Section 66 in The Punjab Motor Vehicles Rules, 1989
66. Extension of validity of permits
. [Sections 86(i) and 96(2)(xi)] - (1) With the concurrence of the other Regional Transport Authority, concerned and subject to the control of the State Transport Authority a Regional Transport Authority which issues a permit other than a permit in Form PS may extend the effect of the permit to any other region or part of a region within the State and may attach conditions of the permit with respect to such other region and may vary the conditions of the permit in different regions, provided always that in the case of stage carriages the vehicles to which the permit refers are normally kept within the region of the Regional Transport Authority and subject to the other provisions of the rules.(2)An authority outside the State may with the occurrence of the State Transport Authority and subject to any conditions which may be mutually agreed upon by the two State Transport Authorities concerned, extend the effect of any permit to the whole of the State or to any route or area therein.(3)A permit granted by the Stated Transport Authority or a Regional Transport Authority of any of the signatory States of the agreement referred to in sub- section (4) of the section 88 in terms of such agreement shall be valid without countersignatures in the State on all National and State highways specified in that agreement [subject to payment of such tax as may be leviable by the Punjab State and a receipt to that effect in form RPF of these rules is carried alongwith the permit.] [Added vide Punjab Government Notification No. G.S.R. 75/C.A. 59/88/S. 96/Amd. (15)/2001, dated 25.5.2001.](4)The State Transport Authority or a Regional Transport Authority which issues a permit under sub-rule (1) or sub-rule (2), as the case may be, shall send a copy of the permit to his counterpart of the other State or region in which the permit has to take effect.
