Section 42(10) in The Punjab Motor Vehicles Rules, 1989
(10)Where a motor vehicle temporary registered is a chasis to which a body has not been attached and the same is detained in a workshop beyond the period of one month specified in sub-section (2) of section 43, in such a case the registering authority may allow extension in temporary registration up to a period of twelve months on payment of fee at the rate of half of the specified for temporary registration under sub-rule 8:Provided that for extension beyond the period of three months a fee at the rate of rupees fifty for every month shall be charged.
