- The fees to be paid under Chapter-II of the Act shall be-(i)In respect of such test for grant of learner's licence, under Rule 4, twenty rupees,(ii)in respect of grant of driving licence, fifty rupees,(iii)in respect of a replacement of photograph on a licence, under Rule 12, ten rupees,(iv)in respect of duplicate driving licence under Rule 13, thirty rupees,(v)in respect of a test for grant of authorisation, under Rule 18, twenty rupees,(vi)in respect of an appeal under Rule 20, thirty rupees,(vii)in respect of each copy of any document, under Rule 20, twenty rupees,(viii)in respect of every copy of particulars of driving licences, under Rule 21, ten rupees, and(ix)fee payable for issue of Medical Certificate under sub-section (3) of Section 8 shall be Rs. 10/-.
