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State of Punjab - Section
Section 238 in The Punjab Motor Vehicles Rules, 1989
238. [ Powers of Officers of Motor Vehicles Department.] [Substituted vide Punjab Government Notification No. G.S.R. 16/C.A. 59/88/S. 213/Amd. (5)/99., dated 26.2.1999.]
- The following officers of the Motor Vehicles Department shall exercise the powers of the police as specified against each in respect of offences under the Act :-| (a) State Transport Commissioner | Power exercisable by a Superintendent of Police; |
| (b) Joint State Transport Commissioner and Secretary, StateTransport Authority | Power exercisable by a Superintendent of Police; |
| (c) Deputy State Transport Commissioner | Power exercisable by a Deputy Superintendent of Police; |
| (d) Secretary, Regional Transport Authority | Powers exercisable by a Deputy Superintendent of Police; |
| (e) District Transport Officer | Power exercisable by a Deputy Superintendent of Police; |
| (f) Consultant Route Planner | Powers exercisable by a Deputy Superintendent of Police; |
| (g) Assistant District Transport Officer | Power exercisable by an Inspector of Police; |
| (h) Motor Vehicle Inspector | Power exercisable by an Inspector of Police; and |
| (i) Incharge of the Traffic Check-Post | Power exercisable by a Sub-Inspector of Police] |