Section 103 in The Punjab Motor Vehicles Rules, 1989
103. Log-books and complaint books to be maintained by drivers of transport vehicles
. [Sections 96(2)(vi) and (xxxii) and 95(1)] - (1) The owner of a transport vehicle other than a stage carriage shall ensure that the driver of the vehicle maintains a log-book and enters particulars of every hiring consignment therein.(2)The particulars to be entered in the log-book in the case of a contract carriage and a private service vehicle shall be as under :-(a)the name of the hirer, with sufficient particulars to enable him to be identified;(b)the approximate number of persons included in the party;(c)the starting point and finishing point of the trip and the route to be followed;(d)the date and time from which the hiring has effect;(e)the date and time when the journey is expected to be completed; and(f)the nature and weight of any goods carried; and in the case of a goods carriage, -(i)Serial No.(ii)Name of Driver.(iii)Hours of duty From _______ to _______(iv)Description and weight of goods.(v)Place and time with date of despatch.(vi)Destination with probable time of arrival.(vii)Distance.(viii)Amount of freight charged.(ix)Name and address of the consignor.(x)Name and address of the consignee.(xi)Signature and designation of inspection officer.(xii)Remarks.Provided that in the case of a vehicle carrying miscellaneous goods belonging to a number of owners, the record of each consignment shall be kept in the standard way Bill Form as under :-
