Section 44B(2) in Delhi Motor Vehicles Rules, 1993
(2)the State Government may, by notification in the official Gazette, grant exemption, either partially or fully, to the vehicles of the categories or owned by class or classes of persons or institutions, from the payment of fees prescribed under sub-rule (1).Financial Memorandum regarding the fee to be prescribed for Smart Card.At present the Vehicle Registration Certificate is being issued in Form 23. In view of the amendment made by the Government of India to rule 48 of the Central Motor Vehicles Rules 1989, Government of N.C.T of Delhi has decided to issue the Registration Certificate in Form 23A in respect of vehicles in the form of Smart Optical Card. At present, the Government charges a registration fee of Rs. 60/-(two-Wheeler), Rs. 200/-(light motor vehicles), Rs. 300/- (light goods vehicles), Rs. 400/- (medium goods/passenger vehicles). The Government of India has, vide its Notification GSR-400(E) dated 31st may, 2002 permitted the government to charge an additional amount of fee of Rs. 200/- per card for supplying Registration Certificate in Smart Optical Card in Form 23A.
