Section 16 in The Punjab Passengers and Goods Taxation Rules, 1952
16. Account of Stamps.
- Every owner shall maintain a daily account of the Transport Tax Stamps in form PTT 7 and shall furnish to the Assessing authority monthly abstract of such account in form PTT 7-A within ten days of the close of the month to which such abstract relates, and such abstract shall be signed by the owner or any person duly authorised by him in this behalf.[16A. - The accounts of stamps in form PTT 7 referred to in Rule 16 shall be paged and marked from one end to the other and shall be got authenticated by the owner from the Assessing Authority concerned before being brought into use and the owner shall surrender the same to the aforesaid authority within a period of ten days of the date when it is completely written up. A certificate giving the number of pages contained in the register shall be recorded at its end by Assessing Authority before its use.] [Added by Haryana Government Notification No. GSR 98/PA.16/52/S.22/Amd./70, dated 20th August, 1970.]
