Section 9(2B) in The Punjab Passengers and Goods Taxation Rules, 1952
(2B)[ A permit holder granted permit for operating a 50-54 seater full body bus under the Haryana Government, Transport Department, Notification No. S.O. 422/AT-1/C.A. 59/1988/S. (3)/100, dated the 19th January, 2001, shall, in lieu of passenger tax, pay lump sum at the rate of Rs. 20,000/- per month with effect from 1st September, 2004 the lump sum for a month shall be payable in advance by the 20th day of that month.] [Added by Haryana Notification No. S.O.28/P.A.16/1952/S.22/2002.dated 2.4.2002and substituted by Haryana Notification No. S.O. 95/P.A. 16/1952/S. 22/2004.]
