Section 17(1) in The Punjab Passengers and Goods Taxation Rules, 1952
(1)Every owner who pays tax under sub-rule (ii) of Rule 9 shall maintain with each vehicle a register in form PTT 8 and entries in this register shall be made for each trip separately :[Provided that in the case of Government owned vehicles, entries in the pay bills shall be construed as maintained in form as provided in this sub-rule] [Added by Punjab Government Notification No. 594-E&T-56/3110, dated 17th October, 1956.] :[Provided further that the owners of contract carriages paying tax in cash, except those who pay tax in lumpsum, shall maintain on their vehicles a register in Form PTT 20] [Substituted vide Punjab Government Notification No. 4616-E&T (II)- 58/3885, dated 26th December, 1958.].
