Section 3 in The Punjab Motor Vehicles Rules, 1989
3. Licensing Authority
. [Section 28(a)] - (1) Each of the District Transport Officers shall be the Licensing Authority for the area of the District for which he is appointed as such, to issue licences under Chapter II or as the case may be, Chapter III of the Act includes such other officer who is appointed in this behalf of the Government.(2)The area of jurisdiction of each licensing authority shall be the area of the district for which he is appointed as such or such other area as may be specified by the Government in this behalf.
