Section 128(2) in The Punjab Motor Vehicles Rules, 1989
(2)(a)An application by a private operator for the grant of a stage carriage permit shall be made in the form specified under rule 62 alongwith relevant documents specified in rule 63 of Punjab Motor Vehicles Rule, 1989 within such time as may be indicated in the notice inviting applications.(b)The substance of application received in response to the notice referred to in clause (a) shall be published at the expense of the applicants for the information of all concerned and for inviting objection, if any, and the same shall be considered alongwith the applications on a date to be fixed and notified to all concerned by the Regional Transport Authority or State Transport Authority, as the case may be.
