Section 106(2) in The Punjab Motor Vehicles Rules, 1989
(2)The holder of any permit in respect of a service of stage carriage shall within seven days of the occurrence report, in writing, to the authority by which the permit was issued, any failure of or damage to any vehicle used by him under the authority of the permit of such a nature as to prevent the holder from complying with any of the provisions or conditions of the permit for a period exceeding three days.
