Section 83 in The Punjab Motor Vehicles Rules, 1989
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.](2)The State or a Regional Transport Authority shall, upon receipt of application in terms of sub-rule (1), issue a duplicate permit or part [-] [The words 'or parts of a permit, as the case may be,' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] and to the extent that it is able to verify the fact may endorse thereon certified copies of any countersignatures by other authority, intimating the fact to that authority.(3)A duplicate permit issued under sub-rule (2), shall be clearly stamped as "Duplicate" in red ink and the certified copy of any countersignatures by any other State Transport Authority or Regional Transport Authority on a permit made under sub-rule (2), shall be valid in the region of that other authority as if, countersignatures were made by it.(4)When a permit has become so dirty, torn or defaced as in the opinion of the State Transport Authority or a Regional Transport Authority, as the case may be, to be illegible, the holder thereof, shall surrender the permit to the State Transport Authority or a Regional Transport Authority and shall apply for issue of a duplicate permit.(5)The fee for the issue of a duplicate permit shall be [one hundred rupees.] [Sub-rule (3), (4), and (5) of rule 83 substituted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]Provided that no fee shall be charged in the case of a duplicate permit issued in pursuance of sub-rule (4) if the original permit was issued prior to three years.(6)Any permit or part of a permit which is found by any person shall be delivered by that person to the nearest Police Station or the holder or to the State or a Regional Transport Authority by which it was issued and if the holder finds or receives any permit [-] [The words 'or part of a permit' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] in respect of which a duplicate permit has been issued, he shall return the original to the concerned State or the Regional Transport Authority.[84. Production of permit on demand. - A permit shall be produced on demand made at any reasonable time by any Officer under the control of the State Transport Commissioner or a Police Officer, not below the rank of a Sub- Inspector, if he is in uniform.] [Substituted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]
