State of Punjab - Act
The Punjab Motor Vehicles Rules, 1989
PUNJAB
India
India
The Punjab Motor Vehicles Rules, 1989
Rule THE-PUNJAB-MOTOR-VEHICLES-RULES-1989 of 1989
- Published on 17 August 1989
- Commenced on 17 August 1989
- [This is the version of this document from 17 August 1989.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title and commencement
. - (1) These rules may be called the Punjab Motor Vehicles Rules, 1989.2. Definitions
. - In these rules, unless there is anything repugnant to the subject or context, -Chapter II
Licensing of Drivers of Motor Vehicles
3. Licensing Authority
. [Section 28(a)] - (1) Each of the District Transport Officers shall be the Licensing Authority for the area of the District for which he is appointed as such, to issue licences under Chapter II or as the case may be, Chapter III of the Act includes such other officer who is appointed in this behalf of the Government.4. Procedure for processing application for driving licence
. [Section 28] - On receipt of an application for grant of a learner's licence or a driving licence, as the case may be, in terms of the provisions of section 8 or section 9, the licensing authority shall process the application for the grant of a licence under the provisions of the Act.5. Licensing Authority to conduct the test
. [Section 28] - (1) If the application for grant of a licence is found in order under rule 4, the test for a learner's licence specified in rule 11 and for a driving licence specified in rule 15 of the Central Rules shall be conducted by the licensing authority.6. Photograph to be signed by the licensing authority
. [Section 28] - (1) The photograph of the holder of the licence when affixed to the licence shall be sealed with the seal of the licensing authority in such a manner that a part of the impression of the seal is upon the photograph and part on the margin.7. Appellate Authority
. [Sections 17, 19 and 28] - The appellate authority for the purposes of sub-section (2) of section 17 and sub-section (3) of section 19 shall be the State Transport Commissioner.8. Conduct and hearing of appeals
. [Section 29(2)(b)] - (1) An appeal under sub-section (2) of section 17 or sub-section (3) of section 19 shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear a cash receipt or a treasury challan of rupees ten, setting forth concisely the grounds of objection to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.9. Authority for making appointment of registered medical practitioner
. [Section 8(3)] - (1) The Chairman of the State Transport Authority in consultation with the Chief Medical Officer of the district concerned shall be the authorised person to appoint the registered medical practitioners for the purpose of sub-section (3) of section 8.10. Licences lost or destroyed
. [Section 28(2)(c)] - (1) If at any time the licence is lost by the holder or is destroyed, the holder thereof shall forthwith intimate the facts in Form LLD or in a latter setting out the particulars required by the Form LLD to the licensing authority in whose area he has his place of residence.11. Mutilated licence
. [Section 28(2)(c)] - (1) If at any time it appears to a licensing authority that a licence held by any person is so torn or defaced that it has ceased to be reasonably legible or that any important part of the original licence has been detached or is missing or that any unauthorised alterations have been made, the licensing authority may impound the licence and issue a duplicate licence.12. Issue of duplicate licence
. [Section 28(2)(c)] - When a duplicate licence is issued it shall be clearly stamped "DUPLICATE" in read ink and shall be marked with the date of issue of the duplicate and the seal of the licensing authority.13. Temporary authorisation in lieu of licence
. [Section 28(2)(c) and Section 296] - (1) When the holder of a licence has surrendered it to a licensing authority for renewal or for obtaining an addition to drive a public service vehicle under section 11 or for any other purpose under the Act or these rules and has deposited the fee as specified under rule 32 of the Central Rules for this purpose and the licence so surrendered has not been suspended or cancelled, the licensing authority or other authority to whom the licence has been surrendered shall furnish him with a receipt for the licence in Form "L Tem" or in Form L Tem (MVD) and during the period specified in the receipt so furnished it may be produced in place of the licence under section 130 and under sub-section (3) of section 206.14. Communication of particulars of licence
. [Section 28(2)(g)] - (1) A licensing authority taking possession of a licence under section 19 shall, if the licence was issued under the Act and was granted by another licensing authority, intimate this fact to the authority, by whom the licence was issued.15. Intimation to original licensing authority of endorsements and renewals
. [Section 28(2)(g)] - (1) The Court or authority making or causing to be made an endorsement on a licence regarding disqualification under section 24 shall send intimation thereof in Form 'LE' to the licensing authority by whom the licence was issued.16. Change of address
. [Section 28(2)(g)] - The holder of a licence entitling him to drive as a paid employee or to drive a public service vehicle, shall, except in the case of a temporary absence not involving a change of residence for a period exceeding three months, report any change of his temporary or permanent address as given on the licence to the licensing authority by whom the licence was issued and to the licensing by whom it was last renewed.17. Exemptions from the payment of fees
. [Section 28(2)(f)] - (1) Fees specified under rule 32 of the Central Rules shall not be charged from a person, if he is or has been serving in any army unit abroad or in the field area of the Defence Services of the Union whether employer on driving motor vehicles or otherwise:Provided that such a person shall be eligible for the aforesaid exemption if he makes an application for the grant or renewal of a licence within three months of his return from the service abroad or, as the case may be, from the field area.18. Driver's Badge
. [Section 28(2)(g)] - (1) The driver of a stage carriage or a contract carriage shall display his left breast a metal badge in the form specified in the First Schedule to these rules issued to him by the concerned licensing authority and inscribed with the name of the authority by which an authorisation to drive a stage carriage or a contract carriage has been granted and the word, "DRIVER" together with an identification number :Provided that a driver shall not hold more than one badge.19. Duties, functions and conduct of drivers of transport vehicles
. [Section 28(2)(h)] - The driver of a transfer vehicle shall, -20. Driver not to allow to travel certain persons
. [Section 28(2)(h)] - (1) No driver shall cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reason to believe to have been suffering from any infectious or contagious disease or the corpse of any person whom he knows or has reason to believe to have been suffering from any such disease.21. State Register of Driving Licences
. [Section 28(2)(j)] - (1) The State Register of Driving Licences shall be maintained in duplicate in the office of the State Transport Commissioner in Form 10 appended to the Central Rules.Chapter III
Licensing of Conductors of Stage Carriages
22. Application for grant of Conductor's Licence
. [Sections 30 and 38(2)(a)] - (1) An application for the grant or counter signatures of a Conductor's licence shall be made in Form "L Con. A" to the licensing authority of the district where the applicant resides or carries on business and shall be accompanied by, -(i)two clear copies of recent photographs of the applicant;(ii)a cash receipt or a treasury challan in token of payment of fee; and(iii)a medical certificate of fitness from a registered medical practioner authorised by the State Transport Commissioner on the recommendations of the Chief Medical Officer of the district concerned for this purpose alongwith a certificate issued by the St. John's Ambulance or any of its units in the State in Form FAB.23. Countersignatures of conductor's licence
. [Section 38(2)(j)] - A conductor's licence issued by a licensing authority having jurisdiction outside the State shall not be effective in the State, unless it is countersigned under the authority of a licensing authority having jurisdiction in the State in the manner as is applicable for removal of a conductor's licence.24. Renewal of conductor's licence
. [Sections 30 and 38(2)(e)] - (1) An application for renewal of a conductor's licence shall be made to the licensing authority in Form L.Con. R.A. thirty days before the expiry of the licence and shall be accompanied by a cash receipt or treasury challan in token of payment of fee for renewal of the licence.25. Liability for producing Medical Certificate
. [Section 31(2)(b)] - A person who has been authorised to act as a conductor of the stage carriages before the commencement of the Act, shall, within a period of twelve months from the date of such commencement, produce a medical certificate from the authority specified under rule 22 failing which he shall be disqualified under section 31 to act as a conductor.26. Grant of duplicate conductor's licence
. [Section 38(2)(f)] - If at any time a conductor's licence is lost or destroyed or mutilated or the photograph affixed thereto ceases, in the opinion of the licensing authority, to be of reasonable likeness of the holder the licensing authority shall proceed in such case in accordance with the provisions contained in rule 10 or 11, as the case may be.27. Appellate authority
. [Sections 33, 34 and 38(2)(e)] - The appellate authority for the purpose of sub-section (2) of Section 3 and sub-section (4) of section 34 shall be the State Transport Commissioner.28. Conduct and hearing of appeals
. [Section 38(2)(a)] - (1) An appeal under sub-section (2) of section 33 or sub-section (4) of section 34 shall be preferred in duplicate in the form of a memorandum, one copy of which shall bear a cash receipt of rupees twenty setting forth concisely the grounds of objections to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against.29. Conductor's badge
. [Section 38(2)(h)] - (1) The conductor of a stage carriage shall display on his left breast a metal badge in the form specified in the First Schedule to these rules issued by the licensing authority and inscribed with the name of the licensing authority by whom the conductor's licence is granted and the word "Conductor" together with the identification number.30. Badge not to be transferred
. [Section 38(2)(h)] - (1) No conductor shall lend or transfer his badge to any other person and no conductor shall wear a badge other then one issued to him by the licensing authority.31. Driver performing the duties of conductor
. [Section 38(2)(b)] - Any driver of a stage carriage may perform the duty of a conductor of a stage carriage temporarily for a period not exceeding ten days without getting a conductor's licence when he is so authorised with the prior approval of the Regional Transport Authority concerned, by any offer not below the rank of a Traffic Manager in the case of a State Transport Undertaking and by a Director or Managing Partner in the case of a transport company or a transport firm or a transport co-operative society:Provided that such driver should be able to perform the first aid duties and should possess educational qualifications as specified in sub-rule (3) of rule 22 for obtaining conductor's licence.32. Duties, functions and conduct of a conductor
. [Section 38(2)(c) and (h)] - The conductor of a stage carriage shall, -Chapter IV
Registration of Motor Vehicles
33. Registering authority
. [Section 65(2)(b)] - (1) The licensing authority as specified under Rule 3 shall be the registering authority for the purpose of registration of the vehicles within his jurisdiction :Provided that for the purposes of registration of a tourist vehicle, the registering authority shall be the Secretary, State Transport Authority, Punjab, whose area of jurisdiction shall be whole of the State.[(1-A) For the purpose of registration of non-transport vehicles on first sale under sub-section (3), (5) and (6) of Section 41 of the Motor Vehicles Act, 1988 from a dealer holding valid trade certificate, the Government may empower conditions as may be specified from time to time by it any such dealer who holds a degree from any recognised university.] [Inserted vide Punjab Government Notification No. G.S.R. 13/C.A.59/88/Ss. 65, 111 and 212/Amd. (7)/2000, dated 31.1.2000.]34. Appellate Authority
. [Sections 57 and 65(2)(b) and (p)] - The State Transport Commissioner shall be the appellate authority for the purpose of section 57.35. Conduct and hearing of appeals
. [Section 65(2)(a)] - (1) An appeal under section 57 shall be preferred in duplicate in the form of a memorandum one copy of which shall bear cash receipt or treasury challan of rupees twenty setting forth concisely the grounds of objection to the order of the registering authority or the Board of Inspection, as the case may be and shall be accompanied by a certified copy of the order appealed against.36. Reference to expert
. [Section 65(2)(a)] - (1) In the course of an appeal against a refusal to issue a certificate of fitness under section 56, the applicant may demand at his own cost that the opinion of an expert accepted by himself and approved by the appellate authority may be taken.37. Manner for exhibiting the particulars of transport vehicles
. [Sections 58(2) and 65(2)(g).] - (1) Save in the case of a motor car, the particulars set forth in Form PPTV, shall be exhibited in a fixed frame inside the transport vehicle in the driver's cabin, in English letters and numerals.38. Board of Inspection for issue or renewal of certificate of fitness
. [Sections 56 and 65(2)(a)] - (1) The functions to grant or renew a certificate of fitness of a transport vehicle other than tourist vehicles and all other functions which are to be discharged by a prescribed authority under section 56 shall be performed by a Board of Inspection within their jurisdiction which may be laid down by the State Transport Commissioner.39. Application for certificate of fitness
. [Sections 65(2)(b)] - (1) For the grant or renewal of a certificate of fitness, a transport vehicle shall be presented to the Board of Inspection or to an authorised testing station in whose functional area the vehicle is kept or whose functional area includes the major portion of the route or area to which the permit of the vehicle extends:Provided that the Board of Inspection or an authorised testing station shall keep in view, in addition to other matters, the design of the vehicle to be of the type approved by the State Transport Authority for grant of a certificate of fitness.39A. [ Penalty for Vehicle remained without Fitness.] [Substituted vide Punjab Government Notification No. G.S.R. 103/C.A. 59/88/Ss. 65, 96 and 177/Amd. (16)/2001 dated 29.10.2001.]
- The owner of a transport vehicle shall, if the fails to present his vehicle before the Board of Inspection of an authorised testing station, on or before the date of expiry of certificate of fitness or within such period so specified by Board of Inspection for its renewal, be liable to pay the following composition fee/penalties in additions to fee specified for renewal of certificate of fitness under rule 81 of the Central rules :-| Period of Delay | Amount of Penalty |
| (a) For each day upto 15 days | Rupees ten per day subject to maximum of Rupees Fifty. |
| (b) More than 15 days upto 3 months | Rupees ten per day subject to maximum of Rupees five Hundred |
| (c) More than 3 months up to 6 months | Rupees ten per day subject to maximum of Rupees One Thousand |
| (d) More than 6 months up to one year | Rupees ten per day subject to maximum of Rupees Two Thousand |
| (e) More than one year | Rupees Two thousand per year and Rupees ten for everyadditional day |
40. Procedure of Board of Inspection or an authorised testing station
. [Section 65(2)(b)] - (1) A Board of Inspection or an authorised testing station before which a vehicle is produced for the issue or renewal of a certificate of fitness may,-(a)issue a certificate of fitness or renew the same in respect of the vehicle;(b)defer decision regarding the issue or renewal of a certificate of fitness pending the rectification of certain defects; or(c)refuse to issue a certificate or renew the certificate.Where the course specified in clause (b) is followed, a Board of Inspection or an authorised testing station shall supply the owner of the vehicle or his agent with a list of the defects requiring correction in Form C.F.X., and pending the carrying out of the repair shall suspend and impound any certificate of fitness previously in force in respect of the vehicle. In completing Form C.F.X., the Board of Inspection or an authorised testing station shall note the conditions under which it shall be permissible for the vehicle to be used pending the grant or renewal of the certificate. These conditions shall in no case permit the use of the vehicle for the conveyance of passengers for hire or reward or for the carriage of goods other then goods carried in connection with the repairing of the vehicle.41. Report to be made when a certificate of fitness is cancelled or renewal is refused
. [Section 65(2)(b)] - A Board of Inspection or an authorised testing station shall intimate to the Regional Transport Authority by whom the permit of the vehicle was issued at the first instance and also to the registering authority of the District where the vehicle stands registered, the fact of cancellation of a certificate of fitness or refusal to renew the certificate of fitness, as the case may be and in both the cases referred to above, a Board of Inspection or on authorised testing station shall impound the certificate of fitness and forward it to the Registering Authority concerned.42. Temporary registration of motor vehicles
. [Section 43 and Section 65(2)(b)] - (1) When for any reason it is impracticable for the purchaser of a new motor vehicle to obtain a registration certificate in the ordinary course, owing to a temporary closure of the office of the registering authority or for other reasons, or where the purchaser of a new motor vehicle intends to export it at once beyond the limits of the State or to take it immediately to the District where he has his permanent residence or place of business, a temporary certificate of registration mark may be issued by the registering authority, firm of vehicles, dealer or manufacturer of vehicles appointed by the Government in this behalf subject to the provisions of sub-rule (2) and the temporary certificate and registration mark shall for the time being serve all the purposes of a regular certificate of registration and registration mark :Provided that the names of persons or the firm as aforesaid who shall be competent to sign the temporary certificate or registration shall be specified by the District Transport Officer on the recommendation of the State Transport Commissioner.42A. [ Fee for assignment of registration mark of choice.] [Added vide Punjab Government Notification dated 26.11.1997.]
