Section 40(2) in The Punjab Motor Vehicles Rules, 1989
(2)If a Board of Inspection or an authorised testing station defers its decision under clause (b) of sub-rule (1) in case of a renewal of a certificate of fitness and supplies the owner of the vehicle or his agent with a list of defects in Form C.F.X., and if thereafter the vehicle is not produced for further examination within a period of two months or within such period as my have been specified by the Board of Inspection or an authorised testing station in Form C.F.X., the certificate of fitness shall be deemed to be cancelled with effect from the date on which its duration expires.
