Section 24(2) in The Haryana Motor Vehicles Rules, 1993
(2)If the licensing authority finds the application for renewal of a conductor's license in order, it may renew the same by making an entry to that effect in the licence and renewal shall be valid for a period of five years from the date of the expiry of the licence :Provided that if the authority renewing the licence is not the authority, which issued the licence, the authority renewing the licence shall intimate the fact of renewal to the authority which issued the licence.
