Section 67(3) in The Punjab Motor Vehicles Rules, 1989
(3)In case where a Regional Transport Authority acting under sub-rule (1) of rule 66 extends the effects of a permit to an area or route in another region, a supplementary fee shall be a payable at the rate specified in rule 68 as if the permit had been countersigned for the second region :Provided that if the additional area to which the permit is so extended is a part and not the whole of a region, the Regional Transport Authority may, at its discretion and subject to any directions that may be issued by the State Transport Authority, declare that no supplementary fee shall be payable:Provided further that in the case of goods carriage permit or contract carriage permit, if the additional area to which the permit is so extended consists of two or more regions, the Regional Transport Authority may, at its discretion and subject to such directions, if any, as may be issued by the State Transport Authority, declare that only one countersignature fee shall be payable.
