Section 74 in The Punjab Motor Vehicles Rules, 1989
74. Conditions that may be attached to a goods carriage permit
. [Sections 79(2)(ix) and 96(2)(xxxiii)] - A Regional Transport Auothority may attach to any goods carriage permit the following conditions in addition to those specified in sub-section (2) of section 79 and section 84, namely :-(a)no passenger or goods shall be taken up or set down en route;(b)a condition restricting the type and the ownership of goods which may be carried; and(c)no trailor shall be attached to the vehicle.
