Section 50 in The Haryana Motor Vehicles Rules, 1993
50. Vehicle entering the State from outside.
[Sections 47 and 65(2)(p)]. - When any motor vehicle which is not registered in the State has been kept therein for a period exceeding fourteen days, the owner or other person in- charge of the vehicle shall send intimation to the concerned registering authority of the district in which the motor vehicle is lying at the time of making the report and shall intimate :-(a)his name and permanent address and the address where the motor vehicle is kept for the time being;(b)the registration mark of the motor vehicle;(c)the mark and description of the motor vehicle; and(d)in the case of transport vehicle the name of the authority within the State by whom the permit has been issued or countersigned :Provided that in case of transport vehicle covered by a permit having validity in the State, it shall be necessary to make a report under this rule only at the time of first entry in the State.
