Section 17(3) in The Punjab Passengers and Goods Taxation Rules, 1952
(3)Every owner shall within 10 days of the close of the month to which such payment relates, submit to the Assessing Authority a return in form PTT 8-A.[17A. - The register in form PTT 8 referred to in Rule 17 shall be paged and marked from one end to the other and it shall be got authenticated by the owner from the Assessing Authority concerned before being brought into use and the owner shall surrender the same to the aforesaid authority within a period of ten days of the date when it is completely written up. A certificate giving the number of pages contained in the register shall be recorded at its end by the Assessing Authority before its use.] [Added by Haryana Government Notification No. GSR 98/PA.16/52/S.22/Amd./70, dated 20th August, 1970.]
