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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(5) in Delhi Motor Vehicles Rules, 1993

(5)[The details of Registration/ Permit of a registered vehicle in lieu of Certificate of Registration/ Permit will be issued to the owner or his representative on payment of fee at the rate of rupees fifty per vehicle.Provided that any official agencies enquiring the details of a vehicle for official purpose shall not be required to pay any fee under this sub-rule.] [Inserted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]