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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(8) in Delhi Motor Vehicles Rules, 1993

(8)The fee for a temporary permit or temporary countersignature issued or renewed for a period of four months at a time shall be rupees one thousand only.Provided that the State Transport Authority may attach to a temporary permit or temporary countersignature a condition that the fee shall be paid at the same rates as if a temporary permit or temporary countersignature was a long-term permit or a long-term countersignature.