- The Registering Authority shall assign a registration mark to the owner of a motor vehicle of his choice from amongst the registration marks, as specified in the Sixth Schedule, to these rules on payment of such additional fee, as may be fixed by the Government from time to time:Provided that if the owner of a motor vehicle holding any of the numbers, specified in the Sixth Schedule, from any previous series, wants to retain that number for his new motor vehicle, he shall be charged half of the fee, fixed for that number :Provided further that the Registering Authority may assign unutilised specified registration marks to motor vehicles owned by the State Government without charging any additional fee.[Provided further that if an owner of a motor vehicle holding any of the registration mark, from any fancy registration mark of choice from any previous registration series, wants to retain that registration mark, for his new motor vehicle, he shall not be charged any additional fee.] [Inserted by G.S.R. No. 42/C.A.59/1988/S.212/Amd.(24)/2014, dated 5.8.2014]43. Loss or destruction of certificate of registration of a vehicle other than transport vehicle
. [Section 65(2)(d)] - (1) If at any time the certificate of registration of a vehicle other than a transport vehicle is lost or destroyed the owner shall forthwith intimate the facts, in writing, to the registering authority by whom the certificate of registration was issued or by whom the registration marks of the vehicle was assigned under section 47 and shall apply in Form 26 of the Central Rules to the said registering authority for the issue of a duplicate certificate of registration and certificate of fitness.44. Loss or destruction of certificate of registration and certificate of fitness of a transport vehicle
. [Section 65(2)(d)] - (1) If at any time the certificate of registration or the certificate of fitness of a transport vehicle is lost or destroyed, the owner shall forth-wth intimate the fact, in writing, to the registering authority by whom the certificate of registration was issued or by whom the registration marks of the vehicle was assigned under Section 47 and shall apply in Form 26 of the Central Rules to the said registering authority for the issue of duplicate certificate of registration and certificate of fitness.45. Procedure when a lost certificate is subsequently found
. [Section 65(2)(d)] - (1) When a duplicate certificate of fitness or certificate of registration has been issued upon representation of the holder thereof that the original has been lost and if the original is afterwards found, the original certificate of fitness or certificate of registration shall be delivered forthwith to the registering authority.46. Temporary receipt for certificate of registration or certificate of fitness taken into possession by a competent authority
. [Section 65(2)(d)] - (1) When the holder of certificate of registration and a certificate of fitness of a transport vehicle has submitted them to a registering authority, Board of Inspection, a court, a police officer or to any other person authorised by the Government under section 206 or for any purpose under the Act or these rules and neither the certificate of registration nor the certificate of fitness has been suspended or cancelled, the authorities or the person as aforesaid shall furnish him with a receipt for the certificate of registration in Form R Temp. and during such time as the receipt shall be specified to remain in force it may be produced in place of the certificate of registration or the certificate of fitness under sub-section (1) of Section 130.47. Fee for late registration, assignment of registration mark and transfer of ownership
. [Section 65(2)(k)] - The owner of a motor vehicle shall, if be fails to make an application under sub-section (13) of section 41, sub-section (1) of section 47 or sub-section (5) of section 50 within the period specified in rule 54 of the Central rules, be liable to pay the following amount in addition to the fee specified for registration, assignment of registration mark or transfer of ownership of vehicles under rule 81 of the Central Rules if the same has not already been paid namely :-| For vehicles other than transport vehicle | For transport vehicle | |
| (in Rupees) | (in Rupees) | |
| (i) for delay not exceeding three months | Ten | Twenty |
| (ii) for delay exceeding three months but not exceeding sixmonths | Twenty | Forty |
| (iii) for delay exceeding six months but not exceeding twelvemonths | Thirty | Sixty-five |
| (iv) for delay exceeding one year but not exceeding two years | Forty | Eighty |
| (v) for delay exceeding two years | Fifty | One hundred. |
48. Intimation of transfer of ownership
. [Sections 50 and 65(2)(i)] - (1) An intimation of transfer of ownership of a motor vehicle shall be made in Form T.O.49. Reassignment of registration marks
. [Sections 47, 51 and (65)(2)(b)] - The registering authority assigning a new registration mark to a motor vehicle shall intimate the fact to the owner and the other party, if any, of an agreement of hire-purchase specified in the note on the certificate of registration and shall apply in Form R.M.I. to the registering authority with whom the vehicle stands registered for transfer of the records of the vehicles.50. Vehicle entering the State from outside
. [Sections 47 and 65(2)(p)] - When any motor vehicle which is not registered in the State has been kept therein for a period exceeding fourteen days, the owner or other person in-charge of the vehicle shall send intimation to the registering authority of the District in which the motor vehicle is at the time of making the report and shall intimate -51. Delay in intimation of change in residence or place of business
. [Sections 49(4) and 65(2)(k)] - (1) If the owner of a motor vehicle fails to comply with the provisions of sub-section (1) of section 49 the registering authority may require him to pay the following amount namely :-| (a) for delay exceeding thirty days but not exceeding threemonths | Rupees Ten |
| (b) for delay exceeding three months but not exceeding sixmonths | Rupees Twenty |
| (c) for delay exceeding six months but not exceeding ninemonths | Rupees Forty |
| (d) for delay exceeding nine months but not exceeding twelvemonths | Rupees Sixty |
| (e) for delay exceeding one year but not exceeding two years | Rupees Eighty |
| (f) for delay exceeding two years | Rupees one Hundred |
52. Exemption of road rollers and the like
. [Section 65(2)(c)] - The provisions of Chapter IV of the Act and the rules of this Chapter shall not apply to the road rollers, graders and other vehicles designed and used solely for the construction, repair and cleaning roads and which are owned by the Government of Punjab.53. Intimation to Financiers
. [Section 51(10)] - An intimation regarding any entry in the certificate of registration, as required under sub-sections (10) and (11) of section 51 of the Act shall be made to the financier in Form H.P. Entry by the registering authority immediately on the date of such entry being made.54. Information of stolen and recovered vehicles
. [Sections 62 and 65(2)(n)] - The returns regarding vehicles which have been stolen and stolen vehicles which have been recovered of which the police are aware under section 62 shall be sent every month to the State Transport Commissioner in Form S.R.V.55. State of Motor Vehicles
. [Sections 63 and 65(2)(o)] - (1) In pursuance of section 63, the State Register of Motor Vehicles shall be maintained in the office of the State Transport Commissioner in Form 39 of the Central Rules.Chapter V
Control of Transport Vehicles
56. Term of appointment of members of the State Transport Authority and Regional Transport Authority
. [Section 96(2)(i)] - (1) Any official member of the State Transport Authority or a Regional Transport Authority shall continue as such till such time as the Government may otherwise order and a non- official member of the State Transport Authority or a Regional Transport Authority shall hold office for a period of two years from the date of his appointment and thereafter not more than two months, unless he is reappointed by the Government :Provided that the Government may at any time remove any non-official member:Provided further that when any non-official member dies or is removed or vacates office, his successor shall hold the appointment for the remainder of the period of office of the member whose place he takes and thereafter until a successor is appointed.57. Conduct of business by the State Transport Authority
. [Section 90(2)(1)] - (1) The State Transport Authority shall meet at such times and at such places as its Chairman may appoint :Provided that the State Transport authority shall meet not less than once in each of the calender quarters January to March, April to June, July to September and October to December :Provided further that a clear ten days notice of each meeting shall be given.58. Conduct of business by a Regional Transport Authority
. [Section 92(2)(i)] - (1) Every Regional Transport Authority shall meet at such time and at such places as its Chairman may appoint :Provided that a Regional Transport Authority shall met not less than once in each month unless the State Transport Authority, otherwise directs :Provided further that a clear ten days' notice of each meeting shall be given.59. Provisions of rules 57 and 58 not to apply in certain cases
. [Section 68] - The provisions contained in rules 57 and 58 shall not apply in case the State Transport Authority or a Regional Transport Authority is constituted consisting of only one member.60. Procedure for conduct of business
. [Section 96(2)(i)] - (1) Subject to the provisions of the Act and these rules, the State Transport Authority or a Regional Transport Authority shall have power to make bye-laws to regulate the conduct of its business and shall likewise have powers to amend such bye-laws and the business of such authorities shall be conducted accordingly under the directions of the Chairman of the respective authority.61. Conditions for issuing directions by the State Transport Authority
. [Sections 68(4) and 96(2)(xxxiii)] - While issuing directions under sub- section (4) of Section 68 the State Transport Authority shall ensure that there is no undesirable and uneconomic competition amongst the holders of the permits and it shall also ensure compliance of the limits upon the number of permits and on the classes of permits for a specified route or area, if imposed.62. Forms of applications
. [Section 96(2)(iv)] - Applications for grant of a permit of vehicle under section 70, section 73, section 76, section 77 or section 87 shall be made in the following Forms mentioned against each, namely:-| Description of vehicle | Form |
| (i) Stage carriage | .. PSt SA |
| (ii) Contract Carriage | .. P.Co.P.A. |
| (iii) Private Services vehicles | .. PPSVA |
| (iv) Goods carriage,- | |
| (a) for or in connection with trade or business | .. PGCT. BA |
| (b) for hire or reward | .. PGT. HRA |
| (v) Temporary permit | .. PTem. A |
| (vi) Special permit under Sections 88(8) | .. S.P. |
63. Particulars of application
. [Section 96(2)(iv)] - An application for grant of permit of a vehicle made under section 70, section 73, section 76, section 77 or section 87 shall be accompanied by the following documents, namely :-64.
Omitted vide Notification dated 26.11.1997.65. Forms of Permits
. [Sections 96(2)(iv) and 88] - (1) A permit under section 72, section 74, section 76, section 79, section 80 or section 87 shall be in the following forms, namely :-| Description of permit | Form |
| (i) Stage carriage permit | .. P.St.S. |
| *[(i-a) Reserve Stage Carriage permit | .. R.St.O.P.] |
| (ii) Contract carriage permit | .. P.Co.P. |
| (iii) Private service vehicle permit | .. P.P.S.V. |
| (iv) Goods carriage permit- | |
| (a) for or in connection with trade or business | .. PGCT B |
| (b) for hire or reward; | .. PGC HR |
| (v) Temporary permit | .. P.Tem. |
| (vi) Special Permits | .. S.P. |
| (vii) National Permit | .. P.N.P.G.C. |
| **[(viii) Toursit permit, | .. Pb.T.P.] |
66. Extension of validity of permits
. [Sections 86(i) and 96(2)(xi)] - (1) With the concurrence of the other Regional Transport Authority, concerned and subject to the control of the State Transport Authority a Regional Transport Authority which issues a permit other than a permit in Form PS may extend the effect of the permit to any other region or part of a region within the State and may attach conditions of the permit with respect to such other region and may vary the conditions of the permit in different regions, provided always that in the case of stage carriages the vehicles to which the permit refers are normally kept within the region of the Regional Transport Authority and subject to the other provisions of the rules.67. Application fee for grant or renewal of permit
. [Section 96(2)(vii) and (viii)] - [(1) Every application for the grant or renewal of a stage carriage permit, contract carriage permit, goods carriage permit, special or temporary permit for fairs or booked parties on contract carriage or tourist permits or any other permit granted under the Act, shall be accompanied by a cash receipt or a treasury challan showing the deposit of following fees namely :-| Description of Motor Vehicles | Rate of Fees | |
| 1 | 2 | |
| A. | (a) Buses | Rs. 2,000 |
| (b) Mini Buses | Rs. 1,500 | |
| (c) Tourist Maxi Cabs | Rs. 400 | |
| (d) Motor Cabs (for operation in Punjab territory/TouristCabs/Goods Carriage | Rs. 200 | |
| (c) Tempos or Auto Rickshaw | Rs. 100 | |
| (f) Other Vehicles | Rs. 50 | |
| B. | (a) Fee for a Special Permit | Rs. 100 |
| (b) Fee for temporary permits for two days | Rs. 100 | |
| C. | Fee for a duplicate copy of a permit | Rs. 100 |
| Description of Motor Vehicles | Rate of Permit Fee (For each region per year) | |
| 1 | 2 | |
| -1 | (a) Buses | Rs. 1,000 |
| (b) Mini Buses | Rs. 750 | |
| (c) Goods Carriage (Heavy) | Rs. 400 | |
| (d) Goods Carriage (Light and Medium) | Rs. 80 | |
| (e) Tempo/Auto Rickshaws | Rs. 300 | |
| (f) Tourist Maxi Cab/Motor Cabs (within Punjab) | Rs. 200 | |
| (g) Tourist Permit for Motor Cabs | Rs. 100 | |
| (h) Special/Temporary permit up to one week and for eachsubsequent week or part thereof or for duplicate copy of a permitof any kind | Rs. 200 |
| Description of Motor Vehicles | Rate of counter-signature fee per year | |
| For each region | For Punjab | |
| (a) Buses | Rs. 1,000 | __ |
| (b) Mini Buses | Rs. 750. | __ |
| (c) Goods Carriage (Heavy) | Rs. 400 | __ |
| (d) Motor Cabs/Goods Carriage (Light and Medium) | __ | Rs. 500 |
| (e) Tempo/Auto Rickshaws | Rs. 300 | Rs. __ |
| (f) Maxi Cabs | __ | Rs. 1,000 |
| (g) Private Service Vehicles | __ | Rs. 12,000". |
| Description of Motor Vehicles | Rate of counter-signature for Punjab per year (in rupees) |
| (a) Motor cabs | Rs. 500.00 |
| (b) Maxi cabs. | Rs. 1000.00 |
| (c) Private Service Vehicle | Rs. 12000.00 |
| (d) Goods Carriages (Light and Medium Goods Vehicles) | Rs. 500.00 |
68A. [ Fee for late issue and late renewal of permit.] [Substituted vide Punjab Government Notification No. G.S.R. 103/C.A. 59/88/Ss. 65, 96 and 177/Amd. (16)/2001 dated 29.10.2001.]
- In case where the vehicle remained without permit or counter-signatures or renewal of permit, the following amount of fee In addition to fee for permit or counter-signatures specified under rule 68 of the said rules, shall be charged :| Period of Delay | Amount of Penalty |
| (a) For each day up to 15 days | Rupees ten per day subject to maximum of Rupees Fifty |
| (b) More than 15 days up to 3 months | Rupees ten per day subject to maximum of Rupees Five Hundred |
| (c) More than 3 months up to 6 months | Rupees ten per day subject to maximum of Rupees One Thousand |
| (d) More then 6 months to one year | Rupees ten per day subject to maximum of Rupees two thousand |
| (e) More than one year | Rupees two thousand per year and Rupees ten for everyadditional day |
69. Fees for temporary permits
. - [ - ] [Omitted by Punjab Government Notification No. GSR84/CA/59/88/Ss. 28, 38, 65, 93/Amd.(1)94.]70. Limitation of capacity of stage carriages and contract carriages
. [Section 96(2)(xv)] - Save with the special permission of the Government, no permit or counter-signatures on the permit shall authorise the conveyance of more than seventy-two passengers, excluding the driver and the conductor in a stage carraige or contract carriage.71. Conditions or carriage of goods in stage carriage and contract carriage
. [Section 96(2)(xvi] - (1) No goods shall be carried on the top deck of a double decked Stage carriage.72. Carriage of personal luggage in stage or contract carriage
. [Sections 96(2)(xvi), 72(2)(xxiv) & 96(2)(xxxiii)] - (1) In the case of a permit for a stage carriage, it shall be a condition that the luggage and personal effects of each passenger shall be carried free of charges subject to the limits given below :-(A)a stage carriage operating on routes other than route operating in urban areas locally -(a)30 Kilograms for each passenger occupying a seat in a stage carriage registered as Deluxe or Air-Conditioned;(b)15 Kilograms for each passenger occupying a seat in a stage carriage other than referred to in clause (a) above.(B)Stage carriages operating on routes other than those specified in clause (A), 5 Kilograms for each passenger, provided the luggage is carried by the passenger in his lap or underneath his seat :Provided that small articles such as overcoats and hand bags and the like shall not be weighed.73. Conditions that may be attached to a stage carriage permit or contract carriage permit
. [Sections 72(2)(xxiv), 74(2)(xiii) & 96(2)(xxxiii)] - A Regional Transport Authority may attach to a stage carriage permit or a contract carriage permit the following conditions in addition to those specified in sub-section (2) of Section 72, sub-section (2) of section 74, section 84 or sub-section (11) of section 88, as the case may be, namely :-74. Conditions that may be attached to a goods carriage permit
. [Sections 79(2)(ix) and 96(2)(xxxiii)] - A Regional Transport Auothority may attach to any goods carriage permit the following conditions in addition to those specified in sub-section (2) of section 79 and section 84, namely :-75. Cancellation or revocation of permit.
[Section 96(2)(ix)] - When a permit has been granted on an application by a Regional Transport Authoirty in respect of a particular vehicle or service or vehicles and it appears that a permit has been granted by another Regional Transport Authority, -76. Temporary authorisation in lieu of permit
. [Section 95(1)] - (1) When the holder of a permit has submitted [-] [The words 'Part A or Part B or both of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit, to the State Transport Authority or a Regional Transport Authoirty for renewal or countersignatures of the permit or for any other purpose, or when a police officer or any court or other person authorised by the Government under Section 206 has taken possession of a permit from the holder thereof, the aforesaid authorities or the person shall furnish to the holder a receipt for the permit and a temporary authorisation in Form Temp. A. to ply the vehicle, during such period as may be specified in the said temporary authorisation, and during the said period the production of the temporary authorisation on demand, shall be deemed to be a valid production of the permit:Provided that the authority by which temporary authorisation was granted shall extend the period for whichi the temporary authorisation is to remain valid until the permit is returned but such extension shall not be beyond the period of validity of the permit.77. Permission authorising the replacement of a vehicle
. [Section 83] - (1) If the holder of a permit relating to a particular vehicle desires at any time to replace the vehicle with another, he shall forward [- ] [The words 'Part A of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit and apply in writing to the State or a Regional Transport Authority by which the permit was issued stating the reasons why the replacement is desired and shall, -(i)forward the certificate of registration, if the new vehicle is in his possession; or(ii)state any material particular in respect of which the new vehicle will differ from the old, if the new vehicle is not in his possession.78. Permits for the replacement of vehicle forming part of a service
. [Section 83] - [-] [Rule 78, omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]79. Treatment of countersignatures on permit of replaced vehicle
. [Section 83] - (1) The authority granting permission for the replacement of a vehicle under [rule 77] [Substituted for 'rules 77 and 78' vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] shall, unless the authority by which the permit was counter-signed has, by general or special order, otherwise directed, endorse on the correction made to [-] [The words 'Parts A and B of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit under the aforesaid rules the words, "Valid also for....", inserting the name of the authority concerned and shall intimate the particulars of the replacement to such authority.80. Surrender of permits
. [Sections 86 and 95(2)(ix)] - (1) The holder of a permit may, at any time, surrender it [-] [The words and brackerts '(Parts A and B of Permit)' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] to the State or Regional Transport Authority by which it was granted and the State or Regional Transport Authority as the case may be shall forthwith cancel any permit so surrendered.81. Transfer of a permit
. [Section 82] - (1) When the holder of a permit desires to transfer the permit to some other person under sub-section (1) of section 82 he and the person to whom he desires to make the transfer shall make a joint application, in writing, accompanied for grant of permit to the State or a Regional Transport Authority by which the permit was issued, setting forth the reason for the transfer and stating whether any premium, payment or other consideration arising out of the transfer is to pass or has passed between them and the nature and amount of any such premium, payment or consideration.82. Regulation of service of contract carriage
. [Section 95] - An owner of a state carriage which is used as a contract carriage or that of a contract carriage shall ensure that it proceeds to the destination made by the hirer through the shortest route and shall not allow it to remain at any public place except when engaged as such and shall,-83. Issue of duplicate permits
. [Section 96(2)(v)] - [(1) In case a permit is lost or destroyed, the holder thereof shall forthwith intimate this fact to the State Transport Authority or the concerned Regional Transport Authority, as the case may be, who had issued the permit. If the holder of the permit intends to obtain a permit, he may apply for the issue of a duplicate permit to the concerned authority.] [Substituted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]85. Appeals against orders of State or Regional Transport Authority
. [Section 96(2)(iii) and (xiii)] - (1) A person desiring to prefer an appeal against an order of the State or a Regional Transport Authority referred to in sub- section (1) of section 89 shall, within thirty days of the receipt of the order, prefer an appeal in the form of a memorandum, in duplicate, one copy of which shall bear a court fee stamp of [one hundred rupees] [Substituted vide Punjab Government Notification No. GSR84/CA/59/88/Ss.28, 38, 65, 93/Amd.(1)94.] to the State Transport Appellate Tribunal constituted under sub-section (2) of section 89 (hereinafter referred to in these rules as the appellate authority) setting forth concisely the grounds of objection to the order of the State or a Regional Transport Authority, as the case may be, together with a certified copy of that order.86. Procedure in hearing appeals
. [Section 96(2)(iii) and (xiii)] - On the appellate authority appointing a time and place for hearing under rule 85, the appellant shall, within fourteen days of the receipt of intimation that a hearing will take place, forward to the appellate authority a list of the documents upon which he proposes to rely, together with copies of such documents in duplicate, and may upon the appointed day and at subsequent hearings, appear either in person or through an agent or representative authorised by him, in writing, in this behalf.87. Interval of rest
. [Section 91(5)] - (1) Any time spent by a driver of a vehicle on work other than driving in connection with the vehicle or with the load carried or to be carried on the vehicle including any time spent on the vehicle during a journey save as a passenger in a public service vehicle shall not be deemed to be an interval of rest for the purpose of section 91.88. Record of working hours to be maintained
. [Section 91] - The employer of any person whose work is subject to the provisions of sub-section (1) of section 91 shall fix the hours of work of such person so as to conform with those provisions and shall record the working hours in the table specified below and this record will be open to inspection by any officer under the control of the State Transport Commissioner on demand :-| Name of employee | |||
| Date | Working hours in a day | Hours of rest | Total number of working hours in a week |
| 1 | 2 | 3 | 4 |
89. Lost Property
