Section 3 in The Punjab Passengers and Goods Taxation Rules, 1952
3. Application for registration.
(1)An application for registration under Section 9 shall be -(a)[ made by the owner in Form P.T.T.I. to the Assessing Authority of the district concerned within fifteen days of the date of purchase of his motor vehicle or the date of incurring the liability to pay the tax under the Act, whichever is earlier.] [Substituted vide Haryana Government Notification No. GSR 133/PA.16/52/S.22/Amd.(5)/74, dated 4th November, 1974.](b)signed by the owner;(c)verified in the manner specified in the said form; and(d)accompanied by a [(treasury receipt of Rs. 5/-)] [Substituted vide Haryana Government Notification No. GSR 22/PA.16/52/S.22/Amd./71, dated 8th January, 1974.](2)An owner who has been granted more than one type of permit as specified in Rule 58 of the Haryana Motor Vehicles Rules, 1993, shall make a separate application in respect of each such type of permit.
