Section 239(4) in The Punjab Motor Vehicles Rules, 1989
(4)[ The persons appointed as officers under section 213 and specified as such in rule 238 shall have powers, if they have reasons to believe that a motor vehicle has been or is being used in contravention of the provisions of section 3 or section 4 or section 39 or without the permit required by sub- section (1) of section 66 or in contravention of any condition of such permit relating to the route on which or the area in which or the purpose for which the vehicle may be used, to seize and detain the vehicle, and shall keep the same in safe custody of the nearest police station or in the premises of a Government Department against a proper receipt to be given by him in form M.O.S.S. to the owner or incharge of the vehicle from whose custody the vehicle was seized and detained.
