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State of Punjab - Section
Section 5 in The Punjab Motor Transport Workers Rules, 1963
5. [ Grant of certificate of registration. [Table in Rule 5 substituted vide No. G.S.R. 26/C.A. 27/61/S. 40/Amd.(14)/2002, dated 24.5.2002.]
- A certificate of registration for an undertaking shall be granted by the Chief Inspector or an Inspector duly authorised by him in this behalf in Form No. II on payment of fees as specified below] :-| [Maximum Number of Motor Transport Workers to be employedduring the year | Fee (Rupees) |
| 5 | 200 |
| 25 | 500 |
| 50 | 1000 |
| 100 | 2000 |
| 250 | 5000 |
| 500 | 10000 |
| 750 | 15000 |
| 1000 | 20000 |
| 1500 and above | 30,000 |