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State of Punjab - Section
Section 39 in The Punjab Motor Transport Workers Rules, 1963
39. Returns.
- The employer of every undertaking shall furnish to the Inspector or other officer appointed by the State Government, in this behalf not later than the first February of the year immediately succeeding to that to which it relates, an annual return, in duplicate in Form No. XIII.Form No. I(See rules 4 and 8)Application for registration and grant or renewal of Certificate of registration.| 1. Name of motor transport undertaking | ......... |
| 2. Full address to which communications relating to the motortransport undertakings should be sent | ......... |
| 3. Nature of motor transport service, e.g., city 'service,long distance passenger service, long distance freight service | ......... |
| 4. Total number of routes | ......... |
| 5. Total route mileage | ......... |
| 6. Total number of motor transport vehicles on the last dateof the preceding year | ......... |
| 7. Maximum number of motor transport workers employed on anyday during the preceding year | ........ |
| 8. Full names and residential addresses of the - | |
| (i) Proprietor and partners of the motor transportundertaking in case of a firm not registered under the CompaniesAct, 1956 | ......... |
| OR | |
| (ii) General manager in case of a public sector undertaking | |
| 9. Full names and residential address of the Directors in thecase of a company registered under the Companies Act, 1 9 5 6 . | ......... |