Section 125 in The Punjab Motor Vehicles Rules, 1989
125. Manner of filing objections
. [Sections 99 and 107] - The objections in terms of the sub-section (1) of section 100 shall be filed through a communication addressed to the Secretary to the Government of Punjab, Department of Transport, with a copy to the Chairman, State Transport Authority and the State Transport Undertakings under registered post within a period of thirty days as specified in the said sub-section (1).
