Section 100 in The Punjab Motor Vehicles Rules, 1989
100. Disinfection
. [Section 95] - (1) All public service vehicles shall be disinfected with D.D.T. or Gammaxane formulations or any other disinfectant after every two months and the owners shall furnish to the Regional Transport Authority concerned a certificate to that effect duly signed by the Chief Medical Officer of Health or any other officer authorised by him in this behalf. The period of two months shall count from the date of the last certificate furnished as aforesaid :Provided that if adequate arrangements for the disinfection of vehicles are made by permit holder at this own premises to the satisfaction of the Chief Medical Officer of Health, a certificate of disinfection by such permit holder shall be sufficient.(2)The owner of a public service vehicle shall maintain and on demand by the Secretary or Assistant Secretary of the Regional Transport Authority or the District Transport Officer, produce for inspection a current register showing the dates on which the public service vehicle was disinfected from time to time.
