Section 11(3) in The Punjab Passengers and Goods Taxation Rules, 1952
(3)The said officer shall render the amount of the penalty recovered by him within three days of the recovery to the Excise and Taxation Officer of the district concerned and the latter shall deposit the same into the Treasury by the next working day :[Provided that the Excise and Taxation Officer (Enforcement) or Excise and Taxation Officers of the district shall deposit the amount of penalty recovered by them or him from the ticketless travellers into the treasury within three days of their or his return to the headquarters.] [Substituted vide Haryana Government Notification No. GSR 91/PA.16/52/S.22/Amd.(3)/74, dated 19th July, 1974.][4] [Substituted vide Haryana Government Notification No. GSR 91/PA.16/52/S.22/Amd.(3)/74, dated 19th July, 1974.] The Excise and Taxation Officers (Enforcement) or Excise and Taxation Officers of the district shall maintain the account of the money received and deposited by them or him into the treasury in a register in form PTT 19.]
