Section 15 in The Punjab Motor Vehicles Rules, 1989
15. Intimation to original licensing authority of endorsements and renewals
. [Section 28(2)(g)] - (1) The Court or authority making or causing to be made an endorsement on a licence regarding disqualification under section 24 shall send intimation thereof in Form 'LE' to the licensing authority by whom the licence was issued.(2)A licensing authority renewing a licence under the provisions of sub-section (6) of section 15 shall intimate in Form L.R. the fact of renewal to the licensing authority by whom the licence so renewed was issued.(3)A licensing authority adding to the classes of vehicle under which a licence authorises the holder to drive vehicles under sub-section (3) of section 6 shall, if it is not the authority by whom the licence was issued, intimate the addition so made to that authority in Form "LAD".
