Section 6 in The Punjab Passengers and Goods Taxation Rules, 1952
6. Supply of table of fares and freights and table of timings of arrival and departure.
(1)Every owner shall furnish to the Assessing Authority with his application under Rule 3, and as often as he may be required to do so by it, a correct and complete table showing the actual rates of fares and freights chargeable for the carriage of transport of passengers and goods fixed under Motor Vehicles Act, 1988, and the rules made thereunder, and in the case of a stage-carriage, a table showing the timings of arrivals and departure of such vehicle, the free luggage allowance admissible to each passenger and the rate of freight per maund chargeable for any luggage in excess of the free luggage allowance.(2)Any alteration in the rates of fare and freights or in the hours of arrivals and departures or in the rate of free luggage allowance as furnished to the Assessing Authority under sub-rule (1) shall be accompanied in writing by the owner to the Assessing Authority forthwith.[7. Passengers tickets. - A ticket, for the carriage of passengers and his luggage in excess of the free luggage allowance shall be in form PTT 4 :Provided that the State Government may generally or in any particular case by order in writing, allow the issue of tickets in any different form and payment of tax in any different manner.(2)The tickets mentioned in sub-rule (i), shall be printed and bound in books of 100 tickets each. Each ticket shall bear a serial number and the number of the ticket in various books shall be consecutive and in an ascending order. The tickets shall also bear the book number or series number. The last serial number shall go upto one lac. Thereafter a fresh series shall be got printed under intimation to the Assessing Authority, concerned. Where the tickets are issued denomination wise, the serial number, the book number or the series number shall be separate for each such denomination.(3)The ticket in form PTT 4 shall have a perforation between the foil and the counterfoil, unless a different pattern of ticket is allowed by the State Government under the proviso to sub-rule 91).(4)The tickets on a joint route shall bear separate serial number and book number or series number for Haryana portion of the journey and shall also bear conspicuously the words "Tickets for Journey in Haryana" in English and gfj;kkk es ;k=k dk fVdV [Substituted vide Haryana Government Notification No. GSR 35/PA.16/2/S.22/Amd.(1)/78, dated 24th March, 1978.].(5)A season ticket shall be in form PTT 4-A].[8. Good receipts. - (1) A receipt for the transport of goods, other than luggage carried by a passenger with him on a motor vehicle, shall be in form PTT-5.(2)The receipt referred to in sub-rule (1) shall be printed in quadruplicate and bound in books of 100 receipts each. Each receipt shall bear a serial number and the number of the receipts in various books shall be consecutive and in an ascending order. The serial number shall go up to 20,000. Thereafter a fresh series of books shall be got printed under intimation to the Assessing Authority concerned. The serial number on the books and receipts shall be printed.] [Substituted vide Haryana Government Notification No. GSR 35/PA.16/2/S.22/Amd.(1)/78, dated 24th March, 1978.][8A. Places for Tax Collection Points. - (1) Keeping in view the potential and safeguard of Government revenue, Deputy Excise and Taxation Commissioner or District Transport Officer of a District shall send a list of places to the Commissioner where Tax Collection Points are required to be set up.(2)The Commissioner may, after making such enquiries as he may deem fit, allow the Deputy Excise and Taxation Commissioner or the District Transport Officer, as the case may be, the place(s) where Tax Collection Points could be set up.(3)Any Tax Collection Point may be removed or shifted from one place to another by the Deputy Excise and Taxation Commissioner or the District Transport Officer of the district with the approval of the Commissioner.] [Added by Haryana Notification No. S.O.15/P.A.16/1952/S.22/S.2005. dated 14.3.2005.]
