Section 4(4) in The Punjab Motor Transport Vehicles (Toll) Rules, 1993
(4)The motor transport vehicle or any part or accessory thereof detained under sub-rule (1) shall be released on payment of the toll or penalty, as the case may be, or both and where the motor transport vehicle or any part or accessory thereof is in the custody of Police Station, release order in Form T.T. III shall be issued by the Toll Tax Officer or the person authorised by him to the Officer incharge of the concerned Police Station.
