Section 26 in The Bihar Motor Vehicles Rules, 1992
26. Fees payable under Chapter-III of the Act.
- The fees to be paid under Chapter-III of the Act shall be-(i)In respect of a test for grant of conductor's licence, under Rule 30, twenty rupees.(ii)In respect of grant of conductor's licence, thirty rupees.(iii)In respect of issue of a badge or its replacement under Rule 31, twenty rupees.(iv)In respect of replacement of photograph on conductor's licence, under Rule 34, ten rupees.(v)In respect of duplicate conductor's licence, under Rule 35, twenty rupees.(vi)In respect of appeal under Rule 37, twenty rupees.(vii)In respect of each copy of any document, under Rule 37, twenty rupees.
