Section 69 in The Haryana Motor Vehicles Rules, 1993
69. Temporary authorisation in lieu of permit.
[Section 96(1)]. - (1) When the holder of a permit has submitted Part A or Part B or both of the permit, to the State Transport Authority or a Regional Transport Authority for renewal of countersignatures of the permit or for any other purpose, or when a police officer or any court of other person authorised by the Government under Section 206 has taken possession of a permit from the holder thereof, the aforesaid authorities or the person shall furnish to the holder a receipt for the permit and a temporary authorisation in HR No. 37 to ply the vehicle, during such period, as may be specified in the said temporary authorisation and during the said period the production of temporary authorisation on demand, shall be deemed to be a valid production of the permit;Provided that the authority by which temporary authorisation was granted shall extend the period for which the temporary authorisation is to remain valid until the permit is returned but such extension shall not be beyond the period of validity of the permit.(2)Until a permit referred to in sub-rule (1) has been returned to the holder thereof, the vehicle concerned shall not be plied beyond the period as specified in the temporary authorisation referred to in sub-rule (i) or the extended period under the proviso to that sub-rule.(3)No fee shall be payable in respect of such temporary authorisation.
