Section 79 in The Punjab Motor Vehicles Rules, 1989
79. Treatment of countersignatures on permit of replaced vehicle
. [Section 83] - (1) The authority granting permission for the replacement of a vehicle under [rule 77] [Substituted for 'rules 77 and 78' vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] shall, unless the authority by which the permit was counter-signed has, by general or special order, otherwise directed, endorse on the correction made to [-] [The words 'Parts A and B of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit under the aforesaid rules the words, "Valid also for....", inserting the name of the authority concerned and shall intimate the particulars of the replacement to such authority.(2)Unless the permit has been endorsed as provided in sub-rule (1) or unless the alteration has been approved by endorsement by countersigning authority, the countersignatures on a permit shall not be valid in respect of any new vehicle.
