| (i) |
For a goods carriage permit |
Rupees one thousand per vehicle per annum or any part thereof. |
| (ii) |
For a stage carriage permit |
Rupees two thousand five hundred per vehicle per annum or anypart thereof.
|
| (iii) |
For a contract carriage permit (other than motor cab) |
Rupees one thousand five hundred per annum per vehicle or anypart thereof.
|
| (iv) |
(a) For any other permit |
Rupees one thousand per annum per vehicle or any part thereof. |
| |
(b) For motor cabs |
Rupees two hundred per annum per vehicle or any part thereof. |
| (v) |
Surcharge for permit for covering more than one region |
Rupees five hundred per vehicle for a permit. |
| (vi) |
For a temporary permit- |
|
| |
(a) if valid for one region |
Rupees eighty for every week or part thereof. |
| |
(b) if valid for more than one region |
Rupees one hundred for every week or part thereof. |
| (vii) [ |
For replacement of a vehicle covered by a permit by another |
Rupees one thousand] |
| (viii) |
For transfer of a permit- |
|
| |
(a) Stage Carriage |
Rupees twenty-five thousand |
| |
(b) Contract Carriage |
Rupees five thousand |
| |
(c) Goods Carriage |
Rupees five thousand |
| (ix) |
(a) For transfer of any other permit |
Rupees one thousand |
| |
(b) For motor cab |
Rupees one thousand |
| (x) |
Countersignature of permanent permit- |
|
| |
(a) Goods Carriage Permit |
Rupees two thousand per annum per vehicle. |
| |
(b) State carriage permit and contract carriage permit otherthan motor cab.
|
Rupees two thousand five hundred per annum per vehicle |
| |
(c) Motor cab |
Rupees five hundred per annum per vehicle |
| |
(d) Any other permit |
Rupees one thousand per annum per vehicle |
| (xi) |
Countersignature of temporary permit |
Rupees two thousand per vehicle |
| (xii) |
Fee for Curtailment/ Extension/ Variation to any route inrespect of Stage Carriage Permit
|
Rupees five thousand |
| (xiii) |
Fee for variation of area in respect of a Goods CarriagePermit for operation in neighboring States under reciprocaltransport agreement
|
In addition to fee payable under clause (2) (i) rupees fivethousand
|
| (xiv) |
(a) Fee for change of route (excluding permit fee) |
Rupees five thousand |
| |
(b) Fee for change of timing |
Rupees three thousand. |
| (xv) |
Fee to measure distance of any route by transport authority tobe paid by permit holder or applicant
|
Rupees five per Kilometer |
| (xvi) |
Process fees with every applicant/objection filed. |
Rupees one hundred.] |
