Section 11 in The Punjab Passengers and Goods Taxation Rules, 1952
11. Calculation and recovery of penalty under Section 14.
(1)The penalty shall be calculated on the fare from the starting point of the journey of the defaulting passenger to the point of defection of default.(2)[ The prescribed authority shall recover from the penalty from the defaulting passenger at the spot in cash and shall issue a receipt in form PTT 18 in triplicate, the original copy of which shall be given to the passenger concerned. The first carbon copy of the receipt shall be sent of the Excise and Taxation Officer of the district in which the owner of the vehicle is registered under the Act and the second carbon copy be retained by him. He shall also direct the owner of the motor vehicle to issue a regular ticket to the passenger from the point of detection to the point of termination of his journey.] [Substituted vide Haryana Government Notification No. GSR 73/PA.16/52/S.22/Amd.(5)/74, dated 12th April, 1974.](3)The said officer shall render the amount of the penalty recovered by him within three days of the recovery to the Excise and Taxation Officer of the district concerned and the latter shall deposit the same into the Treasury by the next working day :[Provided that the Excise and Taxation Officer (Enforcement) or Excise and Taxation Officers of the district shall deposit the amount of penalty recovered by them or him from the ticketless travellers into the treasury within three days of their or his return to the headquarters.] [Substituted vide Haryana Government Notification No. GSR 91/PA.16/52/S.22/Amd.(3)/74, dated 19th July, 1974.][4] [Substituted vide Haryana Government Notification No. GSR 91/PA.16/52/S.22/Amd.(3)/74, dated 19th July, 1974.] The Excise and Taxation Officers (Enforcement) or Excise and Taxation Officers of the district shall maintain the account of the money received and deposited by them or him into the treasury in a register in form PTT 19.]
