Section 55 in The Punjab Motor Vehicles Rules, 1989
55. State of Motor Vehicles
. [Sections 63 and 65(2)(o)] - (1) In pursuance of section 63, the State Register of Motor Vehicles shall be maintained in the office of the State Transport Commissioner in Form 39 of the Central Rules.(2)The State Register of Motor Vehicles shall also be maintained in triplicate in the offices of each of the registering authorities in the Form referred to in sub-rule (1) and a copy of each page of it in duplicate shall be forwarded to the State Transport Commissioner every month. Each entry on the said register shall be attested by the registering authority or by a person so authorised to sign by the State Transport Commissioner.
