Section 55(2) in The Punjab Motor Vehicles Rules, 1989
(2)The State Register of Motor Vehicles shall also be maintained in triplicate in the offices of each of the registering authorities in the Form referred to in sub-rule (1) and a copy of each page of it in duplicate shall be forwarded to the State Transport Commissioner every month. Each entry on the said register shall be attested by the registering authority or by a person so authorised to sign by the State Transport Commissioner.
