Section 106(3) in The Punjab Motor Vehicles Rules, 1989
(3)Upon receipt of a report under the proceeding sub-rules, the authority by which the permit was issued, may, subject to the provisions of [rule 77] [Substituted for 'rules 77 and 78' vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] :-(i)direct the holder of the permit, within such period not exceeding two months from the date of the occurrence, as the authority may specify either to make good the damage to or set right the failure of the vehicle or to provide a substitute vehicle; or(ii)if the damage to or failure of the vehicle is such that in the opinion of the said authority it cannot be made good or set right within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle, and when the holder of the permit fails to comply with such a direction, may suspend, cancel or vary the permit accordingly.
