(5)Within fourteen days the expiry of any permit by efflux of time, the holder thereof shall deliver it to the State Transport Authority by which it was issued. The State Transport Authority receiving any such permit shall intimate the fact to the authority or authorities by which it may have been countersigned.In the event of suspension of permit the vehicle shall be produced for detention by the owner before the official of the Enforcement Branch of the Transport Department or Delhi Traffic police so empowered and the period of detention shall be reckoned from the time of production of vehicle for detention along with permit.
