Section 80 in The Punjab Motor Vehicles Rules, 1989
80. Surrender of permits
. [Sections 86 and 95(2)(ix)] - (1) The holder of a permit may, at any time, surrender it [-] [The words and brackerts '(Parts A and B of Permit)' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] to the State or Regional Transport Authority by which it was granted and the State or Regional Transport Authority as the case may be shall forthwith cancel any permit so surrendered.(2)When the State Transport Authority or a Regional Transport Authority suspends or cancels any permit, -(i)the holder shall surrender [-] [The words 'Parts A and B of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit within seven days of receipt of a demand in writing by the authority; and(ii)the authority suspending or cancelling the permit shall send intimation to any other authority by which the permit has been countersigned and to any authority to whose area the validity has been extended under rule 66.(3)A holder shall deliver [the permit] [Substituted for 'Parts A and B, or Part B' vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] to the State/a Regional Transport Authority by which it was issued within fourteen days of the expiry of any permit by efflux of time. The State or a Regional Transport Authority receiving any such permit shall intimate the fact of surrender to the authority or authorities by which it may have been countersigned and to any authority to whose area the validity has been extended under rule 66.
