Section 175 in The Haryana Motor Vehicles Rules, 1993
175. Visibility of lamps and registration marks.
[Section 138(2)(i)]. - (1) No load or other thing shall be placed on any motor vehicle so as at any time to mark otherwise interupt vision of any lamp registration mark or other mark required to be carried by or exhibited on any motor vehicle by or under the provisions of the Act, unless a duplicate of the lamp or mark so marked or otherwise obscured is exhibited in the manner required by or under that Act for the exhibition of the marked or obscured lamp or mark.(2)All registration and other marks required to be exhibited on a motor vehicle by or under the provisions of the Act shall at all times be maintained as far as may be reasonably possibly in a clear and legible condition.