. [Sections 96(2)(xvii) and 107(2)(f)] - (1) In the case of a public service vehicle other than Government owned vehicles, the conductor, or if there is no conductor, the driver shall at the conclusion of a journey, make search in the vehicle for anything left by any passenger and shall take into his custody anything so found and immediately shall make over the same to a responsible person at any office or station of the permit holder or to an official of a police station and shall likewise take into custody and dispose of anything so found by any other person. The responsible person at any office or station of the holder of the permit of the vehicle receiving the aforesaid goods shall keep them safe and if the goods are not claimed by the owner or any other person appearing to him to be entitled thereto, shall, if such owner of goods is known, cause a notice to be served upon him requiring him to remove the goods. If such owner is not known or a notice cannot be served upon him or he does not comply with the requisition in the notice such property shall be deposited with the nearest police station as unclaimed property after three months of taking over charge thereof :Provided that if the goods are of perishable nature and are not claimed within forty-eight hours, they shall be disposed of by the responsible person at the station of the holder of the permit by public auction and the receipts thereof shall be deposited with the nearest police station against proper receipt and shall be disposed of by the police under the laws affecting the articles.90. Conduct of passengers in a stage carriage
. [Section 99] - (1) If at any time a passenger in a stage carriage, -(i)behaves in a disorderly manner;(ii)behaves in a manner likely to cause annoyance to any female passenger;(iii)uses abusive language;(iv)molests any other passenger;(v)enters the vehicle under the influence of liquor or drugs;(vi)spits;(vii)obstructs the conductor or the driver or any authorised employee of the permit holder in the execution of his duties or interfere without due cause with the driving of the vehicle;(viii)intentionally avoids payment of the fare;(ix)refuses to show ticket on demand by any authorised person;(x)uses or attempts to use any ticket which has been altered or defaced or in the case of ticket bearing an indication that it is not transferable issued to another person;(xi)is reasonably suspected to be suffering from any contagious or infectious disease;(xii)commits or abets any offence under the Act or these rules;(xiii)uses of attempts to use a ticket other than the ticket valid for a particular journey;(xiv)carries with him in the vehicle luggage of a description which is likely to obstruct, annoy or cause inconvenience or be offensive to any other passenger;(xv)occupies accommodation for more than one seat or without lawful excuse occupies any seat exclusively reserved for ladies or other categories of passengers.(xvi)refuses to pay a fresh fare for the journey performed by him if he has so altered or defaced his ticket as to render its contents illegible;(xvii)is found travelling without ticket pertaining to the journey being performed by the vehicle at the time of his being so found;(xviii)refuses to leave the vehicle, if so requested by the conductor or driver at the completion of the journey for which he has paid the fate;(xix)knowingly enters and insists on travelling in a vehicle which is carrying the maximum number of passengers as specified for that vehicle;(xx)hangs on to any exterior part of a vehicle;(xxi)wilfully damages, spoils, removes or interfere with any fittings or equipment on or on the vehicle;(xxii)enters or alights from a vehicle except by the entrance or exit provided for the purpose;(xxiii)attempts to enter a vehicle without first permitting passengers who have completed their journey to alight;(xxiv)enters or leaves a vehicle except in a queue and in an orderly manner;(xxv)distributes printed or similar matter of any description or distributes any articles for the purpose of advertisement; or(xxvi)to the annoyance of other passengers uses or operates any noisy instrument or makes or combines with any person to make any excessive noise by singing or otherwise;(xxvii)begs, sells or offers for sale any article in or on the vehicle;(xxviii)smokes,the driver or the conductor or any authorised person of the service or any officer under the control of the State Transport Commissioner may require such passenger to alight from the vehicle and may stop the vehicle and keep it standing until the passenger has alighted, or on the request of the driver or conductor may be removed from the vehicle by any police officer or any officer of the State Transport Undertakings.91. Prohibition of use of force to collect passengers
. [Section 96(2)(xxvii)] - No driver or conductor of a public service vehicle or agent for the sale of tickets shall touch, annoy or use force to any person with the object of inducing that person or any other to travel in any public service vehicle or shout loudly or use any horn, bell, gong, whistle, gramophone, megaphone, loudspeaker, musical instrument or other device for creating loud noise with the object of attracting passengers.92. Sale of tickets
. [Section 96(2)(xxviii)] - No driver or conductor of a public service vehicle or agent for the sale of tickets in a public service vehicle shall sell or attempt to sell tickets or solicit customers in any place which has been notified by the District Magistrate, by public proclamation or in such other manner as he may find convenient, as a place in which such sale or soliciting is not permitted.93. Licensing of ticket agents
. [Section 96(2)(xviii)] - (1) No person shall act as an agent for the sale of tickets for travel by a public service vehicle, otherwise than in the vehicle itself or in a fixed office, unless he has obtained from the licensing authority a licence permitting him to do so.94. Issue of ticket agent's licence
. [Section 96(2)(xxviii)] - (1) Licences under rule 93 shall consist of. -(a)a permit in form TAP; and(b)a metal badge of the kind illustrated in the First Schedule to these rules.95. Cancellation of ticket agent's licence
. [Section 96(2)(xxviii)] - (1) The licensing authority shall forthwith cancel any licence issued under rule 93 upon request made to him by the principal on whose application it was granted.96. Terms of ticket agent's licence
. [Section 96(2)(xxviii)] - Unless a shorter term is appointed, a ticket agent's licence shall be valid for one year from the date of issue or renewal but may be cancelled at any time by the licensing authority if it appears to it that the conduct of the agent in his relations with the public has been unsatisfactory or that the agent is not a suitable person to continue as such.97. Ticket Agent's badge to be exhibited
. [Section 96(2)(xxviii)] - (1) A ticket agent shall carry his badge and permit on his person at all times when he is engaged in his duties, the badge being displayed prominently on the left breast.98. Appeal against the orders made under rule 94, 95 or 96
. [Section 96(2)(xxviii)] - (1) The authority to whom an appeal may be preferred against the order of the licensing authority refusing to grant ticket agent's licence under rule 94, cancellation of ticket agent's licence issued on the request of the principal under rule 95 or cancellation of ticket agent's licence under rule 96 shall be the State Transport Commissioner whose decision shall be final in this behalf.99. Conduct of ticket agent
. [Section 96(2)(xxviii)] - The licensed ticket agent shall,-100. Disinfection
. [Section 95] - (1) All public service vehicles shall be disinfected with D.D.T. or Gammaxane formulations or any other disinfectant after every two months and the owners shall furnish to the Regional Transport Authority concerned a certificate to that effect duly signed by the Chief Medical Officer of Health or any other officer authorised by him in this behalf. The period of two months shall count from the date of the last certificate furnished as aforesaid :Provided that if adequate arrangements for the disinfection of vehicles are made by permit holder at this own premises to the satisfaction of the Chief Medical Officer of Health, a certificate of disinfection by such permit holder shall be sufficient.101. Carriage of persons in goods carriage
. [Section 96(2)(xxxi)] - (1) Save in the case of a vehicle which is being used for the carriage of troops or police or in the case of a stage carriage in which goods are being carried in addition to passengers, no person shall be carried in a goods carriage other than its owner or hirer, a bona fide employee of the owner of the hirer of the vehicle and the persons allowed under this rules.102. Conditions for carriage of animals in goods carriage
. [Section 96(2)(xxvii)] - (1) No animal shall be carried in a goods carriage in a public place unless, -(i)the load body the vehicle is constructed of strong wooden planks or of iron sheets with a minimum height of 1.05 metres measured from the floor of the vehicle in all sides and the back; and(ii)the animal is properly secured by ropes tied to the side of the vehicle.| Category of animals | Floor space required per animal |
| (1) Mule or horse of gelding | .. 2.20 square metres |
| (2) Buffalo or buffalo bull | .. 1.67 square metres |
| (3) Cow or bullock or adult heifer or cow bull | .. 1.48 square metres |
| (4) Pony or ass or colt or filly | .. 1.20 square metres |
| (5) Calves of two to three years | .. 1.11 square metres |
| (6) Calves below two years | .. 0.74 square metres |
| (7) Deer and pig | .. 0.50 square metres |
| (8) Sheep or ram and goat | .. 0.32 square metres |
| Name and address of the permit holder | Type of permit | Permanent__________Temporary | Registration No. of Vehicles | Goods Date carriage for hire or reward trade and business | |
| Serial No. of trip | Name and address of sender or booking Agents | Name and address of consignee | Name of commodity carried | Weight in quintals/kgs. | Origin |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Destination | Distance between 6 and 7 | Quintals per kms performed Col.(5) x Col.(8) | Freight charged in rupees | Remarks |
| 7 | 8 | 9 | 10 | 11 |
| Signature of Permit-holder |
103. Log-books and complaint books to be maintained by drivers of transport vehicles
. [Sections 96(2)(vi) and (xxxii) and 95(1)] - (1) The owner of a transport vehicle other than a stage carriage shall ensure that the driver of the vehicle maintains a log-book and enters particulars of every hiring consignment therein.1. Name of the owner.
2. Driver's name.
3. Vehicle No.
4. Consignor
5. Consignee.
6. From
7. To
8. Nature of goods and weight.
9. Distance.
10. Freight.
11. Remarks.
104. Other records to be maintained
. [Section 96(2)(xxxii)] - (1) The State or a Regional Transport Authority may by general or special order, require the holder of a permit in respect of any transport vehicle to maintain records and submit a return in respect of the vehicle in such form as that authority may specify and such records and returns may include, particulars of the daily use of the vehicle in respect of :-(i)the name and licence number of the driver and conductor and other attendant, if any;(ii)the route upon which or the area within which the vehicle was used;(iii)the number of kilometres travelled;(iv)the time of commencement and termination of a journey and of any halts on a journey when the driver obtained rests;(v)the weight of goods carried between specified places and the nature of the goods; and(vi)in the case of goods carried in a stage carriage, the number of trips and the kilometres when goods were carried solely and when goods were carried in addition to the passengers and in the later case the number of the seats available for passengers.105. Change of address of permit holder
. [Section 96(2)(xxvii)] - (1) If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in the permit, he shall, within fourteen days, send [-] [The words 'part A of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit to the authority by which the permit was issued intimating the new address and shall pay a fee of rupees ten for making entry with regard to change of address.106. Intimation of damage to or failure of a public service vehicle
. [Section 96(2)(xxiv)] - (1) The holder of a stage carriage or contract carriage permit shall, within seven days of the occurrence report, in writing, to the authority by which the permit of that vehicle was issued, any failure of or damage to such vehicle or to any part thereof, if the failure or damage is of such a nature as to render the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.107. Information of failure to ply the vehicle
. [Section 96(2)(xxiv)] - (1) If the holder of a stage carriage permit is at any time unable to ply his vehicle for any cause whatsoever in accordance with the time-table approved by the Regional Transport Authority, he shall forthwith send an intimation about the same to the Regional Transport Authority by which the permit was issued as well as the nearest Deputy Commissioner or the Sub-Divisional Officer (Civil).108. Inspection of Transport Vehicles and their contents
. [Section 96(2)(xxx)] - (1) Any Police Officer in uniform not below the rank of a Sub-Inspector on an Officer under the control of the State Transport Commissioner authorised in this behalf by him may at any time when the vehicle is in a public place, call upon the driver of goods vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the said Officer to make reasonable examination of the contents of the vehicle.109. Taxi Meter
. [Sections 74(2)(viii) and 96(2)(xx)] - (1) Every motor-cab except tourist vehicle shall be fitted with a taxi meter of a pattern approved by the State Transport Authority and shall be in conformity with any instructions that may be issued by the State Transport Authority.110. Procedure for obtaining an Agents or Convassers' Licence under Section 93
. [Sections 93 and 96(2)(xxix) and (xxxiii)] - (1) Any person desiring to obtain a licence under Section 93 to be made operative in one region may make an application to the Regional Transport Authority concerned in Form Pb. GBA-1:Provided that if the licence has to be made operative in more than one region, the application shall be made to the State Transport Authority in Form Pb. GBA-2.111. Security for compliance with the conditions
. [Sections 93 and 96(3)(xxxix)] - (1) For ensuring compliance with the provisions of these rules and conditions of the licence granted under rule 110, the State or the Regional Transport Authority shall, at the time of granting a licence require the applicant to furnish security of a sum of rupees fifty thousand.112. Period of validity and renewal
. [Sections 93(2) and 96(xxxix)] - (1) A licence granted under sub-rule (4) of rule 110 shall be valid for a period of three years from the date of its grant and may be renewed for a period of three years at a time.113. Fee for a licence
. - Fee for the grant or renewal of licence under rule 110, or rule 112 shall be follows :-| (a) for the grant of principal licence | Rs. 500.00 |
| (b) for the grant of supplementary licence for each additionalestablishment or sub-agency | Rs. 100.00 |
| (c) for renewal of a licence if application is made in time | - |
| (i) Principal licence | Rs. 500.00 |
| (ii) supplementary licence for each additionalestablishment or sub-agency | Rs. 100.00 |
| (d) Penalty for renewal of licence if application is not madein time but is made before the expiry of licence :- | |
| (i) Principal Licence :- | |
| (a) if application is made late by seven days | Rs. 50.00 |
| (b) If application is made late by more than seven days,but not more than fourteen days | Rs. 60.00 |
| (c) if application is made late by more than fourteen daysbut not more than twenty-one days | Rs. 80.00 |
| (d) if the application is made late by more than twenty-onedays but not more than thirty days | Rs. 200.00 |
| (ii) Supplementary Licence :- | |
| (a) if the application is made late by fifteen days | Rs. 20.00 |
| (b) if the application is made late by more than fifteen butnot more than thirty days | Rs. 30.00 |
114. Conditions of a licence
. [Section 96(2)(xxix)] - (1) A licence issued or renewed under rules 110 and 112 shall be subject to the following conditions, namely:-(i)the licence shall, subject to the provisions of rule 116 provide places for loading and unloading of goods;(ii)the licensee shall be responsible for proper arrangement for storage of goods, collected for despatch and delivery;(iii)where the licensee is authorised to forward and distribute goods he shall,-(a)be liable to the consignee for any loss or damage to goods while in his control or possession;(b)be responsible for proper delivery of goods to the consignee;(c)not issue a goods transport receipt without having actually received the goods;(d)not deliver the goods to the consignee without actually receiving from the consignee a goods transport receipt and in case of loss or misplacement of the same, an indemnity bond covering the value or goods.(iv)the licence shall insure the goods against any loss or damage while in his control or possession;(v)the licensee shall maintain a proper record of the vehicles under his control and of the collection, despatch and delivery of goods which shall be open to inspection by the State Transport Authority, the Regional Transport Authority or by any person duly authorised in this behalf by such authority and shall furnish to the State Transport Authority a return in respect of the previous six months in Form Pb. GBA-7 within thirty days after the 30th September and 31st March every year;(vi)the licensee shall furnish the person operating the vehicle with correct figures of the freight to be received by them from the consignors or the consignees;(vii)the licensee shall maintain proper accounts of the commission charged by him and the licensee with gross income of Rs. 25,000 or above per annum shall get his account audited by the Chartered Accountant;(viii)the licensee shall ensure that the goods vehicles under his control have valid permits for routes on which the vehicles have to ply;(ix)the licensee shall maintain in good condition a weighing device capable of weighing, at a time, not less than 200 kilograms;(x)the licensee shall attend to his customers in order in which they approach him:Provided that the customers in respect of such perishable goods, as may be notified by the Government in the Official Gazette, shall be given priority over the other customer, but such customers shall be attended to in order in which they approach the licensee;(xi)the licensee shall assign the consignment amongst the persons operating the vehicles in the order in which they have approached him and shall maintain a register chronologically recording particulars of the available goods and the persons waiting to operate the vehicles;(xii)the licensee shall comply with the provisions of these rules and shall observe such conditions as the State or Regional Transport Authority may specify in the licence;(xiii)the licensee shall make all contracts, in writing, containing the following particulars, namely :-(a)Name and address of consignor and the consignees;(b)Description and weight of the consignment;(c)Destination and its distance in kilometres from the starting station to the destination;(d)Freight per quintal per kilometre and for the whole vehicle per kilometre;(e)Delivery instructions, for example, the date by which and the exact place where the goods are to be delivered to the consignee;(f)Terms of agreement for payment; and(g)Name of the owner, driver, the registration number of the vehicles, its authorised load and amount of the commission.(xiv)the licensee shall administer his approved premises in an orderly manner and shall keep it in good and clean condition; and(xv)the licensee shall take all precaution to ensure that no breach of any of the provisions of the Act or rules made thereunder or the conditions of the licence is committed.115. Rate of commission
. [Sections 93 and 96(2)(xxix)] - The licensee shall not charge commission from the persons operating the vehicles exceeding amount as may be notified by the Government from time to time keeping in view the expenses incurred by the licensee is maintaining the establishment, overhead charges and other relevant factors :Provided that the commission will be exclusive of loading and unloading charges.116. Premises to be used
. [Sections 93 and 96(2)(xxix)] - (1) The Regional Transport Authority may, in consultation with the local authority or the Police authority having jurisdiction over the area concerned, approve any premises owned by or in possession of a licensee or any applicant for the licensee to be used for loading or unloading of goods or for parking goods vehicles for the storage of goods in the custody of the licensee having regard to the stability of the site, sanitary conditions and storage facilities provided at such premises.117. Suspension or cancellation of licence
. [Sections 93 and 96(2)(xxix)] - Without prejudice to any other action which may be taken against a licensee, under the Act, the State or the Regional Transport Authority as the case may be, may be order, in writing, cancel the licence obtained under rule 110 or suspend it for such period as it thinks fit if in its opinion any of the conditions of the licence has been contravened:Provided that before making any order of suspension or cancellation under this rule, the State or Regional Transport Authority shall give the licensee an opportunity of being heard and shall record reasons, in writing, for such cancellation or suspension.118. Issue of duplicate licence
. [Sections 93 and 96(2)(xxix)] - (1) If at any time a licence is lost, destroyed or torn or otherwise defaced so as to be illegible, the licensee shall forthwith apply to the State or a Regional Transport Authority as the case may be for the grant of a duplicate licence.119. Display of licence
. [Sections 93 and 96(2)(xxix)] - (1) A person who has obtained a licence under rule 110 for collecting the goods shall carry with him, his licence while on duty and shall produce it on demand for inspection by the Secretary, Regional Transport Authority or the District Transport Officer.120. Appeal
. [Sections 93 and 96(2)(iii) and (xiii)] - (1) Any person aggrieved by an order under rules 110 and 116 and 117 may, within a period of thirty days from the date of the receipt of such order appeal, -(a)to the Secretary to Government of Punjab, Department of Transport, if the order is made by the State Transport Authority; and(b)to the State Transport Authority, if the order is made by a Regional Transport Authority.121. Levy of fees for supply of copies
. [Sections 93 and 96(2)(iii) and (xiii)] - The authority which passes an order to be appealed against under rule 120 shall, on an application by a person, give a certified copy of the order or any other relevant documents on payment of fee of rupees two per page.122. Delegation of powers by State Transport Authority and Regional Transport Authority
. [Sections 98(5) and 96(2)(xxxiii)] - (1) The State Transport Authority may by a general or special resolution passed in its meeting, delegate all or any of its powers under these rules to its Chairman:Provided that the aforesaid powers may also be delegated in the aforesaid manner to the Secretary of the State Transport Authority who shall exercise these powers only when the Chairman is away from the headquarters of the authority.Chapter VII
Special Provisions Relating to State Transport Undertakings
123. Particulars of the Scheme
. [Sections 99 and 107(e)(a)] - The proposal regarding a scheme formulated under section 99 shall be in the form of a memorandum and shall contain the following particulars :-124. Publication of the scheme
. [Sections 99 and 107] - The proposal regarding a scheme shall be published in the official Gazette as well as in one newspaper in Punjabi language having circulation in the area of route covered by the scheme and in newspaper in the English language with sufficient circulation in the State of Punjab for the general information of the public and for inviting objections as required under Section 100.125. Manner of filing objections
. [Sections 99 and 107] - The objections in terms of the sub-section (1) of section 100 shall be filed through a communication addressed to the Secretary to the Government of Punjab, Department of Transport, with a copy to the Chairman, State Transport Authority and the State Transport Undertakings under registered post within a period of thirty days as specified in the said sub-section (1).126. Manner of consideration and disposal of objections
. [Sections 99 and 107] - (1) The State Transport Undertakings concerned shall forward its comments with regard to the objections received under rule 125 to the Chairman, State Transport Authority, as well as to the Secretary to the Government of Punjab, Department of Transport, within fifteen days after the expiry of the last date fixed for the receipt of such objections.127. Publication of the scheme
. [Sections 99 and 107] - The approved or modified scheme as the case may be, under sub-rule (3) of rule 126 shall be published in the Official Gazette and also in a newspaper in the Punjabi language having circulation in the area or route covered by the scheme.128. [ Application and mode of grant of permit to State Transport Undertakings and other persons.] [Substituted vide Punjab and Haryana Notification No. G.S.R.6/C.A.59/88/Ss. 111, 71 and 96/Amd. (14)/2001, dated 15.1.2001.]
