Section 239(7) in The Punjab Motor Vehicles Rules, 1989
(7)[ In case the vehicle is not got released within the stipulated priod referred to in sub-rule (6), then rental charge at the rate of rupees one hundred per day, shall be charged after the expiry of a period of ten days from the date of seizer or detention of the vehicle.] [Added vide Punjab Government Notification No. 7/13/99-IT(2)15196, dated 17.12.1999.]
