Section 92 in The Punjab Motor Vehicles Rules, 1989
92. Sale of tickets
. [Section 96(2)(xxviii)] - No driver or conductor of a public service vehicle or agent for the sale of tickets in a public service vehicle shall sell or attempt to sell tickets or solicit customers in any place which has been notified by the District Magistrate, by public proclamation or in such other manner as he may find convenient, as a place in which such sale or soliciting is not permitted.
