Section 9B(3) in The Punjab Passengers and Goods Taxation Rules, 1952
(3)In case where the tax is paid by stamps, the stamp shall be affixed on the receipt prescribed under Rule 8 across the first line of perforation between the fixed counterfoil and the immediately adjoining portion of the receipt. It shall be defaced by tearing the last three portions of the receipt from the fixed counterfoils across the first line of the perforation in such a manner that half of it is retained on the fixed counterfoils while the other half on that portion of the first foil which is to be retained by the driver and the two portion shall show the value of the stamps affixed. The Driver shall keep the first of the receipt with him, as also the second foil which may be collected from him by the inspecting officer at any time. The third foil shall be handed over to the consigner.] [Substituted vide Haryana Government Notification No. GSR 35/PA.16/52/S.22/Amd.(1)/78, dated 24th March, 1978.]
