Section 115 in The Punjab Motor Vehicles Rules, 1989
115. Rate of commission
. [Sections 93 and 96(2)(xxix)] - The licensee shall not charge commission from the persons operating the vehicles exceeding amount as may be notified by the Government from time to time keeping in view the expenses incurred by the licensee is maintaining the establishment, overhead charges and other relevant factors :Provided that the commission will be exclusive of loading and unloading charges.
