Section 72 in The Punjab Motor Vehicles Rules, 1989
72. Carriage of personal luggage in stage or contract carriage
. [Sections 96(2)(xvi), 72(2)(xxiv) & 96(2)(xxxiii)] - (1) In the case of a permit for a stage carriage, it shall be a condition that the luggage and personal effects of each passenger shall be carried free of charges subject to the limits given below :-(A)a stage carriage operating on routes other than route operating in urban areas locally -(a)30 Kilograms for each passenger occupying a seat in a stage carriage registered as Deluxe or Air-Conditioned;(b)15 Kilograms for each passenger occupying a seat in a stage carriage other than referred to in clause (a) above.(B)Stage carriages operating on routes other than those specified in clause (A), 5 Kilograms for each passenger, provided the luggage is carried by the passenger in his lap or underneath his seat :Provided that small articles such as overcoats and hand bags and the like shall not be weighed.(2)Subject to any directions issued by the State Transport Authority, a Regional Transport Authority may impose on the use of any contract carriage conditions in regard to the weight of luggage and goods which may be carried therein, generally or in any specified area.
