Section 215B(3) in The Punjab Motor Vehicles Rules, 1989
(3)The Investigating Officer shall verify the authenticity of the documents mentioned in Part - II of FORM P.M.A.C.T.A (D) by obtaining confirmation in writing from the office or authority or person purporting to have issued the same or by such further investigation or verification, as may be necessary, for arriving at a conclusion of authenticity of the documents in question (including but not limited to verifying the license of the driver and permit of the vehicle, where applicable), from the registering authority:
