[Cites 0, Cited by 0]
[Section 48]
[Entire Act]
State of Odisha - Subsection
Section 48(2) in The Orissa Motor Vehicles Rules, 1993
| (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) [ [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] | 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.] |