Section 66(3) in The Punjab Motor Vehicles Rules, 1989
(3)A permit granted by the Stated Transport Authority or a Regional Transport Authority of any of the signatory States of the agreement referred to in sub- section (4) of the section 88 in terms of such agreement shall be valid without countersignatures in the State on all National and State highways specified in that agreement [subject to payment of such tax as may be leviable by the Punjab State and a receipt to that effect in form RPF of these rules is carried alongwith the permit.] [Added vide Punjab Government Notification No. G.S.R. 75/C.A. 59/88/S. 96/Amd. (15)/2001, dated 25.5.2001.]
