Section 4(2) in The Punjab Passengers and Goods Taxation Rules, 1952
(2)If an owner owns more than one motor vehicle and has more than one place of business, he shall, on application, be granted free of charge a copy of the certificate of registration duly authenticated by the Assessing Authority for each additional place of business and for each motor vehicle covered by the certificate and the owner shall exhibit, the same on a conspicuous part of each such place of business as well as on each motor vehicle.
