Section 130 in The Punjab Motor Vehicles Rules, 1989
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.(2)Nothing in this rule shall apply to a motor vehicle which has been damaged in an accident while at the place of the accident or to a vehicle so damaged or otherwise defective while being removed to the nearest reasonable place of repair or disposal:Provided that where a motor vehicle can no longer remain under the effective control of the person driving, the same shall not be used in any public place, except by towing.
