Section 112 in The Punjab Motor Vehicles Rules, 1989
112. Period of validity and renewal
. [Sections 93(2) and 96(xxxix)] - (1) A licence granted under sub-rule (4) of rule 110 shall be valid for a period of three years from the date of its grant and may be renewed for a period of three years at a time.(2)An application for renewal under sub-rule (1) shall be made to the State or a Regional Transport Authority, as the case may be, in Form Pb. GBA-3 not less than thirty days before the date of its expiry.(3)The renewal of licence shall be given by an endorsement to that effect by the State or a Regional Transport Authority on the licence.
