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[Cites 0, Cited by 0] [Section 123] [Entire Act]

NCT Delhi - Subsection

Section 123(10) in Delhi Motor Vehicles Rules, 1993

(10)In case the vehicle is not got released within the period specified in Sub-rule (9), then, rental charges at the rate of one hundred rupees per day, subject to a maximum of one thousand rupees, shall be charged after the expiry of the said period of ten days from the date of seizure of detention of the vehicle.]