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State of Haryana - Section

Section 3 in Punjab Military Transport Act, 1916

3. Liability to impressment.

(1)All animals, vehicles and boats, together with gear and equipment for the same, shall be liable to be impressed for military transport, whether for service within or without the limits of India, in accordance with the provisions of this Act.Explanation. - "Vehicles" shall be deemed to include also doilies, dandies, jhampans and palkies.
(2)Impressment may be for hire or for purchase.