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State of Punjab - Section
Section 39A in The Punjab Motor Vehicles Rules, 1989
39A. [ Penalty for Vehicle remained without Fitness.] [Substituted vide Punjab Government Notification No. G.S.R. 103/C.A. 59/88/Ss. 65, 96 and 177/Amd. (16)/2001 dated 29.10.2001.]
- The owner of a transport vehicle shall, if the fails to present his vehicle before the Board of Inspection of an authorised testing station, on or before the date of expiry of certificate of fitness or within such period so specified by Board of Inspection for its renewal, be liable to pay the following composition fee/penalties in additions to fee specified for renewal of certificate of fitness under rule 81 of the Central rules :-| Period of Delay | Amount of Penalty |
| (a) For each day upto 15 days | Rupees ten per day subject to maximum of Rupees Fifty. |
| (b) More than 15 days upto 3 months | Rupees ten per day subject to maximum of Rupees five Hundred |
| (c) More than 3 months up to 6 months | Rupees ten per day subject to maximum of Rupees One Thousand |
| (d) More than 6 months up to one year | Rupees ten per day subject to maximum of Rupees Two Thousand |
| (e) More than one year | Rupees Two thousand per year and Rupees ten for everyadditional day |