Section 20 in The Punjab Passengers and Goods Taxation Rules, 1952
20.
- Challan shall be filled up in quarduplicate. One copy of the challan shall be retained by Treasury, one copy shall be sent by the Treasury Officer to the Assessing Authority and the other two copies shall be returned to the owner duly signed, in proof of payment. One copy thereof shall be attached to the monthly return required to be furnished in form PTT 8A under Rule 17(3) and the other copy shall be retained by the owner for his record.
