Section 45 in The Bihar Motor Vehicles Rules, 1992
45. Exemption from payment of fees.
(1)The State Government may, if it is of opinion that it is in the public interest to do, by general or special order, exempt, totally or partially, any Government Department, local authorities, associates or bodies of individuals, from payment of the fee payable for copies of particulars of registration under Rule 44.(2)(a)Such foreign Consular Officers as have been notified by a general or special order of the State Government in respect of motor vehicle belonging to them,(b)The owners of-(i)tractors intended to be used solely for agricultural operations,(ii)motor ambulances intended to be used solely for the conveyance of the sick, or injured and other motor vehicles designed and intended to be used exclusively for affording free medical and other relief,(c)The Technical Co-operation Mission of the United States of America or its field personnel in respect of motor vehicles belonging to that Mission and assigned to its field personnel for their official use in the State of Bihar,(d)The United Nations Agencies and Organisation, in respect of motor vehicles belonging to them,(e)The American Peace Corps Volunteers, in respect of their official motor vehicles used in the Corps programmes and projects, and(f)Co-operative for American Remittances (to Europe) INC, in respect of motor vehicles belonging to the said organisation and intended to be used in the State of Bihar in connection with the work providing food and other urgently needed commodities shall be exempted from payment of fees payable under sub-section (2) and sub-section (9) of Section 41.Explanation. - For the purposes of this Rule, the expression 'agricultural operation' means tilling, sowing, harvesting or crushing of agricultural produce, or any other similar operation carried out for the purpose of agriculture but does not include the transportation of persons or materials for the purpose of agriculture or the transportation of agriculture produce.(3)The State Government or any other Government, in respect of motor vehicles belonging to it, shall be exempted from payment of fees payable under Chapter-IV of Act.
