suspends or cancels any permit :-(i)the holder shall surrender part A and B of the permit within seven days of receipt of a demand in writing by the authority; and(ii)the Authority suspending or cancelling the permit shall send intimation to any other authority by which the permit has been countersigned and to any authority to whose area the validity has been extended under rule 59.(3)A holder shall deliver parts A and B or Part B to the State or Regional Transport Authority by which it was issued within fourteen days of the expiry of any permit by efflux of time. The State or Regional Transport Authority receiving any such permit shall initimate the fact of a surrender to the authority or authorities by which it may have been countersigned and to any authority to whose area the validity has been extended under rule 59.
