Section 81(2) in The Punjab Motor Vehicles Rules, 1989
(2)This State/a Regional Transport Authority, as the case may be, shall summon both the parties to the application made under sub-rule (1) to appear before it and may, deal with the application as if it were an application for a permit :Provided that a permit granted out of the permits reserved by the Government under clause (b) of sub-section (3) of section 71 shall not be transferable save as provided under sub-section (2) of Section 82 and if any person, who is granted or holds a permit out of the permits reserved as aforesaid does not want to make use of it, he shall surrender it to the authority which granted it.
