Section 16 in The Punjab Motor Vehicles Rules, 1989
16. Change of address
. [Section 28(2)(g)] - The holder of a licence entitling him to drive as a paid employee or to drive a public service vehicle, shall, except in the case of a temporary absence not involving a change of residence for a period exceeding three months, report any change of his temporary or permanent address as given on the licence to the licensing authority by whom the licence was issued and to the licensing by whom it was last renewed.
