Section 119 in The Punjab Motor Vehicles Rules, 1989
119. Display of licence
. [Sections 93 and 96(2)(xxix)] - (1) A person who has obtained a licence under rule 110 for collecting the goods shall carry with him, his licence while on duty and shall produce it on demand for inspection by the Secretary, Regional Transport Authority or the District Transport Officer.(2)A person who has obtained a licence under rule 110 for forwarding and distributing the goods shall exhibit his licence at some conspicuous place in the approved premises and the licence shall be made available for inspection by the Secretary, Regional Transport Authority or the District Transport Officer.(3)A person who has obtained a licence for collecting, forwarding and distributing goods shall carry with him his licence while on duty and shall produce it on demand for inspection by the Secretary, Regional Transport Authority or the District Transport Officer and shall also cause a true copy of his licence to be exhibited at a prominent place in the approved premises.
