Section 17 in Punjab Public Carrier Goods Agents Licensing Rules, 1979
17. Display of licence. Section 66-A(2)(f).
(1)A collecting agent shall carry with him his licence while on duty and shall produce it on demand to any inspecting officer of the department of transport not below the rank of Secretary, Regional Transport Authority or District Transport Officer.(2)A forwarding and distributing agent shall exhibit his licence at some conspicuous place in the premises approved under rule 14 and the licence shall be made available for inspection by any inspecting officer of the Department of Transport not below the rank of Secretary, Regional Transport Authority, or District Transport Officer.(3)A collecting, forwarding and distributing agent shall carry with him his licence while on duty and shall produce it on demand to any inspecting officer of the Department of Transport, not below the rank of Secretary, Regional Transport Authority or the District Transport Officer and shall also cause a true copy of his licence to be exhibited at a prominent place in the premises approved under rule 14.
