Section 8(xii) in The Punjab Motor Vehicles Taxation Rules, 1925
(xii)[ Motor vehicles of a foreign country operating under sub section (1-A) of section 92 of the Motor Vehicles Act, 1939. - Total exemption, provided a provision for such exemption is made by the Central Government in the relevant reciprocal agreement with such foreign country.] [Added by Punjab Government Notification No. G.S.R. 96/P A. 4/24/S. 15/ Amd. (4)/65, dated the 3rd May, 1965.]