129. Manner of services of orders
. [Sections 99 and 107] - The orders of the State Transport Authority, or, as the case be, Regional Transport Authority concerned under sub-section (2) of section 103 shall be served under registered post or through notice published in a newspaper in the Punjabi language having circulation in the area covered by the scheme.Chapter VIII
Construction, Equipment and Maintenance of Motor Vehicles
130. General
. [Section 111] - (1) No person shall use and no person shall cause or allow to be used or to be in any public place, any motor vehicle which does not comply with the rules under this Chapter and the provisions contained in Chapter V of the Central Rules or with any order hereunder made by the State Transport Authority.131. Rear mirror
. [Section 111] - Every motor vehicle other than a road roller and other vehicle specially constructed or adapted for the construction or maintenance of roads shall be fitted either internally or externally, with a mirror so placed as to enable the driver to be or become, aware of the presence, in the rear of any other vehicle the driver of which is desirous of passing such motor vehicles.132. Dangerous projections
. [Section 111] - (1) No mascot or other similar fitting or device shall be carried on any motor vehicle other than a road roller or other vehicles specially constructed or adapted for the construction or maintenance of roads registered in India in any position where it is likely to strike any person with whom the vehicle may collide unless the mascot is unlikely to cause injury or any person by reason of any projection thereon.133. Wind screen wiper
. [Section 111] - An efficient automatic wind screen wiper shall be fitted to every motor vehicle which is so constructed that the driver cannot be opening the wind screen or otherwise obtain an adequate view to the front of the vehicle without looking through the wind screen.134. Springing
. [Section 111] - Every motor vehicle and every trailer drawn hereby other than a road roller or other vehicles specially constructed or adopted for the construction or maintenance of roads shall be equipped with suitable and sufficient means of springing adequately maintained in good and sound condition between the road wheels and the frame of the vehicle :Provided that this rule shall not apply to :-135. Cars fitted with left hand steering control
. [Section 111] - A motor car fitted with left hand steering control shall exhibit the words 'Left Hand Drive' at a conspicuous place on its rear on a plain plate or a plain surface of the vehicle in red colour on white background, each letter being not less than thirty five milimetres in height and of uniform thickness of thirteen milimetres.136. Wings
. [Section 111] - (1) Every motor vehicle except a locomotive, tractor, trailer or a road roller or other vehicles especially constructed or adapted for construction or maintenance of roads shall, unless adequate protection is afforded by the body of the motor vehicle, be provided with wings or other similar fittings to catch, so far as practicable, mud or water thrown up by the rotation of the wheels.137. Side car wheel
. [Section 111] - Every side car attached to a motor cycle shall be so attached at the left hand side of motor cycle that the wheel thereof is not wholly outside perpendicular planes as right angles to the longitudinal axis of the motor cycle passing through the extreme projecting points in front and in the rear of the motor cycle.138. Communication with driver
. [Section 111] - [(1) Every transport vehicle, whether for the use of the passengers or the goods or the persons carried in a vehicle owned by an educational institution in which the driver's seat is separated from the passengers or the goods or the persons compartment by a fixed partition, which is not capable of being ready opened, shall be furnished with efficient means to enable the passengers, persons, conductor or the cleaner who shall be seated at the back in such compartment to give signal to the driver when the former notices a faster vehicle approaching the one in which he is travelling.] [Substituted vide Punjab Government Notification No. G.S.R. 45/C.A. 50/88/P. 111/Amd. (11)/2000, dated 19.5.2000.]139. Restriction on painting
. [Section 111] - (1) No motor vehicle shall be painted to olive green colour :Provided that any military motor vehicle purchased as Military disposal shall be repainted with a colour other than olive green before registration under the Act and such repainted colour shall conform to the colour specification, if any, laid down in these rules as applicable to a class or classes of motor vehicles.140. Special marks to be exhibited on a stage carriage when it is used as a contract carriage
. [Section 111] - (1) No stage carriage or vehicle forming part of a service of stage carriage shall be used as a contract carriage unless a board is affixed on each side of the vehicle showing that it is for the time being in use as such and not as a stage carriage.141. Special requirements for public service vehicle
. [Section 111] - (1) Every public service vehicle, and all parts thereof including paint work or varnish, shall be maintained in a clean and sound condition and the engine mechanism and all workings parts in reliable working order.142. Measure of stability of vehicles
. [Section 111] - (1) The stability of double decked public service vehicle shall be such that when loaded with weight of 59 kilograms per person placed in correct relative position to represent the driver and conductor, if carried and full complement of passengers of the upper deck only if the surface on which the vehicle stands were tilted either side to an angle of twenty-eight degrees from the horizonal point at which overturning occurs would not be reached.143. Seating space
. [Section 111] - (1) In every public service vehicle other than a motor cab there shall be provided for each passenger a reasonably comfortable seating space of not less than 375 millimetres square in the case of an ordinary vehicle and 450 millimetres square in the case of a deluxe vehicle, the seats measured on straight lines along and at right anlges to the front of each seat, and,-(a)when the seats are placed along the vehicle, the backs of the seats on the side shall be at least 1.37 metres distant from the backs of the seats on the other side;(b)when the seats are placed across the vehicles and are facing in the same direction there shall be everywhere a clear space of not less than 68.5 centimetres between the backs of the seats;(c)when seats are placed across the vehicles and are facing each other there shall be everywhere a clear space of not less than 1.25 metres, between the backs of facing seats;(d)where seats are placed in such a manner that one row is alongwise the vehicle and the other rows of seats across the vehicle, the clear space between the front and of the longitudinal seats and the nearest part of the transverse seats shall not be less than 450 milimetres; and(e)minimum leg space shall not be less than 254 milimetres in the case of an ordinary vehicle and 380 milimetres in the case of a deluxe vehicle:Provided that for a deluxe vehicle, the following additional specifications shall also apply, namely :-(i)the seats and back rests will be well sprung; and(ii)arms and head rests will be provided.144. Driver's seat
. [Section 111] - (1) No public service vehicle shall be driven otherwise than from the right hand side of the vehicle.145. Gangway
. [Section 111] - (1) In every public service vehicle, the entrance to which is from the front or the rear there shall be a gangway along the vehicle and, -(a)where seats are placed along the sides of the vehicle there shall be as gangway a clear space of not less than 60 centimetres measured between fronts of the seats; and(b)where seats are placed across the vehicle there shall be as gangway a clear space of not less than 300 millimetres upto a height of 760 millimetres and not loss then 380 millimetres above 760 millimetres from the floor level and where standing passengers are allowed, there shall be as gangway, a clear space of not less than 500 millimetres in width a height of 760 millimetres from the floor level.146. Limit of seating capacity
. [Section 111] - (1) Notwithstanding anything contained in these rules, no public service vehicle other than a motor cab, shall be registered for a number of passengers in excess of the number obtained by subtracting 118 kilogrammes from the difference in kilogrammes between the registered laden and unladen weight of the vehicle and dividing the resulting figures by 160 in the case of a single decked vehicle and 130 in the case of a double decked vehicle or for such number of passengers that when the vehicle is loaded in normal manner that axle weight of any axle will not exceed the registered axle weight for that axle.147. Head Room
. [Section 111] - Every public service vehicle other than a motor cab shall have the following internal height or head room measured along the centre of the vehicle from the top of the floor boards or battens to the underside of the roof supports :148. Width of doors
. [Section 111] - (1) Every entrance and exit of a public service vehicle other than a motor cab shall be atleast 530 millimetres in width and of sufficient height.149. Grab rail
. [Section 111] - In a public service vehicle other than a motor cab, there shall be fitted to every entrance or exit except an emergency exit, a grab rail to assist passengers in boarding or alighting from the vehicle.150. Steps
. [Section 111] - (1) In every public service vehicle other than a motor cab, the top of the tread of the lowest step for any entrance or exit, other than an emergency exit, shall not be more than 600 millimetres or less than 425 millimetres above the ground when vehicle is empty. Fixed steps shall not be less than 225 millimetres wide and shall be in no case project laterally beyond the body of the vehicle unless they are so protected by the front wings or otherwise that they are not liable to injure pedestrians. The shortest distance between any step well and vertical plane passing throughout the front edge of a seat shall not be less than 225 millimetres.151. Cushions
. [Section 111] - Where the seats of public service vehicle are provided with fixed or movable cushions, the cushions shall be covered with the leather cloth of good quality or other material of such a kind that they are capable of being kept in a clean and sanitary condition.152. Body dimension and guard rails
. [Section 111] - (1) Every public service vehicle other than a motor cab, shall be so constructed that :-(a)in the case of single decked vehicle with an enclosed body, -(i)the height of the body sides from the floor or the height to the sills of the windows, as the case may be shall not be less than 710 milimetres; and(ii)if the height of the sides of the body or the sills of the windows as the case may be above the highest part of any seats is less than 450 milimetres provisions be made by means of guard rails or otherwise to prevent the arms of seated passengers being thrust through and being injured by passing vehicles or the extent to which the side windows or venetians can be lowered in such a way that when lowered their top edge is not less than 450 milimetres above the highest part of any seat;(b)in the case of a single decked vehicle, open sides guards rails shall be provided along the right hand side of the vehicle to prevent any person other than the driver from mounting or alighting from the vehicle on that side;(c)In the case of a double-decked vehicle with an uncovered top deck and the top deck shall be provided with the side and end rails the top of which shall be atleast one metre above the highest part of any seat and the top of the front and back rails shall be atleast one metre above the deck boards or battens and shall follow the chamber of the deck.153. Protection of passengers from weather
. [Section 111] - (1) Every public service vehicle other than a double decked vehicle shall be either constructed with a fixed watertight roof or equipped with a watertight hood that may be raised or lowered as required.154. Prohibition on the fitting of mirrors
. [Section 111] - No mirror or glass-covered pictures shall be fitted inside or the body of any public service vehicle :Provided that nothing herein shall prohibit the fitting of any mirror which may be necessary to enable the driver to obtain a view of the road in the rear of the vehicle or a view of interior of the vehicle.155. Lighting
. [Section 111] - Every public service vehicle shall be furnished with electric lights adequate to give reasonable illumination throughout the vehicle but of such power or so screened as not to impair the forward vision of the driver.156. Body construction
. [Section 111] - The body of every public service vehicle shall be so constructed and so fastened to the frame of the vehicle as to comply with such directions as may be issued by the State Transport Authority from time to time.157. Fuel tanks
. [Section 111] - (1) No fuel tank shall be placed in any public service vehicle under any part of any gangway which is within 60 milimetres of any entrance or exit of a single decked vehicle or the lower deck of a double-decked vehicle.158. Electric Wires
. [Section 111] - All electric wires or leads shall be adequately insulated.159. Fire extinguishers
. [Section 111] - Every public service vehicle shall be equipped with a fire extinguisher of a type specified by the State Transport Authority and it may be inspected at such periods and by such persons as the State Transport Authority may specify.160. Waterproof canvas
. [Section 111] - Every public service vehicle shall be equipped with waterproof canvas for safe-guarding luggage belonging to the passengers and carried on the roof of the vehicle.161. Locking of nuts
. [Section 111] - All moving parts of every vehicle and all parts subject to service vibration connected by bolts or studs and nuts shall be fastened by lock nuts or by nuts with efficient spring or lock nuts washers of by castellated nuts and split pins or by some other efficient device so as to prevent them working loose.162. Exhibition of starting and destination stations
. [Section 111] - (1) The owner of a public service vehicle other than motor cab shall exhibit a board in the manner illustrated in the second schedule to these rules above the driver's seat on the front of the vehicle indicating the starting point and the terminus of the route for which he holds permit. The board shall cover the whole width of the vehicle. The letters of the words indicating the starting point and the terminus shall be in black on a white ground and shall each be not less than 100 milimetres height and twenty milimetres thick at any part. In the case of the public service vehicles which ply in the urban areas the words shall be in English and in all other cases in Punjabi language.163. Floor boards
. [Section 111] - (1) The floor boards of every public service vehicle shall be strong and so closely fitted or so covered with a suitable material as to exclude as far as possible draughts and dust.164. Spare wheel and tools
. [Section 111] - (1) Save as otherwise specified by the Regional Transport Authority in respect of the public service vehicles being exclusively plied in the urban areas, every public service vehicle shall at all times be equipped with not less than one spare wheel or rim fitted with a pneumatic tyre in good and sound condition readily inflated and mounted in such a way that it can be readily dismounted and fitted to the vehicle in the place of any one of the road wheels:Provided that it shall not be necessary to have a second spare wheel during the completion of any journey during which the spare wheel has been used.165. Advertisement and other markings on public service vehicles
. [Section 111] - (1) No advertising device, figure or writing shall be exhibited on any public service vehicle save as may be permitted by the State Transport Authority by general or special order.166. Body and loading platform of goods carriage
. [Section 111] - (1) The body of every goods carriage including a trailer shall be so fastened to the frame of the vehicle and so constructed as to comply with such directions as may be issued by the State Transport Authority from time to time. The vehicle shall be capable of carrying the load for which it is used without danger or inconvenience to other road users so that the load can be securely packed within the body or platform.167. Driver's seat of goods carriages
. [Section 111] - (1) The provisions of rule 144 shall apply to every goods carriage in so far as the seat of driver is concerned.168. Requirements for auto-rickshaw
. [Section 111] - (1) Every auto-rickshaw shall, -169. Use of flag
. [Section 111] - No motor vehicle other than vehicles used by dignitaries or officers authorised by the Central Government or Government of Punjab to use distinctive flags shall display such flags or flag rods.170. Use of red lights
. [Section 111] - No motor vehicle, other than the motor-cars attached with the dignitaries allowed to fly on their motor-cars distinctive flags according to the Flag Code of India and the officers allowed to use distinctive flags by the [Government of Punjab, and such other officers or persons as may be notified by the Government] [Substituted vide Punjab Government Notification No. G.S.R. 34/C.A. 59/88/S. 111/Amd.(10)/2000, dated 17.4.2000.], shall show the red light to the front or other than a read light to the rear:Provided that the provisions of these rules shall not apply to internal lighting of the vehicle or to an amber light displayed by any direction indicator :Provided further that the motor-cars attached with the officers who have been authorised to check vehicles on road shall be fitted with flickering red light.170A. [ Inscription of date of first registration on the left hand side of every vehicle.] [Added by Punjab Government Notification No. G.S.R. 95/C.A.59/88/S.111/Amd(6)/99, dated 28.11.1999.]
- The owner of a motor vehicle shall incribe the date of first registration with dimension of not less than 50 milimeters height and ten milimeters thick at a prominent place on the left hand side of the vehicle.170B. [ Pollution under Control Certificate.] [Inserted vide Punjab Government Notification No. G.S.R.6/C.A. 59/88/Ss. 111, 71 and 96/Amd. (14)/2001, dated 15.1.2001.]
170C. [ Testing of head light beam and brake system. [Inserted by Notification No. 8/10/91-1T2/2834, dated 6.5.2009 (w.e.f. 17.8.1989).]
