Section 5 in The Punjab Motor Vehicles Rules, 1989
5. Licensing Authority to conduct the test
. [Section 28] - (1) If the application for grant of a licence is found in order under rule 4, the test for a learner's licence specified in rule 11 and for a driving licence specified in rule 15 of the Central Rules shall be conducted by the licensing authority.(2)For the purpose of tests in term of sub-rule (1) the applicant shall produce himself at such time and place as may be specified by the licensing authority and bring with him a serviceable vehicle of the class to which the application belongs for testing purposes.
