Section 66(v) in The Haryana Motor Vehicles Rules, 1993
(v)in case of any alteration in the vehicle in pursuance of the provisions of Section 52, the holder of a stage carriage permit or a contract carriage permit as the case may be, shall initiate that fact to the trial Court by which the permit was given and if the alteration does not conform to the conditions of the permit, the Regional Transport Authority shall be at liberty to :
