Section 108(3)(iv) in Delhi Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(3)(iv) in Delhi Motor Vehicles Rules, 1993

(iv)that a board shall be set up in a conspicuous position at the parking place or the stand as the case may be, showing the fees payable (if an order has been made fixing the fees) and that the full amount of fees due from the owners and drivers of the vehicle shall be charged, neither more nor less.

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 108(3)(iv) in Delhi Motor Vehicles Rules, 1993