Chapter IX
Control of Traffic
171. Use of weighing device
. [Section 138(2)(b)] - (1) No weighing device shall be used for the purposes of section 114, unless it is tested not less than once in every six calender months by an officer appointed by the Chairman of the State Transport Authority, in consultation with the Controller, Weights and Measures, Punjab.172. Restriction on driving with gear disengaged
. [Section 138(2)(f)] - Within the limits specified in the Third Schedule and elsewhere on any hill marked by traffic sign No. 10 in Part A of the Schedule to the Act, no person shall drive a motor vehicle with the clutch pedal depressed or with any free wheel or other device in operation which frees the engine from the driving wheels and prevents the engine from acting as a brake when the vehicle is travelling down an incline.173. Prohibition on mounting or taking hold of vehicles in motion
. [Section 138(2)(g)] - (1) No person shall mount or attempt to mount on or dismount from any motor vehicle when the motor vehicle is in motion.174. Towing
. [Section 138(2)(g)]- (1) No vehicle other than a mechanically disabled or incompletely assembled motor vehicle or a registered trailer shall be drawn or towed by any motor vehicle.175. Traffic aggregation
. [Section 138(2)(b)] - Where any road or street is provided with foot paths, or tracks reserved for cycles or specified classes of other traffic, no person shall, save with the sanction of a police officer in uniform, drive any motor vehicle or cause or allow any motor vehicle to be driven on any such foot path or track.176. Projection of loads
. [Section 138(2)(i)] - (1) Nothing shall be placed or carried upon the outside of the roof of a double-decked public service vehicle.177. Carriage of dangerous substances
. [Section 138(2)(i)] - (1) Except for the fuel and lubricants necessary for the use of the vehicle, the carriage of goods, of dangerous and hazardous nature to human life, highly inflammable or otherwise dangerous substance shall not be carried on any vehicle, unless it is so packed or the body has been so fabricated as approved by the Controller of Explosives, Government of India or by an officer authorised by him in this behalf that even in the case of an accident to the vehicle it is unlikely to cause damage or injury to the vehicle or persons carried thereon or to any public property.178. Sound signals
. [Sections 111(2)(b) and 138(2)(i)] - (1) No driver of a motor vehicle shall sound the horn or other device for giving audible warning with which the motor vehicle is equipped or shall cause or allow any other person to do so continuously or to an extent beyond what is necessary to ensure safety.179. Cut-outs
. [Section 138(2)(i)] - No driver of motor vehicle shall in any public place make use of any cut-outs or any other device by means of which the exhaust gases of the engine are released save through the silencer.180. Restriction on travelling backwards
. [Section 138(2)(i)] - No driver of a motor vehicle shall cause the vehicle to travel backward without first satisfying himself that he will not thereby cause danger or undue inconvenience to any person, or in any circumstances, save in the case of a road roller, for any greater distance or period of time which may be reasonably necessary in order to turn the vehicle round.181. Use of lamps when a vehicle is at rest
. [Section 138(2)(i)] - (1) If within the limit of an urban area a motor vehicle is at rest within the hours during which lights are required, at the left hand side of any road or street or elsewhere in any duly appointed parking place it shall not be necessary for the motor vehicle to exhibit any light save as may be required generally or specifically by the District Magistrate.182. Dazzling lights
. [Section 138(2)(i)] - (1) The driver of a motor vehicle shall at all times when the lights of the motor vehicle are in use so manipulate them that danger or undue inconvenience is one caused to any person by dazzle.183. Visibility of lamps and registration marks
. [Section 138(2)(i)] - (1) No load or other things shall be placed on any motor vehicle so as at any time to mark or otherwise interrupt vision of any lamp registration mark or other mark required to be carried by or exhibited on any motor vehicle by or under the provisions of the Act, unless a duplicate of the lamp or mark so marked or otherwise obscured in exhibited in the manner required by or under the Act for the exhibition of the marked or obscured lamp or mark.184. Stop sign on road surface
. [Sections 115 and 138(2)(h)] - (1) When any line is painted on or inlaid into the surface of any road at the approach to a road junction or to a pedestrian crossing or otherwise, no driver shall drive a motor vehicle so that any part thereof projects beyond that line at any time when a signal to stop is being given by a police officer or by means of traffic control lights or by the temporary display of sign No. 3 of the Schedule to the Act.185. Special provisions on hill roads
. [Sections 112, 115 and 138(2)(i)] - On the road enumerated in the Third Schedule to these rules all drivers shall observe the following special rules, namely :-186. Trailers prohibited with motor cycles
. [Section 138(2)(i)] - (1) A motor cycle with not more than two wheels with or without a side car shall not draw a trailer.187. Prohibition of attachment of trailer to certain vehicle
. [Section 138(2)(i)] - No motor vehicle which exceeds 9.14 metres in length shall draw a trailer :Provided that this rule shall not apply to any motor vehicle being towed in consequence of disablement.188. Attendants on trailer
. [Section 138(2)(i)] - (1) When a trailer is or trailers are being drawn by a motor vehicle there shall be carried in the trailer or trailers or on the drawing motor vehicle, as the case may be, the following persons, not being less than eighteen years of age and competent to discharge their duties that is to say, -(a)if the brakes of the trailer or trailers cannot be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle, -(i)One person on every trailer competent to apply the brakes; and(ii)one person placed at or near the rear of the last trailer in train such a position as to be able to have a clear view of the road in rear of the trailer to signal to the drivers of overtaking vehicles and to communicate with the driver of the drawing motor vehicle.(b)if the brakes of the trailer can be operated by the driver of the drawing motor vehicle or by some part other person carried on that vehicle, such other person in addition to the driver shall be carried on their vehicle and one person on the last trailer in the train in accordance with the provisions of sub-clause (ii) of clause (a).(c)if the trailer is or trailers are being drawn by a locomotive, notwithstanding that the brakes of the trailer or trailers can be operated by the driver or some other person on the locomotive, not less than one person on each trailer and not less than two persons on the last trailer in train, one of whom shall be the person required by provisions of sub-clause (ii) of clause (a).189. Distinguishing mark for trailers
. [Sections 65(2)(g) and 138(2)(i)] - (1) No person shall drive or offer or cause to be driven in any public place any motor vehicle to which a trailer is or trailers are attached unless there is exhibited on the back of the trailer or of the last trailer in train, as the case may be, a distinguishing mark in the form set in the diagram contained in the Third Schedule to these rules in white colour on a black ground.190. Use of trailers
. [Section 138(2)(i)] - (1) No trailer other than the trailing half of an articulated vehicle shall be attached to a public service vehicle.191. Crossing Unmanned Railway level crossing
. [Sections 11 and 138(2)(i)] - On the approach of any Railway crossing guarded or unguarded, the driver of every motor vehicle shall stop the vehicle and shall not enter the Railway crossing until he has made himself sure that the Railway track on both sides is clear.192. Traffic signals
. [Sections 119 and 138(2)(i)] - Every driver of a motor vehicle shall comply with the traffic signals specified in the Fourth Schedule to these rules given to him by any police officer for the time being engaged in the regulation of traffic in any public place.193. Use of protective head gear
. [Sections 129 and 138(2)(i)] - Every person driving or riding a motor cycle of any class or description shall wear a protective headgear approved by the Bureau of India Standards from time to time :Provided that in addition to the persons exempted under the provisions of section 129, persons who are medically advised by a Chief Medical Officer not to wear such a headgear or a Sikh woman shall not be required to wear a headgear.Chapter X
Halting of Motor Vehicles in Public Places Control of Stands
194. Halting of stage carriage
. [Sections 96(2)(xxi), (xxii), 117 and 138(2)(e)] - (1) No Stage carriage shall be halted in an urban area on a notified bus stop for more than five minutes consecutively for the taking up or setting down of passengers or at any time during the course of a run except at a bus stand.195. Halting of contract carriages
. [Sections 96(2)(xxi) and 138(2)(e)] - A Regional Transport Authority may impose on the use of any contract carriage or any stage carriage when the same is being used as a contract carriage a condition that the vehicle shall not be halted for more than ten consecutive minutes in any public place in an urban area save at parking place or in the case of a motor cab at taxi stand duly appointed under rule 196.196. Parking Places
. [Sections 96(2)(xxi) and 138(2)(e)] - Subject to the provisions of rule 201, a District Magistrate, may, subject to the control of the Regional Transport Authority concerned and after consultation with the Superintendent of Police and the local authority having jurisdiction in the area concerned, make orders appointing parking places and stands for motor vehicles under section 117 :Provided that no place which is privately owned shall be appointed as a parking place or a stand except on application by or with the written consent of the owner.197. Taxi Stands
. [Sections 96(2)(xxi) and 138(2)(e)] - (1) At every taxi stand appointed under rule 1996. -(a)the drivers shall station their motor cabs in the stand in the order in which they arrive, the motor cab which has been waiting longest being stationed in the front position and the motor cabs being moved up as vacancies occur :(b)the drivers of the first two motor cabs shall stay by their vehicles ready to be hired by any person;(c)no motor cab engaged for some future time shall be kept in the taxi stand unless the driver is willing to accept any intermediate hiring that may be offered; and(d)no disabled motor cab shall be kept in taxi stand unless the disablement can be and is intended to be remedied forthwith.198. Involuntary halts
. [Sections 122 and 138(2)(e)] - No person shall be liable to be punished for halting a vehicle in contravention of any of the rules contained in this chapter, if the stopping of vehicle was occasioned by a mechanical defect or by any other cause beyond the control of the driver or person incharge :Provided that the driver or other person incharge shall continue to be liable for contravening section 122, unless all practicable steps have been taken to dispose of the vehicle in such a way that it shall not cause danger, obstruction or inconvenience to other users of the road.199. Prohibition on the use of horn
. [Section 138(2)(i)] - Except to avoid an imminent accident, no person shall sound the horn or other audible warning device of any motor vehicle within the limits of a bus stand, parking place or taxi stand.200. Classification of Bus Stands
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) Bus Stands shall be classed as follows :-A - Bus Stands, being General Bus Stands administered directly by the State Transport Undertaking;B - Bus Stands being General Bus Stands entrusted for management, under arrangements made by the District Magistrate, to a private person or company;C - Bus Stands, being General Bus Stands administered by a Municipal Committee or other local authority either directly or through the agency of a contractor;D - Bus Stands, or Company Bus Stands.201. Considerations governing the location of stands
. [Sections 96(2)(xxii) and 138(2)(e)] - In deciding whether to grant permission for the use of any place as a stand, the District Magistrate shall have regard to the following matters, namely :-202. Conditions applicable to all stands
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) Every order permitting a place to be used as stand under rule 196 shall be subject to the following conditions, namely :-(a)that the land and building of the stand shall at all times be kept clean and in a goods state of repair;(b)that the stand shall be administered in a seemly and orderly manner;(c)that the person, transport company, transport firm, transport society or authority permitted by the District Magistrate to use the place as a stand shall take all possible precautions to ensure that no breach of the Act or of these rules is committed in respect of any vehicle entering or leaving or halting at the stand;(d)that a board shall be set up in a conspicuous position at the stand showing the fees payable and that the full amount of fees due from the owners and drivers of vehicles shall be charged neither more nor less;(e)that weighing machine shall be maintained at the stand for determining the weight of the goods to be carried by passengers in public vehicles or in the goods carriages; and(f)the local authority or person authorised to administer the stand shall :-(i)maintain such records as the District Magistrate may from time to time direct;(ii)employ such staff at the stand as may be specified in the order made by the District Magistrate;(iii)provide waiting rooms for the largest number of passengers as may reasonably be expected to use the stand at any one time including separate accommodation for women;(iv)provide suitable lavatories for both sexes;(v)provide rest rooms for the drivers and conductors of the vehicles regularly kept at the stand;(vi)provide an adequate supply of drinking water for the passengers, drivers and all persons likely to be employed at the stand;(vii)provide covered accommodation or other form of shelter for all the vehicles regularly kept at the stand or for such percentage of those vehicles as the District Magistrate may specify;(viii)provide for the illumination of the stand at night;(ix)provide in a separate portion of the stand facilities for washing and cleaning vehicles and for executing ordinary repairs;(x)provide toilet and refreshment facilities in keeping with the appropriate requirements of privacy and hygiene; and(xi)provide cloak-rooms containing wash basins, water taps for women passengers.203. Stands of Class-B
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) When an order has been made permitting a place to be used for the establishment of a stand of Class-B, the District Magistrate may enter into an agreement with any person, firm or Company (hereinafter referred to as the manager) to undertake the maintenance and management of the stand and to be responsible for the fulfilment of the conditions attached to the order of sanction and of all the provisions of the Act and these rules.204. Stands of Class-C
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) A local authority administering a stand of Class-C shall maintain separate accounts of the income received and expenditure incurred in respect of it and these accounts together with the accounts of any manager or contractor employed by the local authoirty in connection with the stand shall be subject to audit under arrangements made by the Government of Punjab and shall be open to inspection at all reasonable times by the District Magistrate and any official appointed by him for this purpose.205. Disposal of moneys accruing to Government
. [Sections 96(2)(xxii) and 138(2)(e)] - Moneys accruing to the administration of stands shall be devoted, subject to the vote of the legislature to, -206. Stands to be open to all transport vehicles
. [Sections 96(2)(xxii) and 138(2)(e)] - No transport vehicles the driver or person in-charge of which offers to pay the fees, shall be refused admittance to a stand of Class A, B or C unless the sanctioned accommodation at the stand is already fully occupied :Provided that where the owner of any vehicle has been granted a licence for a stand of Class D or has been given permission to make use of a stand of Class D his vehicle shall have no right of admission to any Class A, B or C stand situated within eight kilometres of that stand.207. Stands of Class-D
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) Order permitting a place to be used as a stand of Class D shall specify clearly the area which may be so used.208. Boundaries of stands to be demarcated
. [Sections 96(2)(xxii) and 138(2)(e)] - The local authority or person entrusted with the administration of a stand shall erect and maintain to the satisfaction of the District Magistrate pillars or other marks of a permanent character clearly indicating the boundaries of the land included in the stand.209. Prohibition on use of loud sounding devices at stand
. [Sections 96(2)(xxii) and 138(2)(e)] - No horn, gong, bell, whistle, gramophone, loud- speaker, musical intrument or other device of creating a loud noise shall be used to attract passengers to any stand.210. Cancellation of orders for the establishment of stands
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) A District Magistrate may, at any time, revoke any order made by him or any of his predecessors permitting the establishment of any stand if in his opinion any of the conditions on which the stand was permitted to be established, have been contravened or the stand has not been satisfactorily managed or its continunace is no longer in the public interest.211. Control over District Magistrate
. [Sections 96(2)(xxii) and 138(2)(e)] - (1) Any person aggrieved by an order of the District Magistrate sanctioning the establishment of a stand or revoking an order permitting the establishment of a stand may, within thirty days of the receipt of the order, appeal to the Commissioner of the Division, whose order thereon shall be final and conclusive.212. Control of officers over the stands
. [Sections 96(2)(xxii) and 138(2)(e)] - Any officer authorised by the State Transport Commissioner in this behalf shall ensure that provisions of the rules contained in this Chapter are complied with by the manager maintaining stands.Chapter XI
Insurance of Motor Vehicles Against Third Party Risks
213. Presentation of certificate of insurance while paying tax
. [Section 146(2)(3)] - An owner of a motor vehicle other than of a vehicle to which sub-section (2) or sub-section (3) of section 146 applies shall, while applying for payment of tax under the provisions of the Punjab Motor Vehicles Taxation, Act, 1924, present for the perusal of the registering authority a certificate of insurance in the following form showing that there is in force the necessary policy of insurance for the motor vehicle concerned :-Certificate of InsuranceCertificate No. _____________ Policy No. ______________ (Optional)1. Registration mark and number or description of the vehicle insured.
2. Name and address of insured.
3. Effective date of commencement of insurance for the purpose of Act.
4. Date of expiry of insurance.
5. Persons or classes of persons entitled to drive.
6. Limitation as to use.
I/We hereby certify that the policy to which this certificate relates as well as this certificate are issued in accordance with the provisions of Chapter XI of the Act.| (Seal) | Authorised Insurer. |
214. Motor Vehicles Reserve Fund
. [Section 146(3)] - A Motor Vehicles Reserve Fund shall be established and the contribution thereto shall be made at the rate of not less than rupees five hundred per annum per vehicle by any of the authorities specified in sub-section (3) of section 146 :Provided that the contribution may cease when the maximum limit of rupees two thousand per vehicle is reached but it shall again be continued at the aforesaid rate when the accumulation in the Motor Vehicle Reserve fund falls below the maximum as a result of withdrawals from the Fund.Chapter XII
Motor Accidents Claims Tribunal
215. [ Application for claim for compensation. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
215A. Duties of investigating Police Officer in motor accident
cases.215B. Investigation of Motor Accident Claims.
- Notwithstanding anything contained to the contrary in any other Rules in force, the motor accident claims shall be investigated by the police in the following manner-215C. Duties of the Registering Authority.
- It shall be the duty of the concerned registering authority to-215D. Duties of the Insurance Company.
- It shall be the duty of the Divisional Manager of an insurance company after receiving information about the accident, or on receipt of notice from the Claims Tribunals under rule 21 8, to-215E. Presumption about reports.
- The contents of the reports sent to the Claims Tribunal in Part-1 of FORM P.M.A.C.T.A{D) and Form P.M.A.C.T.A (E) by the investigating police officer, the registering authority concerned, and the confirmation given under clause (b) of rule 215-C by the insurance company, shall be presumed to be connect and shall be read in evidence without formal proof till it is proved to the contrary.215F. Police report and action thereon.
216. Examination of applicant [Sections 168(1) and 176].
- On receipt of an application for claims of compensation, the Claims Tribunal may examine the applicant on oath, and the substance of such examination, if any, shall be reduced to writing. When the application is time-barred as per provisions of sub-section (3) of section 166, the Claims Tribunal may ask the applicant to give reasons for condonation of delay, in writing and if there is no sufficient cause, it may be dismissed without calling upon the applicant to appear.217. Summary dismissal of application [Sections 169 and 176].
- The Claims Tribunal may, after considering the application and the statement, if any, of the applicant recorded under rule 216, dismiss the application summarily, if for reasons to be recorded, it is of the opinion that there are no sufficient grounds for proceeding therewith.218. [ Notice to parties involved. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
- If an application for claim is not dismissed under rule 2l7, the Claims Tribunal shall send the same to the person against whom the applicant claims relief, with a notice in FORM P.M.A.C.T.A (1) of the date, to put in their appearance before it and may ask them to file their written statement as per rule 219:Provided that, if documents produced along with the written statement by the applicant are voluminous, the Claims Tribunal may dispense with the requirement to send copies thereof to the opposite party.]219. [ Appearance and examination of the parties. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
220. [ Summoning of witnesses. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
- If an application is made by any party to the proceeding for the summoning of witnesses, the Claims Tribunal shall, on payment of the expenses involved, if any, issue summons for the appearance of such witness unless it considers that their appearance is not necessary for a just decision, of the case:Provided that where the Claims Tribunals is of the opinion that, party is unable to bear the expenses to summon witnesses, it may not insist for such payment of the expenses and in that case the same shall be borne by the Government:Provided further that in case where the party succeeds claim in whole or in part, the expenses so incurred by the Government, shall be directed to be paid to the Government.]221. Appearance of legal practitioner
. [Sections 169 and 176(2)(b)] - The Claims Tribunal may, in its discretion, allow any party to appear before it through a legal practitioner.222. [ Local inspection. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
223. Inspection of vehicles
. [Sections 169 and 176(2)(b)] - The Claims Tribunal may, if it thinks fit require the motor vehicle involved in the accident to be produced by the owner for inspection at a particular time and place to be mentioned by it, if necessary, in consultation with the owner.224. Power of summary examination
. [Sections 169 and 176(2)(b)] - (1) The Claims Tribunal may during a local inspection or at any other time save at a formal hearing of a case pending before it, examine summarily any person likely to be able to give information relating to such case, whether such person has been or is to be called as a witness in the case or not and whether any or all of the parties are present or not.225. Method of recording evidence
. [Sections 169 and 176(2)(b)] - The Claims Tribunal shall, as examination of witnesses proceeds, make a brief memorandum of the substance of the evidence of each witness and such memorandum shall be written and signed by the members of the Claims Tribunal and shall form part of the record:Provided that the evidence of any medical witness shall be taken down as nearly as may be, word for word.225A. [ Obtaining of supplementary information and documents. [Inserted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
- The Claims Tribunal shall, obtain whatever supplementary information and documents, which are found necessary, from the police, medical and other authorities and proceed to adjudicate upon the claim, whether the parties who were given notice appear or not, on the appointed date.225B. Power to direct medical examination.
- The Claims Tribunal may, if it considers necessary direct in FORM P.M.A.C.T.A(J), any medical officer or any board of medical officers in a government or municipal hospital, to examine the injured and issue certificate indicating the degree and extent of the disability, if any, suffered as a result of the accident, and it shall be the duty of such medical officer or board to submit the report within fifteen days of receipt of such direction.]226. Adjournment of hearing
. [Sections 169 and 176(2)(b)] - If the Claims Tribunal finds that an application cannot be disposed of at one hearing it shall record the reasons which necessitate the adjournment and also inform the parties present of the date of adjournment of hearing.227. Co-opting of persons during inquiry
. [Sections 169 and 176(2)(b)] - (1) The Claims Tribunal may, if it thinks fit, co-opt one or more persons possessing special knowledge with respect to any matter relevant to the inquiry.228. Framing of issues
. [Sections 169 and 176(2)(b)] - After considering any written statement, the evidence of the witnesses examined and the result of any local inspection, the Claims Tribunal shall proceed to frame and record the issue upon which the right decision of the case appears to it to depend.229. [ Determination of issues. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
230. Diary
. [Sections 169 and 176(2)(b)] - The Claims Tribunal shall maintain a diary of the proceedings on an application.231. [ Judgment and award of compensation. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
231A. Securing the interest of claimants.
231B. [ Prohibition against release of motor vehicle involved in an accident. [Inserted by Notification No. G.S.R.19/C.A.59/1988/S.176/Amd.(26)/2019, dated 3.4.2019 (w.e.f. 17.8.1989).]
232. The Code of Civil Procedure to apply in certain cases
. [Sections 169 and 176(2)(b)] - The following provisions of the First Schedule to the Code of Civil Procedure, 1908, shall so far as may be apply to proceedings before the Claims Tribunal, namely, Order V, Rules 9 to 13 and 15 to 30; Order IX; Order XIII, Rule 3 to 10; Order XVI, Rules 2 to 21; Order XVII; Order XXI and Order XXIII, Rules 1 to 3.233. [ Form and manner of appeals against the award of Claims Tribunal. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
234. Fees.
235. Powers of Claims Tribunal [Section 176(2)(c)].
- In endorsing the orders, the Claims Tribunal shall have all the powers in regard to contempt, resistance and the like which a Civil Court may exercise in the execution of a decree.235A. [ Custody and preservation of records, Registers and certified copies. [Inserted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
Chapter XIII
Motor Vehicle Department
236. Constitution and extent of application.
- [Section 213] - The rules in this Chapter shall apply to all the officers appointed under section 213 who shall be under the control of the State Transport Commissioner (hereinafter referred to as the officers of the Motor Vehicles Department).237. Classification of officers.
- The Officers specified in rule 236 shall be classified as Class I, Class II, Class III and Class IV officers as enumerated in rule 238.238. [ 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] |
239. Duties, powers and functions of the Officers of the Motor Vehicles Department
. [Section 213] - (1) All Officers of the Motor Vehicles Department shall be responsible to administer and enforce the provisions of the Act, rules, regulations or Notifications made or issued thereunder and carry out such duties as have been assigned to them under these rules or such other duties as may be assigned to them.240. Identity Card
. [Section 213] - Every Officer of the Motor Vehicles Department shall carry with him an identity card giving brief description of his name, designation, date of birth and special mark of identification with a passport size photograph duly attested by the State Transport Commissioner or Joint State Transport Commissioner, Punjab.241. Uniforms
. [Section 213] - (1) The uniform for the officers of the Motor Vehicles Department will be so designed that it does not get mistaken for or confused with uniforms used by the regular police force.1. Trousers Chocolate Brown.
2. Shirt Khakhi.
3. Turban Chocolate Brown.
4. Whistle with Khakhi Cord.
5. Leather Belt Brown.
For winter :-1. Trousers Chocolate Brown.
2. Shirt Khakhi Serge.
3. Woollen Jersy Chocolate.
4. Turban Chocolate Brown.
5. Whistle with Khakhi Cord.
6. Leather Belt Brown.
| 12 CM | |
| ENFORCEMENTSTAFF, PUNJABMMPIS/MMPSIS_______________________NAME OF DISTRICT__________________ | 3 CM. |
| Enforcement Staff, Punjab | 3 CM. | ||
| 5 CM. | 12 CM. |
8. CM
Chapter XIV
Miscellaneous
242. Repeal and Savings
. - The Punjab Motor Vehicle Rules, 1940, the Punjab Motor Accidents Claims Tribunal Rules, 1964, the Punjab Public Carrier Agents Licensing Rules, 1979 and the Punjab Motor Vehicles State Transport Service Undertaking Schemes Rules, 1989 are hereby repealed :Provided that any order issued or any action taken under the rules so repealed shall be deemed to have been issued or taken under the corresponding provisions of these rules.The First Schedule(Rules 18, 29 and 94 of Punjab Motor Vehicles Rules, 1989)Badges For Drivers, Conductors And Ticket AgentsDriver's BadgeWhite metal of light weight 45 millimetres in diameter. The words and the number to be engraved or embossed in blue.Conductor's Badge(See rule 4.49)White metal of light weight 45 millimetres in diameter. The words and the number to be engraved or embossed in blue.Ticket Agents BadgeTriangular badge, the bottom side 100 millimetres long, each of the other two sides 70 millimetres. Lettering in white on a red ground.The Second Schedule(Rule 162 of the Punjab Motor Vehicles Rules, 1989)| (325 millimetres) | (250 millimetres) | (325 millimetres) |
| Removeable | Fixed | Removeable |
| Amritsar | PNS-999 | Delhi |
| or | fdZbh | |
| (Amritsar) | PNS-999 | Delhi |
| ornzfwqs;o | gB;- 999 | fdZbh |
| Amritsar | PNS-999 | Delhi |
| nzfwqs;o | gB;- 999 | fdZbh |
1. The starting and the terminating places shall be depicted in black letters on white ground.
2. Registration number shall be depicted in black letters on white ground.
3. The letters of the words indicating the starting point and the terminus shall be in English or in English and Hindi or in English and Gurmukhi and shall each be not less than 65 millimetres high and 12 millimetres thick at any part.
