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State of Madhya Pradesh - Section
Section 24 in The M.P. Motor Vehicles Rules, 1994
24. [ Fees. [Substituted by Notification No. F. 22-158-2005-VIII, dated 19-1-2006.]
- The fees which shall be charged under the provisions of this Chapter shall be as specified below :-]| S.No. | Purpose | Amount |
| (1) | (2) | (3) |
| 1. | In respect of issue of medical Certificate | Rs. 50.00 |
| 2. | In respect of issue of duplicate learning license | Rs. 50.00 |
| 3. | In respect of issue of duplicate driving license - | |
| (in Form No. 6) | Rs. 150.00 | |
| (in Form No. 7) | Rs. 200.00 | |
| 4. | In respect of issue of authorization to the driver ofTransport Vehicle | Rs. 200.00 |
| 5. | In respect of issue of badge and for issue of a duplicatebadge to the driver of Transport Vehicle | Rs. 100.00 |
| 6. | In respect of an appeal against the order/decision of theLicensing Authority | Rs. 100.00 |
| 7. | In respect of supplying a copy of the decision of theLicensing Authority - | |
| (i) Ordinary | Rs. 100.00 | |
| (ii) Urgent | Rs. 150.00 | |
| 8. | In respect of inspection of record in connection with filingan appeal | Rs. 50.00 |
| 9. | In respect of supply of copy of a document other than decisionof a Licensing Authority- | |
| (i) Ordinary | Rs. 100.00 | |
| (ii) Urgent | Rs. 150.00 | |
| 10. | In respect of any other application addressed to LicensingAuthority | Rs. 50.00] |