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State of Punjab - Act

The Punjab Cycle Rickshaw (Regulation of Licence) Rules, 1978

PUNJAB
India

The Punjab Cycle Rickshaw (Regulation of Licence) Rules, 1978

Rule THE-PUNJAB-CYCLE-RICKSHAW-REGULATION-OF-LICENCE-RULES-1978 of 1978

  • Published on 31 July 1978
  • Commenced on 31 July 1978
  • [This is the version of this document from 31 July 1978.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Cycle Rickshaw (Regulation of Licence) Rules, 1978Published vide Notification Punjab Government Notification No. G.S.R. No 78/P.A.41/76 S.7/78, dated 31st July, 1978

1. Short title.

- These rules may be called the Punjab Cycle-Rickshaw (Regulation of Licence) Rules, 1978.

2. Grant of licences to a widow, disabled person and an institution.

- The licences to a widow, a disabled person or an institution in respect of cycle-rickshaw to be plied by other persons shall be granted by a Municipal authority keeping in view their needs and circumstances;Provided that the number of such licences in any one case shall not exceed five.