The Third Schedule(See rules 172 and 185)| HILL ROADS | |
| District | Description of the Roads |
| Hoshiarpur | Hoshiarpur-Bharwain Hoshiarpur-UnaJaijon-Guzarnangal |
| Garhshanker-Santokhgarh | |
| Balachaur-Nurpur. | |
| Ropar | Ropar-Nurpur. |
| Chakki-Dalhousie. |
| Serial No. | Group No. | Registration No. | |||||||||||
| 1 | 2 | 3 | |||||||||||
| 1 | 1 | ||||||||||||
| 2 | (a) | 0002 to 0011 | |||||||||||
| (b) | 22 | 33 | 44 | 55 | 66 | 77 | 88 | 99 | 100 | 101 | |||
| 3 | (a) | 0012 to 0021 | |||||||||||
| (b) | 0023 to 0032 | ||||||||||||
| (c) | 0034 to 0043 | ||||||||||||
| (d) | 0045 to 0054 | ||||||||||||
| (e) | 0056 to 0065 | ||||||||||||
| (f) | 0067 to 0076 | ||||||||||||
| (g) | 0078 to 0087 | ||||||||||||
| (h) | 0089 to 0098 | ||||||||||||
| (i) | 111 | 222 | 333 | 444 | 555 | 666 | 777 | 888 | 999 | ||||
| (j)) | 1111 | 2222 | 3333 | 4444 | 5555 | 6666 | 7777 | 8888 | 9999 | ||||
| (k) | 200 | 300 | 400 | 500 | 600 | 700 | 800 | 900 | |||||
| (l) | 1000 | 2000 | 3000 | 4000 | 5000 | 6000 | 7000 | 8000 | 9000 | ||||
| 4 | (a) | 110 | 121 | 123 | 151 | ||||||||
| (b) | 202 | 212 | 234 | ||||||||||
| (c) | 303 | 313 | 323 | 330 | 345 | ||||||||
| (d) | 404 | 414 | 440 | 456 | |||||||||
| (e) | 505 | 515 | 525 | 550 | 567 | 575 | |||||||
| (f) | 606 | 616 | 660 | 678 | |||||||||
| (g) | 707 | 717 | 770 | 789 | |||||||||
| (h) | 808 | 818 | 880 | ||||||||||
| (i) | 909 | 919 | 990 | ||||||||||
| (j) | 1010 | 1011 | 1112 | 1212 | 1234 | 1313 | 1414 | 1515 | 1616 | 1717 | 1818 | 1919 | |
| (k) | 2020 | 2021 | 2121 | 2323 | 2345 | 2424 | 2525 | 2626 | 2727 | 2828 | 2929 | ||
| (l) | 3030 | 3031 | 3131 | 3232 | 3434 | 3456 | 3535 | 3636 | 3737 | 3838 | 3939 | ||
| (m) | 4040 | 4041 | 4141 | 4242 | 4343 | 4545 | 4567 | 4646 | 4747 | 4848 | 4949 | ||
| (n) | 5050 | 5051 | 5151 | 5252 | 5353 | 5454 | 5656 | 5678 | 5757 | 5858 | 5959 | ||
| (o) | 6060 | 6061 | 6161 | 6262 | 6363 | 6464 | 6565 | 6789 | 6868 | 6969 | |||
| (p) | 7070 | 7071 | 7171 | 7272 | 7373 | 7474 | 7575 | 7676 | 7878 | 7890 | 7979 | ||
| (q) | 8080 | 8081 | 8181 | 8282 | 8383 | 8484 | 8585 | 8686 | 8787 | 8989 | |||
| (r) | 9090 | 9091 | 9191 | 9292 | 9393 | 9494 | 9595 | 9696 | 9797 | 9898 | |||
| (s) | Any other special or out of turn number". |
2. I hereby apply for a duplicate licence and tender twenty-five rupees as fees through cash receipt/treasury challan No. ___________ and date ________.
3. I attach two clear copies of a recent photograph of myself. (1)
| (Date) | Signature or thumb-impression of applicant. |
Part I – (1) Duplicate of driving licence No. __________________ first granted on _________________ has been issued by me this ____________________ day of ________________________19.
| (Date) | Licensing Authority, |
Part II – Forward to the Licensing Authority _____________________________, for verification and completion of Part III.
| (Date) | Licensing Authority, |
Part III – Returned to the Licensing Authority _________________________________
| The photograph and| Signaturethumb-impression| (1) have been compared with my records. |
| (Date) | Licensing Authority, |
Part IV – Returned to the Licensing Authority, ______________________________ the record.
A duplicate licence has been issued by me on the _____________________ day of ___________________________________ 19 . (1) A copy of the photograph affixed thereto is attached.| (Date) | Licensing Authority, |
2. If the holder is called upon to produce his licence for examination he should exhibit this receipt in lieu.
3. This receipt is valid until the _____________________ date of ___________ 19___, or until the licence has been suspended or cancelled by the competent authority, whichever is sooner.
(*) ______________________| Enforcement | |
| Cross reference in report from - | Registration No. of vehicle - |
| Number of permit and Regional Transport Authorityby which issued (in the case of transport vehicles only) - | |
| Scene of offence, with date and time - | |
| Offence (section of law or rule, withparticulars) - | |
| Name of accused person - | |
| Temporary and permanent address of accused person- |
| (Date) | (Signature designation) |
1. Enforcement Agency__________________
2. Date_______________
3. Place_______________________
4. Time ___________________
5. Regd. Mark of Vehicle_____________________________________
6. Class of the Motor Vehicle__________________________
7. Offence committed with relevant provisions of law_______________
8. Name of the owner or incharge of the vehicle and address____________
_____________________________________________9. Date, time and place for compounding of the offence committed _________________________________________________________
10. Place where the vehicle has been kept after seizer or detention ________________________________________________
11. The office is compounded for Rs. ______________________________ (Rupees ____________________________________) on request by the incharge of the vehicle.
(Signature of the Authority)I agree to compound the offence for the amount specified above.(Signature of owner of incharge of the vehicle).Note :- Strike out whichever is not applicable.Form L. E.[Section 21 of the Motor Vehicles Act, 1988 and Rule 15(1) of the Punjab Motor Vehicles Rules, 1989]Intimation By Court of Endorsement of LicenceCourt of _____________, Magistrate _____________ Class______________ToThe Licensing Authority,_______________________Licence No. ___________________, dated the __________________ issued by you in favour of -Name _________________________________Name of father _________________________Permanent address _______________________Present address ___________________________has been endorsed by this Court as follows :-Date of endorsement __________________________________,Section ___________________________ of the Motor Vehicles Act, 1988 and rule ________________ of the Punjab Motor Vehicles Rules, 1989.Punishment order by the Court ______________________________Magistrate ______________________________Class,| (Date) | ___________________ |
| (Date) | Licensing Authority, |
1. Name _____________________________
2. Name of father ______________________
3. Present address ______________________
4. Permanent address ___________________
| 5. I have| not previously held a conductor's licencepreviously held a conductor's licence issued by :- |
6. I am not disqualified for holding a conductor's licence.
7. I hereby declare that I am not less than eighteen years of age and that the above statements are true. I attach two copies of a recent photograph of myself.
(Signature or thumb-impression of applicant)| (Date) | Licensing Authority, |
| (Date) | Signature |
1. Name of person examined _________________________________
2. Father's Name __________________________________________
3. Apparent age ____________________________________________
4. Is the person examined, to the best of your judgement, fit physically and mentally to perform the duties of a conductor of a stage carriage ?
5. Does he show any evidence of being addicted to the excessive use of alcohol or drugs?
6. Marks of identification. ____________________________________________________________
I certify that the person examined has affixed his signature or thumb- impression hereto in my presence and that to the best of my knowledge and belief the above statements are true and that the attached photograph is a reasonably correct likeness of the person described.| {| | |
| Space for Photograph |
| {| | |
| Photograph |
| (Date) | Licensing Authority, |
1. Name
2. Name of father
3. Present Address
4. Permanent Address
5. Conductor's Licence No.
6. Valid upto
7. Issued by
8. Fee paid for renewal, vide cash receipt/Treasury Challan No. and date
9. Badge No.
10. I am not disqualified for holding a Conductor's Licence.
(Signature or thumb impression of applicant)Verified and renewedUpto ____________.(Licensing Authority)__________ (Station)No._____________________Dated ______________Copy is forwarded to the Licensing Authority (Motor Vehicle) ____________ for information. It is requested that the records of his office with regard to the issue of Conductor's Licence to the above named applicant.Licensing AuthorityThis information is required to be sent if the licence renewed by any authority other than the authority which had issued the licence.Form P.P.T.V.(Rule 37 of the Punjab Motor Vehicle Rules, 1989)Form of Exhibition of Particulars of Transport Vehicles1. Registered No. of Vehicle _______________________________________
2. Name and address of owner as set forth in the certificate of Registration ____________________________________________________________
3. Engine No. ________________________________________________
4. Chassis No. ______________________________________________
5. Date of validity of certificate of fitness ___________________________
6. The registered unladen weight in Kgs. ___________________________
7. The gross vehicles weight in Kgs. _____________________________
8. Carrying capacity (a) if a stage carriage or a contract carriage number of passengers for whom accommodation is provided (i) ______(ii)(b) if a goods vehicle in Kgs. ______
9. Registered front axle weight ____________________________________
10. Rear axle weight ___________________________________________
11. Number and size of tyres :-
(a)Front axle ____________________________(b)Rear axle _____________________________(c)Intermediate axle, if any _______________________.Signature and name of authority issuing the original certificate of registration.Place of issue __________________Dated ___________________________Form C. F.(See Rule 39 of the Punjab Motor Vehicles Rules, 1989)Government of The PunjabTemporary Authorisation Permitting The Use of A Vehicle When The Certificate of Fitness Has ExpiredThe certificate of fitness of (1) __________________________Registration mark ____________________________________Last renewed by _____________________________________on _____________________________________________ has expired.I hereby authorise the use of the vehicle until the ___________________ day of __________________ 19; provided that it is forthwith removed with all reasonable despatch to the area of the authority by whom the certificate of fitness is due to be renewed:Provided also that while being used under this authorisation the vehicle shall not (2)-(a)carry more than ___________________ persons excluding the driver (2);(b)carry any goods (2);(c)be driven at a speed in excess of __________ 1 (kilometres) per hour (2)1. Here enter brief description of vehicles.
2. Strike out if not required.
3. Signature and designation of authority.
Form C.F.X.(See rule 40 of Punjab Motor Vehicles Rules, 1989)Certificate of Fitness of Transport VehiclesInspection RecordPart I – Registration Particulars
Note. - Details will be entered after verification of the physical features of the vehicle with the particulars noted in the Certificate of Registration.1. Registration Mark and Class.
2. Make and Model.
3. Date of Original Registration.
4. Type of body.
5. Chassis number.
6. Engine number.
7. Wheel base.
8. Seating Capacity/R.L.W.
9. Number and size of tyres
Front axleRear axleAny other axle,10. Number, date and validity of last certificate of fitness.
11. Name and address of Registered owner.
12. Remarks (alteration of Registration particulars and connected matters.)
Part II – Currency of Record
Note. - Details will be entered on a reference to the concerned documents.Period of validity of :-Part III – Condition of Import Units and Systems
Note. - If the condition is satisfactory state 'O.K.' and if defective state the defects in brief against each item :-1. Engine
2. Clutch
3. Gear Box.
4. Propeller Shafts.
5. Universal Joints.
6. Differential.
7. Road Wheels.
8. Tyres.
9. Chassis Frame.
10. Front Axle.
11. Rear Axle.
12. E.A. Springs.
13. R.A. Springs.
14. Exhaust Pipes.
15. Foot Brake and Sarvo Equipments.
16. Hand Brake.
17. Fuel System.
18. Steering System.
19. Electrical System.
20. Lights.
21. Wind Screen Wiper.
22. Horn.
23. Speedometer.
24. Rear View Mirror.
25. Instruments and Gauges.
26. Paint Work.
27. Upholstery cushions and Curtains.
28. Tool Box.
29. Spare Wheel.
30. Luggage Carrier and Tarpaulin.
31. Taxi meter (for Motor Cabs).
Part IV – General
Note. - State Yes/No against each item.1. Part B Permit Exhibited.
2. Fare Table Exhibited.
3. Time Schedule Exhibited.
4. Blue print of seating arrangements exhibited inside stage carriage.
5. Registration marks exhibited properly.
6. First Aid Box Provided.
7. Fire Extinguisher Provided.
8. Complaint Book Provided.
9. Particulars (weight, tyre size etc.) displayed on the left side of the body.
Certificate of fitness refused for the defects stated above and for the following reasons:-Certificate of fitness issued/renewed valid from ________ to ____________ vide No. ________________| Place | Signature |
| Dated | Make |
1. Engine -
2. Transmission -
3. Propeller shaft and Universal Joints -
4. Differential -
5. Front Axle -
6. Steering -
7. Rod Springs and suspension -
8. Electric System -
9. Instruments and Gauges, -
10. Tyres -
11. Final Road Test -
Each vehicle should be tested on road and the following items should be checked:-12. Condition of body of stage carriages -
The length, width, height, rear overhang and the overall length of the transport vehicles should be according to the permissible dimensions as per the Central Motor Vehicle Rules, 1989. The transport vehicles should be built according to the approved drawing of the Authority.13. Particulars to be displayed on left side of body -
1. Class of Vehicle_____________
2. Maker's Name______________
3. Type of Body______________
4. Chassis No._______________
5. Engine No.________________
6. Fuel used_________________
7. Month and year of Manufacture_________________
8. Seating Capacity_____________________
9. (a) Name of Insurance Cover Note____________________
10. Place at which the vehicle is to be _______________________
permanently registered ___________________11. Valid upto the date with effect from ________to________
Date:Name and Signature ofRegistering AuthorityFor Temporary Registration.PlaceFoil 'B'Copy in duplicate is forwarded to the Registering Authority_____________ for information and necessary actionDate:Name and Signature ofRegistering AuthorityFor Temporary Registration.PlaceCounter FoilA copy is returned to M/s._____________with the remarks that the above specified vehicles has been assigned permanent registration Mark No.____________ Please confirm the genuineness of the temporary certificate of registration and other documents issued by you.Form R. TEM.[Section 130(1) of the Motor Vehicles Act, 1988 and Rule 46 of the Punjab Motor Vehicles Rules, 1989]Receipt For Certificate of Registration and Certificate of Fitness of A Transport Vehicles.I have taken possession of the certificate of registration and the certificate of fitness hereunder described :-Registration number ________________________________Engine Number ____________________________________Chassis Number ____________________________________Seating capacity including driver ________________________Last date of expiry of the certificate of fitness _____________________Name of holder _______________________________________Father's name ___________________________________Present address ____________________________________2. The holder is hereby exempted from the obligation to produce the certificate of registration and the certificate of fitness.
3. This receipt is valid until the ______________ day of______________, 19 , or until the licence has been suspended or cancelled by competent authority, whichever is sooner.
| (Date) | Signature or thumb-impression of transferee. |
| (Date) | Signature of the party other than the owner.______________ |
| (Date) | Registering Authority, |
| (Date) | Registering Authority, |
| (Date) | Registering Authority, |
1. ___________________
2. ___________________ &
3. ___________________
(Registering authority)Form S. R. V.[Rule 54 of the Punjab Motor Vehicles Rules, 1989 and Section 62 of the Motor Vehicles Act, 1988]Form of Intimation Regarding Stolen/recoveredFrom________________________________________ (name of Police Station/I/C)ToThe State Transport Commissioner,Punjab.No. _________________________Dated _______________________Sir,The following particulars of stolen/recovered vehicle are forwarded for your information and record :-1. Serial No.
2. Registration mark.
3. Name of owner and his address.
4. Type/Model and class of vehicle.
5. Engine No.
6. Chassis No.
7. Date, time and place when stolen.
8. Date, time and place of recovery.
9. FIR Number and date.
10. Remarks
1. Full name ________________________________________________
2. Name of father (in the case of an individual) ______________________
3. Address ________________________________________________
4. Route, routes or area for which a permit is desired __________________
5. Maximum number of vehicles which it is desired to operate at any one time under the terms of the permit ______________________________________
6. Minimum number of vehicles which will be operated at any one time under the terms ____________________________ of the permit in the area or an any route or and part of any route, and the minimum number of daily vehicles trips _____________________
7. The type or types of vehicles to be used on the service and the approximate seating capacity are
_____vehicles of not less than _____ and not more than _________ seats_______ vehicles of not less than ___ and not more than ________ seats_______ vehicles of not less than ______ and not more than ____ seats________ vehicles of not less than ____and not more than _______ seats8. Particulars of the time-tables(s) proposed are appended.
9. The standard rate of fare which it is proposed to charge is ___________ paise per passenger per kilometre.
10. Particulars of any stage or contract carriage permit (or similar authorisation under the Motor Vehicle Act, 1939/the Motor Vehicles Act, 1988 valid in the State) held by the applicant and details of the route over which or area in which the applicant's vehicles were regularly operated (i) before July, 1989 (ii) subsequently. __________________________________________________
11. Particulars of any permit or pubic motor vehicle licence held by the applicant in respect of the use of any transport vehicle in India during the last four years which has been the subject of an order of cancellation.
12. Provided that sufficient passengers do not offer at any time I/We desire to carry goods in these vehicles in addition to passengers on the understanding that goods will be so carried on not more than ________________ of the vehicle trips on any route on any one day and that not more than ______________________ the accommodation for passengers in any vehicle will be replaced by goods.
| 13.| IWe| declare that not more than ___________________ of these vehicles are or will be the subject to permits (other than temporary permits) for use as contract carriages. |
| 14.| I amWe are| at present in possession of __________________ vehicles available for use under the permit applied for. The vehicles are my/our own property. |
| 15.| IWe| desire a permit valid for ____________________ year. |
| 16.| IWe| hereby declare that the above statements are true and agree that they shall be conditions of any permit issued to| meus |
| (Date) | Signature or thumb impression of applicant, |
1. Date of receipt.
2. Date of publication.
3. Date or dates of hearing of objections.
4. Granted/Granted in modified form/Rejected on the________________ day of________ 19
5. Number of permit issued.
SecretaryRegional Transport Authority.Form P. Co. P.A.(Rule 62 of the Punjab Motor Vehicles Rules, 1989)Application For A Contract Carriage PermitToThe Regional Transport Authority,___________________________In accordance with the provisions of sections 69, 73 and 80 of the Motor Vehicles Act, 1988, I/we the undersigned hereby apply for a permit under section 66 of that Act in respect of a contract carriage as hereunder set out.1. Full name ____________________________________
2. Name of father (in the case of an individual) _________________
3. Address ___________________________________
4. Area for which required _________________________
5. Brief description of vehicle (I) ___________________
6. Seating capacity
7. Particulars of service to be performed by the contract carriage (not necessary in case of a motor cab other than one used, on a hill road), and the manner in which it is claimed that the public convenience will be served. _____________________
8. (In the case of a motor cab). District or other area which the applicant desires to have appointed as the head quarters of vehicle. ____________________________________________________________
9. Particulars of any stage carriage or contract carriage permit (or similar authorisation under the Motor Vehicles, Act, 1939 or the Motor Vehicles, Act, 1988 valid in a State and held by the applicant in respect of :-
10. Particulars of any permit, public motor vehicles licence or similar authorisation under the Motor Vehicles Act, 1939 or the Motor Vehicles Act, 1988 held by the applicant in respect of the use of any transport vehicle in India during the last four years which has been the subject of an order of suspension or cancellation. _____________________________________________________________
| 11.| I amWe are| in possession of the vehicle, which is| myour| own property. |
| 12.| IWe| have not yet obtained possession of the vehicle and| IWe| understand that the permit will not be issued until| IWe| have done so and |
| 13.| IWe| intend to drive the vehicle. |
| 14.| IWe| desire a permit valid for _________________years. |
| 15.| IWe| hereby declare that the above statements are true and agree that they shall be conditions of any permit issued to me/us. |
1. Date of receipt ___________________________________
circulation to members _______________________________2. Date of consideration at meeting __________________________
decision by Chairman ___________________________________3. Granted/Granted in modified form/Rejected on the __________ day of __________ 19 .
