Section 128(5) in The Punjab Motor Vehicles Rules, 1989
(5)The applicant or allottee of stage carriage permit shall, with in three months of the sanction of the permit by the Regional Transport Authority or State Transport Authority or such longer period as may be specified by the Authority but not more than six months, produce the certificate or registration of the vehicle before the Authority so that the particulars of registration of the vehicle may be entered in the permit.
