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State of Punjab - Section

Section 105 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

105. Disposal of unserviceable motor vehicles.

(1)Unless the Government otherwise directs, the norms of life and procedure of condemnation and and disposal of various kinds of vehicles in terms of years and kilometers covered shall be as under:
Sr No Nature of vehicle life
1 Motor Cycle Three wheelers As per norms prescribed by the State Transportcommissioner Punjab from time to time.
2 Ambassador Cart with Nova/Isuzu Engine) ContessaCar,
3 Jeep/Gypsy/Mamti Van or Car/ Qualis/ Tata sumoand other light motor vehicles
4 Matador and other medium vehicles
5 Heavy Motor Vehicles
6 Tractor/Bulldozers/Road Roller/JCB (excavator cum-Loader)Machine 25000 Hours of use or 11 years
The vehicles shall stand automatically condemned on completion of life provided that the Mead of the office may certificate a vehicle to be fit for use.
(2)The Reserve price of a vehicle shall be the Purchase price depreciated for the first year at thirty percent and for second and subsequent years at 9.5 percent per annum and depreciation for part of a year shall be calculated pro rata subject to minimum of thirty percent of the purchase price. The purchase price shall be the cost of the vehicle plus the purchase price of major accessories including air conditioner if fitted. The date for calculating the depreciated price in the above manner shall be the date on which the competent authority declare a vehicle condemned or the date on which reference is made to the Chief Executive Officer of the Zila Parishad for the disposal of the vehicle.
(3)Premature condemnation of the vehicles
(a)that have not completed their life as per norms; or
(b)vehicles that have met an accident and it shall not be useful after repairs; and
(c)fixation of their reserve price shall be done by the Vehicles Price Fixation Board constituted at the District level after physical inspection of the vehicle.
(4)The Vehicles Price Fixation Board shall consist of;
(a) the Chief Executive Officer of the Concerned Zila Parishad Chairman
(b) the District Transport Officer or his representative Member
(c) the Works Manager Punjab Roadways or Pepsu Road TransportCorporation. Member
(d) two officers of the concerned Panchayat Samiti or the ZilaParishad, as the case may be, one of whom should be anaccounts/finance functionary. Member
(e) the Deputy Chief Executive Officer of the Concerned ZilaParishad Member Secretary