4. Number of permit ______________________________________
Strike out in applicable alternatives throughout.Form PPSVA(Rule 62 of the Punjab Motor Vehicles Rules, 1989)Application For Permit In Respect of Private Service Vehicle.ToThe Regional Transport Authority,___________________________In accordance with the provisions of sections 69, 76 and 80 of the Motor Vehicles Act, 1988, I the undersigned hereby apply for a permit under section 66 of the Act in respect of a Private Service Vehicle as hereunder.1. Full Name _______________________________________________
2. Name of father (in the case of an individual)__________________
3. Address _________________________________
4. Route or routes or area for which the permit is desired.___________
5. Manner and purpose of carrying persons otherwise than for hire or reward or in connection with the traders business : _________________________
6. Brief description of vehicle (1) _______________________________
7. Seating capacity _______________________________________
| 8. A time-table| is appendedwill be arranged with other operators on the route |
9. Particulars of any stage carriage or contract carriage permit (or similar authorisation under the Motor Vehicles Act, 1939/or the Motor Vehicles Act, 1988) valid in the State and held by the applicant in respect of
10. Particulars of any permit or public motor vehicle licence held by the applicant in respect of the use of any transport vehicle in India during the last four years which has been the subject of an order of cancellation.__________________
11. (i) I/We desire to use the vehicle for the carriage of goods as a goods carriage and I/We apply for a goods carriage permit in addition to a stage carriage permit in respect of the route, routes or area above specified.
12. I/we are already in possession of the vehicle which is my own property, (If the vehicle is not the property of the applicant, give particular of the hiring agreement).
13. I/We have not yet obtained possession of the vehicle and I/We understand that the permit will not be issued until I/We have done so and have produced the certificate of registration.
14. I/We intend to drive the vehicle.
15. I/We desire a permit valid for ______________________________ years.
16. I/We hereby declare that the above statements are true and agree that they shall be conditions of any permit issued to me/us.
1. Date of receipt.
2. Date of publication.
3. Date or dates of hearing of objection.
4. Granted/Granted in modified form/Rejected on the _________ day of ____________ 19 .
5. Number of permit issued.
Secretary,Regional Transport Authority.Strike out inapplicable entries or alternative throughout.Form P.G.C.T.B.A.(Rule 62 of the Punjab Motor Vehicles Rules, 1989)Application For Goods Carriage For or in Connection with Trade or Business.ToThe Regional Transport Authority,__________________________.In accordance with the provisions of sections 69, 76 and 80 of the Motor Vehicles Act, 1988, I/We the undersigned hereby apply for a goods carriage permit under the provisions of section 66 of that Act as hereunder set out.1. Full name ______________________________________
2. Name of father (in the case of an individual) _____________________
3. Address ______________________________________
4. Area for which the permit is desired, with giving full particulars of the basis of the application. ____________________________________
5. Type and capacity of vehicles including trailers and the alternative trailers of articulated vehicles._______________________________________
| Number of vehicles | Type | Load capacity (1Kgs.) | Laden weight (1Kgs.) | Registration mark |
6. Nature of the applicant's business __________________________
7. Specification of the goods to be carried ______________________
8. Particulars of any other goods carriage permit (or similar authorisation under the Motor Vehicles Act, 1939) the Motor Vehicles Act, 1988 held by the applicant, and the area in which the vehicle was regularly used (a) before July, 1989 and (b) subsequently. ___________________________________
| 9.| IWe| desire a permit valid for _________________years. |
| 10.| IWe| hereby declare that the above statements are true and agree that they shall be conditions of any permit issued to| meUs| . |
1. Date of receipt __________________________________. Circulation to members ___________________________,
2. Date of consideration at meeting ______ decision by Chairman ______
3. Granted/Granted in modified form/Rejected on the __________ day of ___________ 19 ___
4. Number of permit ___________________
Secretary,Regional Transport Authority.Strike out inapplicable alternatives throughout.Form P.G.C.H. R.A.(Rule 62 of the Punjab Motor Vehicles Rules, 1989)Application For A Goods Carriage For Hire or RewardToThe Regional Transport Authority,___________________________.In accordance with the provisions of sections 67, 77 and 80 of the Motor Vehicles Act, 1988, I/We the undersigned hereby apply for a goods carriage permit under section 66 of the Act as hereunder set out.1. Full Name ___________________________________________
2. Name of father (in the case of an individual) ____________________
3. Address _________________________________________________
4. Route, Routes or area for which the permit is desired -____________
5. Type and capacity of vehicles including trailer and alternative trailers of articulated vehicle.
| Number of vehicles | Type | Load capacity (1Kgs.) | Laden weight (1Kgs.) | Registration mark |
6. Full particulars of the service to be performed by the vehicles and the manner in which claimed that the public convenience will be served.
7. Particular of any goods carriage permit or public motor vehicle licence held by the applicant at present or at any time during the last two years, and the maximum and minimum rates charged for the carriage of goods with details or area over which the vehicles have been regularly operated.
(Note :- If the particulars are extensive append a further statement.)8. Particulars of any goods carriage or public motor vehicle licence held by the applicant which has been the subject of any order of cancellation._______________
9. Particulars, other than particulars furnished under item 7, of any agreement or arrangement affecting in any material in respect the provision within the region of the Regional Transport Authority of facilities for the transport of goods for hire or reward entered into by the applicant with any other person by whom such facilities are provided, whether within or without the region _______________________
| 10. (1)| IWe| desire to use the vehicle or vehicles as __________for the carriage of goods which are |
| myour| own property or the carriage of which is incidental to| myour| business of ________________________ |
| 11.| IWe| forward herewith the certificates of registration of the vehicles, (or) |
| IWe| will produce the certificates of registration of the vehicles before the permit is issued. |
| 12.| IWe| desire a permit valid for _______________ years. |
| 13.| IWe| hereby declare that the above statements are true and agree that they shall be conditions of any permit issued to me/us. |
1. Date of receipt __________________________________
2. Date of publication ______________________________
3. Date or dates of hearing of objections, if any _____________________
4. Granted/Granted in modified form/Rejected on the ______________ day of __________ 19
5. Number of permit issued.
Secretary,Regional Transport Authority,Strike out inapplicable entries or alternatives throughout.Form M.P.Tem.A(Rule 62 of the Punjab Motor Vehicles Rules, 1989)Application For A Temporary PermitToThe Regional Transport Authority,____________________________In accordance with the provisions of Sections 64 and 87 of the Motor Vehicles Act, 1988.| IWe| the undersigned hereby apply for a temporary permit under sections 66 of that Act, as hereunder set out. |
1. Full name __________________________________________
2. Name of father (in the case of an individual) ______________________
3. Address ________________________________________
4. Purpose for which permit is required _____________________________
5. Route or routes ______________________________________________
6. Period of duration of permit : from _______________ to ______________
| 7. Type and| laden weightseating capacity| of the vehicle or vehicles for which the permit is required. ______________________________ |
| 8. (1) The registered owner(s) of the vehicle(s)| isare| _________________________| and the registration mark(s)| isare| _______________________ |
| (2) The| vehicles hasvehicles have| not yet been hired by| meus| and| IWe| undertake to intimate the registration marks, |
| if required, within twenty-four hours of hiring the| vehiclevehicles |
| 10.| IWe| hereby declare that the above statements are true and agree that they shall be conditions of any permit issued to me/us. |
1. Date of receipt _____________________________________
2. Granted/Granted in modified form/Rejected on the ________ day of _________ 19_____.
3. Permit number
4. Registration marks(s) of vehicle(s), if intimated after issue.
Secretary,Regional Transport Authority.________________________________________________________________________________________________(I)Strike out inapplicable alternatives throughout.Form S.P.SPECIAL PERMIT NO.(Rule 65 of the Motor Vehicles Act, 1989)Office of the State/Regional Transport Authority(i)Engine No. _________________________________________(ii)Chasis No. __________________________________________(iii)Registration No. ______________________________registered by the Registering Authority __________________________and owned by ______________________________________son of ___________________________________________(Permanent address) _________________________________covered by permit No. ___________________ dated __________________issued by the State/Regional Transport Authority ______________________has been engaged by the person/persons, whose particulars are given below :-| Full name and name of father or husband | Age | Place of residence |
| 1 | ||
| 2 | ||
| 3 | ||
| 4 | ||
| 5 | ||
| 6 | ||
| 7 | ||
| 8 | ||
| 9 | ||
| 10 | ||
| 11 | ||
| 12 | ||
| 13 | ||
| 14 | ||
| 15 | ||
| 16 | ||
| 17 | ||
| 18 | ||
| 19 | ||
| 20 | ||
| 21 | ||
| 22 | ||
| 23 | ||
| 24 | ||
| 25 | ||
| 26 | ||
| 27 | ||
| 28 | ||
| 29 | ||
| 30 |
Part A – (Full permit to be kept by holder)
No. PPSV _____________________Regional Transport Authority _________________________1. Name of holder __________________________________
2. Father's name ___________________________________
3. Address ________________________________________
4. (a) Registration mark -
5. Maximum number of passengers which may be carried at any one _________
6. A conductor shall be carried on the vehicle at all times when it is in use as a stage carriage or contract-carriage(s).
7. Routes/Area(s) for which the permit is valid __________________________
8. Date of expiry __________________________________
9. Manner and purpose of carrying persons __________________________
10. Particulars of time-table to be observed, if any (4) _________________
11. Whether the time-table is to be exhibited on the vehicle _______________
12. The records to be maintained and the dates on which returns are to be made to the Transport Authority _________________________________________
13. When the vehicles is not in use it shall not be halted in any public place except at a stand or a parking place appointed by a competent authority under section 117 of the Act.
14. The fees payable for this permit shall be paid on the due dates as laid down in rule 68 of the Punjab Motor Vehicles Rules, 1989.
15. Any other conditions ____________________________________
16. Under the provisions of the Punjab Motor Vehicles Rules, 1989, this permit is valid also in the regions and subject to the conditions set out below :-
| Region | {| |
| Route(1)Area |
17. This permit does not entitle the holder to use the vehicle as a stage carriage on any road in respect of which the Regional Transport Authority concerned may have made an order limiting the number of stage carriages permitted to operate therein, unless the road is specifically mentioned in entry 7 above.
18. This permit does not entitle the holder except to the extent indicated here, to use the vehicle as a contract carriage or as a goods vehicle on any road in respect of which the Regional Transport Authority concerned may have made an order limiting the number of contract carriages or goods carriages (as the case may be) permitted to operate thereon, _____________________________________
19. The holder of this permit shall exercise such supervision over the work of his employees as is necessary to ensure that the vehicle is operated conformably with the Act and the rules made thereunder and with due regard for the comfort, convenience and safety of the public and of any passengers carried.
Secretary,Regional Transport Authority.RenewalsThis permit is hereby renewed upto the _____________ day of _________19 ______ subject to the following further conditions :- _____________________________________________________________It is effective also upto the date above written and subject to any conditions attached to the previous countersignature in the following regions :- _______________________________________________________Secretary,| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
Part A
(Full permit to be kept by holder)Regional Transport Authority, _______________________________No. P. St. S. ___________1. Name of holder __________________________________
2. Father's name ____________________________________
3. Address ___________________________________
4. Route/Area for which the permit is valid _____________________________
The entries in column No. 4 above are subject to the condition in entry 16 below.5. Type or types of vehicles to be used in the Service, Registration Number and seating capacity in each case.
6. Date of expiry.
7. Maximum and minimum fares, if fixed under section 67 of the Act.____
8. Particulars of time-table to be observed, if any.__________________
9. Whether goods may be carried on any or all of the vehicles solely or in addition to passengers, and the conditions subject to which goods may be carried.___
10. A larger number of passengers than the number specified in the certificate of registration shall not be carried in any of the vehicles at any one time.
11. A conductor shall be carried on the vehicles at all times when they are in use as stage carriages or contract carriages.
12. Whether the fare-table is to be exhibited on the vehicles ______________
13. Whether time-table is to be exhibited on the vehicles _______________
14. The records to be maintained and the dates on which returns are to be made to the Transport Authority.______________________________________
15. This permit shall, to the extent specified in entry 9 above, be deemed to be a public carrier's permit.
16. Not more than ___________________________ vehicles of the service may be used by the holder of the permit as contract carriages within the areas hereinunder specified and subject to the following conditions :-
17. When the vehicles are not in use they shall not be halted in any pubic place except at a stand or parking place appointed by a competent authority under section 117 of the Act.
18.
19. The fee payable for this permit shall be paid on the due dates as laid down in rule 68 of the Punjab Motor Vehicles Rules, 1989.
20. (Other special conditions)
21. This permit does entitle the holder to use any vehicle belonging to the service as stage carriage on any road in respect of which the Regional Transport Authority concerned may have made an order limiting the number of stage carriages permitted to operate thereon, unless the road is specifically mentioned in entry above.
22. This permit does not entitle the holder, except in the extent indicated here, to use any vehicle belonging to the service as contract carriage or as a goods vehicle on any road in respect of which the Regional Transport Authority concerned may have made an order limiting the number of contract carriages or goods vehicles as the case may be, permitted to operate thereon.
23. The holder of this permit shall exercise such supervision over the work of his employees as is necessary, to ensure that the vehicle is operated conformably with the Act and the rules made thereunder and with due regard for the comfort, convenience and safety of the public and of any passengers carried.
Secretary,| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
Part A – (Full permit to be kept by the holder)
No. P. Co. O. ______________Regional Transport Authority _____________________1. Name of holder _____________________________
2. Father's name _____________________________
3. Address ________________________________
4.
5. Maximum number of passengers which may be carried at any one time ____
| 6.| RouteArea| for which the permit is valid ___________________________ |
| 7. (In the case of motor cab only). - The Headquarters of the vehicle shall be the| districtarea| of ______________ No passenger shall be taken |
| into the vehicles at any place outside the| districtarea| mentioned unless he applies and contracts to be carried the whole way from |
| that place to same point in the said| districtarea| . |
8. (In the case of a contract carriage other than a motor cab). - (1) The vehicle may be used as a carriage outside the area specified in entry 6 above or other area in respect of which this permit has been countersigned; provided that on each occasion when the holder of the permit seeks so to use the vehicle he will obtain a special pass from the Regional Transport Authority for the purpose.
9. Date of expiry _____________________________ 19 .
10. Rate of fare per kilometre (In the case of a motor cab only) -
11. Whether a taximeter is to be fitted and (if so) the type. (In the case of a motor cab only).__________________________________________________
12. The fees payable for this permit shall be paid on the due dates as laid down in rule 68 of the Punjab Motor Vehicles Rules, 1989.
13. Any other conditions __________________________________
14. Records to be maintained and the date on which returns are to be made to the Transpoort__________________ Authority.______________________
15. This permit does not entitle the holder to use the vehicle herein described as a stage carriage.
16. Under the provisions of rule 66 of the Punjab Motor Vehicles Rules, 1989 this permit is valid also in the regions and subject to the conditions set forth below :
| Region | Route/Area | Conditions |
17. This permit does not entitle the holder, except to the extent indicated here to use the vehicle on any road in respect of which the Regional Transport Authority concerned may have made an order limiting the number of contract vehicles permitted to operate thereon _____________________________________
18. The holder of this permit shall exercise such supervision over the work of his employees as is necessary to ensure that the vehicle is operated conformably with the Act and the rules made thereunder, and with the due regard for the comfort, convenience and safety of the public and of any passengers carried.
Secretary,| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
Part A – (To be kept by the holder)
Regional Transport Authority, ______________________________No. P.G.C.T.B. ________________1. Name of holder ____________________________________
2. Father's name (in the case of an individual) __________________
3. Address ______________________________________________
4. Area for which permit is valid ________________________________
With the exception of the following roads __________________________5. Type and capacity of vehicles, including trailers and the alternative trailers of articulated vehicle :-
| Number of vehicles | Type | Load capacity kgs. | Laden weight kgs. | Registration |
1. The fees payable for this permit shall be paid on the due date as laid down in rule 68 of the Punjab Motor Vehicles Rules, 1989.
2. Conditions _____________________________________________
3. Under the provisions of rule 66 of the Punjab Motor Vehicles Rules, 1989 this permit is valid also in the regions and subject to the conditions set out below :- _____________________________________________________________
| Regions | Route/Area | Conditions |
4. The holder of this permit shall exercise such supervision over the work of this employees as is necessary to ensure that the vehicle is operated conformably with the Act and the rules made thereunder and with due regard for the comfort, convenience and safety of the public.
Secretary,| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
Part A – (Full permit to be kept by the holder)
_________________________________ Regional Transport Authority.No. P. G. C. H. R. ________________1. Name of holder ______________________________________
2. Father's Name ______________________________________
3. Address __________________________________________
| 4.| RouteArea| for which permit is valid ________________________________ |
5. Type and capacity of vehicles including trailers and the alternative articulated vehicles :-
| Number of vehicles | Type | Load capacity Kgs. | Laden weight Kgs. | Registration marks |
6. Date of expiry ___________________________________ 19 .
7. The records to be maintained and the dates on which returns are to be made to the Transport Authority.___________________________________
8. The fees payable for this permit shall be paid on the due dates laid down in rule 68 of the Punjab Motor Vehicles Rules, 1989.
9. Conditions________________________________________________
10. The vehicle(s) authorised by this permit may be used by the holder as goods carriage within the area of _________________________ for the purpose of carrying the following goods :-______________________________________
11. Under the provisions of rule 66 of the Punjab Motor Vehicles Rules, 1989 this permit is valid also in the regions and subject to the conditions set out below :-
| Region | Route/Area | Conditions |
12. This permit does not entitle the holder, except to the extent specified here, to use the vehicle on any road in respect of which the Regional Transport Authority concerned may have made an order limiting the numbmer of transport vehicles permitted to operate thereon :- ____________________________________________________________
13. The holder of this permit shall exercise such supervision over the work of his employees as is necessary to ensure that the vehicle is operated conformably with the Act and the rules made thereunder and with due regard for the comfort, convenience and safety of the public.
Secretary,| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
Part A – (Full permit to be kept by the holder)
Regional Transport Authority _________________No. P. N. P. G. C. _________________________1. Name of the permit holder__________________________
2. Father's Name_________________________________(in case of an individual)
3. Address________________________
4. Name of States/Union Territories__________________________for which permit the is valid.
5. Type, Model and capacity of vehicles including trailer of the alternative articulated vehicles :-
______________________________________________________________________________________________________________________________________________________________________6. Valid from ______________________ to ____________________19 .
7. The record to be maintained and the dates on which returns are to be sent to the Transport Authority _______________________________________
8. Nature of goods to be carried in the vehicle __________________________
9. Conditions attached to the permit _________________________________
10. The holder of this permit shall exercise shall supervision over the work of his employees as is necessary to ensure that the vehicle is operated in conformity with the Act and the Rules made thereunder and with due regard to the comfort, convenience and safety for the public.
