Section 83(6) in The Punjab Motor Vehicles Rules, 1989
(6)Any permit or part of a permit which is found by any person shall be delivered by that person to the nearest Police Station or the holder or to the State or a Regional Transport Authority by which it was issued and if the holder finds or receives any permit [-] [The words 'or part of a permit' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] in respect of which a duplicate permit has been issued, he shall return the original to the concerned State or the Regional Transport Authority.[84. Production of permit on demand. - A permit shall be produced on demand made at any reasonable time by any Officer under the control of the State Transport Commissioner or a Police Officer, not below the rank of a Sub- Inspector, if he is in uniform.] [Substituted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]
