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State of Punjab - Section

Section 138 in The Punjab Motor Vehicles Rules, 1989

138. Communication with driver

. [Section 111] - [(1) Every transport vehicle, whether for the use of the passengers or the goods or the persons carried in a vehicle owned by an educational institution in which the driver's seat is separated from the passengers or the goods or the persons compartment by a fixed partition, which is not capable of being ready opened, shall be furnished with efficient means to enable the passengers, persons, conductor or the cleaner who shall be seated at the back in such compartment to give signal to the driver when the former notices a faster vehicle approaching the one in which he is travelling.] [Substituted vide Punjab Government Notification No. G.S.R. 45/C.A. 50/88/P. 111/Amd. (11)/2000, dated 19.5.2000.]
(2)Sub-rule (1) shall not apply to :-
(i)Petrol tank lorries;
(ii)the vehicle fitted with tanks on the entire chassis;
(iii)the motor vehicles used by the local authorities for the carriage of refuse.
(2)Every goods carriage or tractor trailer combination shall be furnished with efficient means of communication to enable the cleaner or conductor to signal the driver to stop the vehicle or to caution to allow passage for faster moving vehicle. The connection of the communication bell shall be of adapter and socket type so that the communication bell could be connected and disconnected while coupling and discoupling the trailer.