Section 50 in The Punjab Motor Vehicles Rules, 1989
50. Vehicle entering the State from outside
. [Sections 47 and 65(2)(p)] - When any motor vehicle which is not registered in the State has been kept therein for a period exceeding fourteen days, the owner or other person in-charge of the vehicle shall send intimation to the registering authority of the District in which the motor vehicle is at the time of making the report and shall intimate -(a)his name and permanent address and the address where the motor vehicle is kept for the time being;(b)the registration mark of the motor vehicle;(c)the make the description of the motor vehicle; and(d)in the case of a transport vehicle the name of the authority within the State by whom the permit has been issued or countersigned:Provided that in case of a transport vehicle covered by a permit having validity in the State, it shall be necessary to make a report under this rule only at the time of first entry in the State.
