Section 239 in The Punjab Motor Vehicles Rules, 1989
239. Duties, powers and functions of the Officers of the Motor Vehicles Department
. [Section 213] - (1) All Officers of the Motor Vehicles Department shall be responsible to administer and enforce the provisions of the Act, rules, regulations or Notifications made or issued thereunder and carry out such duties as have been assigned to them under these rules or such other duties as may be assigned to them.(2)The Officers of the Motor Vehicles Department shall be responsible for the regulation of and proper control of traffic and transport within their respective charge and inspection of stands, collecting, forwarding and/or with a view to ensuring provisions of amenities for the public in general.(3)Traffic control in districts shall continue to be performed by the District Police and the checking by the officers of the Motor Vehicles Department shall in no way interfere with the normal working of the Police in the matter of traffic control.(4)[ The persons appointed as officers under section 213 and specified as such in rule 238 shall have powers, if they have reasons to believe that a motor vehicle has been or is being used in contravention of the provisions of section 3 or section 4 or section 39 or without the permit required by sub- section (1) of section 66 or in contravention of any condition of such permit relating to the route on which or the area in which or the purpose for which the vehicle may be used, to seize and detain the vehicle, and shall keep the same in safe custody of the nearest police station or in the premises of a Government Department against a proper receipt to be given by him in form M.O.S.S. to the owner or incharge of the vehicle from whose custody the vehicle was seized and detained.(5)The officer incharge of the police station of a Government Department, shall ensure that the vehicle in question is kept in safe custody alongwith the goods contained therein, if any, at the time of keeping the same in his custody.(6)The vehicle may be got released by the concerned person within a period of ten days from the date of the seizer or detention of the vehicle, as the case may be.(7)[ In case the vehicle is not got released within the stipulated priod referred to in sub-rule (6), then rental charge at the rate of rupees one hundred per day, shall be charged after the expiry of a period of ten days from the date of seizer or detention of the vehicle.] [Added vide Punjab Government Notification No. 7/13/99-IT(2)15196, dated 17.12.1999.]
