Section 9(1) in The Punjab Passengers and Goods Taxation Act, 1952
(1)A registration certificate shall be granted in the prescribed manner to any owner applying therefor to the prescribed authority [* * * * *] [The words 'in the district in which his motor vehicle is registered under the Motor Vehicles Act, 1939', omitted by Punjab Act 6 of 1953.] on payment of a fee of [five rupees.] [Substituted for the words 'one rupee' by Punjab Act 6 of 1953.]
