Section 170 in The Punjab Motor Vehicles Rules, 1989
170. Use of red lights
. [Section 111] - No motor vehicle, other than the motor-cars attached with the dignitaries allowed to fly on their motor-cars distinctive flags according to the Flag Code of India and the officers allowed to use distinctive flags by the [Government of Punjab, and such other officers or persons as may be notified by the Government] [Substituted vide Punjab Government Notification No. G.S.R. 34/C.A. 59/88/S. 111/Amd.(10)/2000, dated 17.4.2000.], shall show the red light to the front or other than a read light to the rear:Provided that the provisions of these rules shall not apply to internal lighting of the vehicle or to an amber light displayed by any direction indicator :Provided further that the motor-cars attached with the officers who have been authorised to check vehicles on road shall be fitted with flickering red light.
