Section 113 in The Haryana Motor Vehicles Rules, 1993
113. Levy of fees for supply of copies.
[Sections 93 and 96(2)(iii) and (xiii)]. - The Authority which passes an order to be appealed against under rule 112 shall, on an application by a person, give certified copy of the order or any other relevant documents on payment of fee of rupees two per page.