Regional Transport Authority.Renewed up to ______________________ Subject to ___________________.Also valid in _______________________| (Date) | Regional Transport Authority, |
1. Name of holder ____________________________________________
2. Father's name _____________________________________________
3. Address ______________________________________________
4. Type of vehicle ___________________________________________
5. (i) Registration mark _______________
6. Purpose for which the vehicle is permitted to be used ________________
7. (a) Route or area for which the temporary permit is valid _______________
8. Date of expiry _____________________________________ 19 .
9. The permit does not entitle the holder, except to the extent indicated here to use the vehicle on any road in respect of which the Regional Transport Authority concerned may have made an order limiting the number of transport vehicles permitted to operate thereon ______________________________________
10. The holder of this permit shall exercise such supervision over the work of his employees as is necessary to ensure that the vehicle is operated conformably with the Act and the rules made thereunder and with due regard or the comfort, convenience and safety of the pubic and of any passengers carried.
Secretary,| (Date) | Regional Transport Authority, |
| (Date) | Regional Transport Authority, |
1. Name of the permit holder-------------------------------------------------
2. Father's Name-------------------------------------------------------------
3. Address-------------------------------------------------------------------
4. (a) Registration Mark of the Vehicle--------------------------------------
5. Maximum number of passenger which may be carried at any one time---------
6. A conductor shall be carried on the vehicle when it is in use as a stage carriage in the event of break down by the existing stage carriage covered with permit---------------------------------
7. Routes/Areas for which permit is valid------------------------------------
8. Date of expiry-----------------------------------------------------------
9. Rate of fares, if fixed under section 67 of the Act-------------------------
10. Particulars of time table to be observed, if any-------------------------
11. Reserve vehicle shall be used against the operation of a break down vehicle only. Otherwise it shall be kept reserve and parked at the premises of permit holder------------------------
12. The vehicle above described may be used by the holder of permits as contract carriage within the areas specified subject to the conditions, after obtaining a special permit under section 88(8) of the Motor Vehicles Act, 1988---------------------------------------
Strike out which is not applicable.Regional Transport Authority.Form Pb. T.P. [Inserted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.](Rule 65 of the Punjab Motor Vehicles Rules, 1989)Government of PunjabPermit in Respect of Tourist VehicleNo. Pb. T.P.------------State Transport Authority----------------1. Name of permit holder-----------------------------------------------------
2. Father's Name-------------------------------------------------------------
(in case of an individual)3. Address-------------------------------------------------------------------
4. Name of States/Union Territories-------------------for which permit is valid
5. (a) Registration Mark---------------------Make----------------Lease agreement/Hypothecation agreement with-----------------
6. Valid from------------------------to--------------------------------
7. The record to be maintained and the dates on which returns are to be sent to the State Transport Authority, once in every three months-------------------------
8. Maximum number of tourists which may be carried out at only one time------
9. Conditions attached to the permit as specified under rule 85 of Central Motor Vehicles Rules, 1989 and section 84 of the Motor Vehicles Act, 1988.
10. The holder of this permit shall exercise such supervision over the work of his employees as is necessary to ensure that the vehicle is operated in conformity with the Act and the rules made thereunder and with due regard to the comfort, convenience and safety for the public.
State Transport Authority,-------------------------Renewed up to-------subject to------- Also valid in---------- Dated -------------State Transport AuthoritiesForm P.S.(Rule 66 of the Punjab Motor Vehicles Rules, 1989)Government of PunjabSpecial Pass1. Name of holder ____________________________________
2. Registration number of vehicle ________________________________
3. Number of Permit and Issuing Authority ________________________
4. Name of hirer _____________________________
5. Starting point _____________________________________
6. Destination __________________________________
7. Routes to be followed on outward and return journeys ________________
8. Purpose of journey __________________________________________
9. Number of passengers and/or approximate weight and brief description of goods to be carried ___________________________________________
10. Amount of fees paid _____________________________________
11. Valid from ____________________ to __________________________
Issuing Officer.Issued at _________________________Dated _____________________________Notes. - (1) This pass is valid only for one outward and return trip and does not entitle the holder to enter into an engagement with a fresh hirer for the return journey.1. Number of permit or countersignature _______________________
2. Issued by the Regional Transport Authority ________________________
3. Name and address of holder ____________________________________
4. Date of payment ____________________________
5. Amount paid _____________________________________
6. Date on which next payment is due _______________________________
| (Date) | Regional Transport Authority, |
| (Date) | ___________District. |
| (Date) | ___________District. |
| 1 | Full name in Block letters | __________________________ |
| 2 | Name of father or husband | |
| (in case of individuals) | __________________________ | |
| 3 | Address | __________________________ |
| 4 | Educational Qualifications or experience in the management ofTransport business | __________________________ |
| 5 | (a) Place where the applicant proposes to engage as an agent | __________________________ |
| (b) Place where he proposes to establish hissub-agencies/offices | __________________________ | |
| 6 | Nature of extent of financial resources of applicant. | __________________________ |
| 7 | Particulars of goods vehicles either owned by the applicantor under his control :- | __________________________ |
| (a) Total Number | __________________________ | |
| (b) Make | __________________________ | |
| (c) Model or year of manufacture | __________________________ | |
| (d) Registration laden weight | __________________________ | |
| (e) Registration marks | __________________________ | |
| 8 | Particulars of the site its location | __________________________ |
| 9 | Description of the premises, nature of building, extent of thesite etc. | __________________________ |
| 10 | Facilities provided by applicants for parking the goodsvehicles. | __________________________ |
| 11 | Facilities provides by the applicants for loading andunloading of goods and storage of goods. | __________________________ |
| 12 | The particulars of weighing device provided at the abovementioned places | __________________________ |
13. I am/We are fully conversant with the conditions of goods carriage permit and the provisions of the Motor Vehicles Act, 1988 and the rules made thereunder so far as they relate to the restrictions regarding the routes, weights, loading and unloading of goods and the duties and functions of agents.
14. I/We declare that to the best of my/our knowledge and belief the particulars given above are true and correct.
| Date and Place | Signature of applicant. |
| 1 | Full name in Block letters | __________________________ |
| 2 | Name of father or husband | |
| (in case of individuals) | __________________________ | |
| 3 | Address | __________________________ |
| 4 | Educational Qualifications or experience in the management ofTransport business | __________________________ |
| 5 | Principal Licence No. | __________________________ |
| 6 | Nature of extent of financial resources of applicant. | __________________________ |
| 7 | Particulars of goods vehicles either owned by the applicant orunder his control :- | __________________________ |
| (a) Total Number | __________________________ | |
| (b) Make | __________________________ | |
| (c) Model or year of manufacture | __________________________ | |
| (d) Registration marks | __________________________ | |
| (e) Registration marks | __________________________ | |
| 8 | Particulars of the site its location | __________________________ |
| 9 | Description of the premises, nature of building, extent of thesite etc. | __________________________ |
| 10 | Facilities provided by applicant for parking the goodsvehicles. | __________________________ |
| 11 | Facilities provides by the applicants for loading andunloading of goods and storage of goods. | __________________________ |
| 12 | The particulars of weighing device provided at the abovementioned places | __________________________ |
13. I am/We are fully conversant with the conditions of goods carriage Permits and the provisions of the Motor Vehicles Act, 1988 and the rules made thereunder so far as they relate to the restrictions regarding to routes, weights, loading and unloading of goods and the duties and functions of agents.
14. I/We declare that to the best of my/our knowledge and belief the particulars given above are true and correct.
| Date and Place | Signature of applicant. |
| Date and place. | Signature of the Applicant. |
| Dated : | Deponent |
| Full name (In Block letters) | _______________________________________________ |
| Name of father or husband | _______________________________________________ |
| (In case of an individual) | |
| Address | _______________________________________________ |
| The licence is valid from | To |
| Dated : | State/Regional Transport Authority. |
| Dated | State/Regional Transport Authority, |
| Dated | State/Regional Transport Authority, |
| Supplementary licence No. | Dated |
| This licence is valid from | To |
| Dated : | State/Regional Transport Authority, |
| Dated : | Secretary, |
| Dated : | State/Regional Transport Authority. |
1. Licence No.
2. Date of its grant or last renewal
3. Total number of goods carriage owned by the agent.
4. Total number of goods carriages under the control of the agent.
5. Number of goods carriages out of those mentioned in Nos. (3) and (4) above which are actually used during the half year. -
6.
Tonnage of goods collected and delivered to the forwarding and distributing agents :| Name and address of the forwarding and distributing agents | Tonnage of goods delivered to the forwarding and distributingagent |
7. Total tonnes of the goods collected, forwarded and delivered by the agent himself.
8. Maximum and minimum distance for which the goods were forwarded from the forwarding point to the delivering point,
| Distance | Total Tonnes. |
9. In respect of the entry made in item No. 8(g) above specify the nature of goods (e.g.) fruits, glass, households effect, coal etc.
10. Total length of journey performed by the goods vehicles mentioned in item No. 3 and item No. 4 in Kilometres.
11. Maximum time taken in delivering consignment from the date of its booking by the forwarding and distributing agents -
| Time | Tonnes of the consignment | Distance from the forwarding point to the delivering point |
12. Claims received and settled. -
13. Freight and commission.
Total freight in respect of the vehicles mentioned in item No. (3) above.Total freight released in respect of the vehicles mentioned in item No. (4) above.Total freight released and paid to other operators.Total amount of commission realised.14. Total amount of the premium paid to insurance companies for Insurance of the goods.
15. Total amount realised from the insurance companies in respect of claims for loss or damage of goods.
16. Maximum time for which a consignment was held by the forwarding and distributing agent in his godown before despatch.
17. Maximum time for which a consignment was held by the collecting agent before delivering it to the forwarding and distributing agent.
18. Maximum time for which a consignment was held by the forwarding and distributing agent in his godown at the distributing point before delivery to the consignee :
| Date | Signature of agent |
2. This order is made under sub-rule (2) of rule 200 of the Punjab Motor Vehicles Rules, 1989 and shall remain effective for a period of _____________________ Year(s) unless previously revoked.
District Magistrate| (Date) | _______________District. |
1. Description of the land included in the stand, with particulars of the owners of the land of any buildings thereon.
2. Maximum number of vehicles which may be admitted to the Stand at any one time.
3. Fees shall be chargeable at the Stand at the following rates.
4. Other conditions.
RenewalsThe order is hereby renewed for a further period extending up to the ____ 19 .District Magistrate,| (Date) | _______________District. |
2. It is intended that the management of the Stand shall be entrusted by an agreement of the kind described in rule 203 of the said rules to a manager, who shall be responsible for the fulfilment of the conditions attached to this Order and of all the provisions of the Act and the rules that may be applicable.
3. This order is made under sub-rule (2) of rule 200 of the Punjab Motor Vehicles Rules, 1989 and shall remain in force for a period of _______________ year(s), unless previously revoked.
District Magistrate,| (Date) | _______________District. |
1. Description of the land and buildings included in the site, with particulars of their ownership. If it will be necessary for the manager to pay rent to a third party for the land or buildings the amount so payable should be specified here.
2. Improvements which the manager should be required by the terms of his agreement to execute.
| Dated by which the improvements are to be completed | Value Rs. | |
| Description of Improvement |
3. Staff to be maintained by the Manager at the Stand.
4. Records to be maintained by the Manager.
5. Other Special conditions to be observed by the Manager.
6. Maximum number of vehicles which may be admitted to the Stand at any one time.
7. Fees shall be chargeable at the Stand at the following rates.
8. Other conditions.
RenewalsThe order is hereby renewed for a further period extending up to the _______ 19 .| (Date) | Disrict Magistrate, |
2. The sum agreed for the purpose of clause (c) in sub-rule 3 of rule 204 of the Punjab Motor Vehicles Rules, 1989.
3. This order is made under sub-rule (2) of rule 200 of the Punjab Motor Vehicles Rules, 1989 and shall remain in force for a period of _______ year(s) unless previously revoked.
District Magistrate,| (Date) | __________District. |
1. Description of the land and buildings included in the site, with particulars regarding the ownership of both land and buildings.
2. If any part of the land was acquired by the local authority by purchase during the twenty years preceding the first year of establishment of a stand on the site particulars should be given here of the amount spent by the local authority in acquiring it including particulars of the interest which the local authority is paying on any sum borrowed for the purpose of acquiring the land.
3. If any rent is being paid by the local authority to a private person for any of the land or building, give particulars.
4. Particulars of any buildings which have been erected by the local authority on the site for the purpose of the Stand, with their approximate value and date of construction.
5. Improvements which the local authority is authorised to carry out on the site, with the date by which each is expected to be completed.
Amount which the local authority is expected to expend on the improvement.Rs.6. Maximum number of vehicles which may be admitted to the Stand at any one time.
7. Records to be maintained in regard to the vehicles using the Stand.
8. Fees shall be chargeable at the Stand at the following rates.
9. Other conditions.
RenewalsThe order is hereby renewed for a further period extending up to the ___ 19 .District Magistrate,| (Date) | _____________District. |
2. No vehicles other than those belonging to the person or company in whose favour this Order is made, and the other vehicles specially detailed below, shall be admitted to the Stand.
3. This Order is made under sub-rule (2) of rule 200 of the Punjab Motor Vehicles Rules, 1989 and shall remain in force for a period of _______ year(s), unless previously revoked.
District Magistrate,| (Date) | _________________District. |
1. Particulars of the person, firm or company to whom the permission is given.
2. Description of the land and buildings included in the Stand.
3. Vehicles (other than those belonging to the person or company in whose favour the order is made) which may be admitted to the Stand.
4. Maximum number of vehicles may be admitted to the stand at any one time.
5. Special instructions regarding the amenities to be provided at the Stand.
6. Other conditions.
RenewalsThe order is hereby renewed for a further period extending up to the __________ 19 .District Magistrate,| (Date) | _____________District. |
| ToThe Motor Accidents Claims Tribunal.________________________________Sir | PhotographofClaimants |
1. Name and father's name of the persons injured/dead (Husband's name in the case of married woman)________________________________
2. Full address of the person injured/dead _____________________________
3. Age of the person injured/dead ______________________
4. Occupation of the person injured/dead _______________________
5. Name and address of the employer of the deceased if any _____________
6. Monthly income of the person injured/dead ________________________
7. Does the person in respect of whom compensation is claimed pay income tax ? If so, state the amount of income tax (to be supported by documentary evidence) ____________________________________
8. Place, date and time of the accident ___________________________
9. Name and address of the Police Station in whose jurisdiction the accident took place or was registered ________________________________________
10. Was the person in respect of whom compensation is claimed travelling by the motor vehicle involved in the accident ? If so, give the names and place of starting to the journey and destination ______________________________
11. Nature of injuries sustained and disablement, if any, caused __________________________________
12. Name and address of the Medical Officer/Practitioner, if any who attended on the injured/dead _________________________________________
13. Period of treatment and expenditure, if any, incurred thereon (to be supported by documentary evidence) __________________________________
14. Registration No. and the type of the motor vehicle involved in accident ____________________
15. Name and address of the insurer of the motor vehicle ______________
16. Name and address of the owner of the motor vehicle _______________
17. Has any claim been lodged with the owner/insurer, if so, with what result_____________________________________
18. Name and address of the applicant ___________________________
19. Relationship with the deceased/injured ______________________________
20. Title to the property of the deceased/injured __________________________
21. Amount of compensation claimed and basis thereof _____________________________
22. Whether report in prescribed form has been obtained from the police and registering authorities? (if so, to be annexed) _____________________
23. Whether documents mentioned in rule 215 are being annexed duly
indexed (give details) ____________________________________24. Any other information that may be necessary/helpful in the disposal of the claim ____________________________________.
25. Reasons or grounds for the late submission of the claim application on which condonation of delay is claimed ____________________________________.
26. Cause of accident with brief description ______________________
Signature or thumb-impression of the applicant.VerificationVerified at ______________________ this ________________ day of that the contentsof the above application are true and correct to may/our knowledge and belief.Signature or thumb-impression of the applicant(s).Notes. - (1) Applicant shall furnish spare copies of the application equal to the number of respondents cited in the claim application for sending the same with notices to the respondents.1. FIR No., date of FIR & Sections Charged __________________________________
2. Name of the Police Stations __________________________________
3. Date, time and place of accident __________________________________
4. Name, father's name and address of the person injured / dead __________________________________
(Husband's name in the case of Married woman and widow. __________________________________5. Name and address of the driver of the offending vehicle(s) __________________________________
6. Particulars of driving licence of the driver of offending vehicle(s) __________________________________
a. Driving Licence No. __________________________________b. Period of validity of the licence __________________________________c. Issuing Authority __________________________________7. Name and address of the owner of the offending vehicle(s):__________________________________
8. Particulars of the offending vehicle(s): __________________________________
a. Registration No. and type of vehicle(s) Involved in the accident: __________________________________b. Engine No. __________________________________c. Chasis No. __________________________________d. Address of registering authority __________________________________e. Particulars of permit and fitness in case of commercial vehicle __________________________________9. Particulars of the Insurance of the offending vehicle(s): __________________________________
10. Age of the person injured/dead __________________________________
11. Occupation of the person injured / dead __________________________________
12. Monthly Income of the person injured / dead __________________________________
13. Does the person in respect of whom compensation is claimed pay income tax? If so, state the amount of the Income Tax. __________________________________
14. In case of death, names, age, address and relationship of the legal representatives of the deceased __________________________________
15. In case of injury nature of injuries sustained, treatment taken and disablement, if any, __________________________________
16. Name and address of the Medical Officer / Practitioner, who attended on the injuries: __________________________________
17. . Any other additional information __________________________________
PART-IIDocuments to be Attached to the Accident Information Report1. Report under Section 176 Cr.P.C.
2. FIR
3. MLC
4. Photographs
5. Site Plan
6. Mechanical Inspection report
7. Seizure memos
In case of Death8. Proof of age of the deceased which may be in form of:
i. Birth certificateii. Matriculation certificateiii. Certificate from gram panchayat (in case of illiterate)iv. Photo ID card of the deceased9. Death certificate and post mortem report of deceased
10. Proof of income of the deceased which may be in form of:
i. Pay slip / salary certificate for salaried employees.ii. Bank statements of the last six months.iii. Income Tax Returnsiv. Balance SheetsII. Proof of the legal representatives of the deceasedi. Namesii. Ageiii. Addressiv. Relationship12. Treatment record, medical bills and other expenditure.
In case of Injury13. Proof of age of the injured which may be in form of:
i. Birth certificateii. Matriculation certificateiii. certificate from Gram Panchayat (in case of illiterate)iv. Photo-ID card of the injured14. Proof of Income of the injured at the time of the accident which may be in form of
i. Pay slip / salary certificate for salaried employees.ii. Bank statements of the last six months of the deceased.iii. Income Tax Returnsiv. Balance Sheets15. MLC
16. Treatment record, medical bills and other expenditure - the SHO/(Sic) shall also record the details (in case of long term treatment) so that the claimant may furnish such bills before the claims Tribunal.
17. Disability certificate
18. Proof of absence from work where loss of income on account of injury is being claimed, which may be in the form of:
i. Certificate from the employerii. Extracts from the attendance register19. Report regarding confirmation of genuineness of the above documents.
(Station House Officer)VerificationVerified at ___________________________ on this day of ________________________that the content soft he above Report are true and correct to my Knowledge and belief and the documents mentioned in Part II are verified to be correct.(Station House Officer)[FORM P.M.A.C.T.A (E) [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]](See rule 215-C(a) and (b), 215-D(c) and (d), 215-E)Report of the Registering AuthorityCase No: _______________________________________________TITLE: ______________________ vs _________________________ToMotor Accidents Claims Tribunal,_______________________________________________Sir,This is with reference to the order/application dated in the above mentioned case. The requisite information is given below:-1. Particulars of the vehicle:
2. Particulars of driving licence:
3. Particulars of route permit:
| To_____________________________ | PhotographofClaimants |