Section 183 in The Punjab Motor Vehicles Rules, 1989
183. Visibility of lamps and registration marks
. [Section 138(2)(i)] - (1) No load or other things shall be placed on any motor vehicle so as at any time to mark or otherwise interrupt vision of any lamp registration mark or other mark required to be carried by or exhibited on any motor vehicle by or under the provisions of the Act, unless a duplicate of the lamp or mark so marked or otherwise obscured in exhibited in the manner required by or under the Act for the exhibition of the marked or obscured lamp or mark.(2)All registration and other marks required to be exhibited on a motor vehicle by or under the provisions of the Act shall at all times be maintained as far as may be reasonably possible in a clear and legible condition.
