Section 203(5) in The Punjab Motor Vehicles Rules, 1989
(5)Save with the approval of the Regional Transport Authority, no agreement shall be made under sub-rule (I) with any person who has a financial interest, direct or indirect, in any of the vehicles likely to be kept at the stand and unless the person with whom the agreement is to be made agrees that he will not employ in the working of the stand any person having such interest.
