Section 104 in The Punjab Motor Vehicles Rules, 1989
104. Other records to be maintained
. [Section 96(2)(xxxii)] - (1) The State or a Regional Transport Authority may by general or special order, require the holder of a permit in respect of any transport vehicle to maintain records and submit a return in respect of the vehicle in such form as that authority may specify and such records and returns may include, particulars of the daily use of the vehicle in respect of :-(i)the name and licence number of the driver and conductor and other attendant, if any;(ii)the route upon which or the area within which the vehicle was used;(iii)the number of kilometres travelled;(iv)the time of commencement and termination of a journey and of any halts on a journey when the driver obtained rests;(v)the weight of goods carried between specified places and the nature of the goods; and(vi)in the case of goods carried in a stage carriage, the number of trips and the kilometres when goods were carried solely and when goods were carried in addition to the passengers and in the later case the number of the seats available for passengers.(2)No owner shall cause or allow any driver to drive a transport vehicle unless the owner has in his possession a record in writing of the name and address of the driver as set forth in this driving licence, the number of the licence and the name of authority by which it was issued.
