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Union of India - Section

Section 87 in The Central Motor Vehicles Rules, 1989

87. Form, contents and duration of authorisation.

(1)An application for the grant of an authorisation for a national permit shall be made in Form 46 and shall be a accompanied by a fee of [Rs. 1000] [Substituted by G.S.R. 386(E), dated 7th May, 2010.] per annum in the form of a bank draft.[(2) Every authorisation shall be granted in Form 23-A, in case the certificate of registration is issued on Smart Card or in Form 47, in case the authorisation is in paper document, subject to payment of as consolidated fee of rupees fifteen thousand per annum to be deposited in the national permit account for the permit granted to operate throughout the territory of India; [Substituted by GSR 386 (E), dated 7.5.2010.]
(2A)The consolidated fee deposited in the national permit account shall be distributed by the Central Government among the States and Union territories on pro rata basis as per the following specification, namely :-
Percentage share of nth State/ Union territory =| Total consolidated fee received by nth State/ Union territory in the base yearTotal consolidated fee received by all the State Union territories in the base year where national permit is in operation| x 100
Note:- The base year shall be the average of the latest three financial years and the share of the States and Union territories shall be notified by the Central Government from time to time.Explanation. - For the purpose of sub-rule (2) and sub-rule (2A), the "national permit account" means an account established by the Central Government and notified in the Official Gazette.]
(3)The period of validity of an authorisation shall not exceed one year at a time [* * *] [ The words 'and shall expire on the 31st day of March of the year' omitted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).]