Section 3(5) in The Punjab Motor Vehicles Taxation Act, 1924
(5)In case an owner applies for re-assignment of new registration mark of his motor car or motor cycle, which stands already registered in an another State, a tax on such motor car or motor cycle, shall be leviable in lump sum at such rate, as may be determined by the Government from time to time, but not exceeding the rate, as has been specified in the Schedule.
