(1)No fee shall be charged for the registration of the following classes of motor vehicles, namely :-(a)Motor vehicles, owned by the State or Central Government and used solely for the purpose other than commercial enterprises;(b)trailer or trailers owned by a bona fide agriculturist to the extent of one trailer used exclusively for agricultural purposes;(c)Motor vehicles used exclusively for fire brigade purposes; and(d)ambulances and other motor vehicles designed and intended to be used exclusively for affording free medical and other relief.(2)The State Government may, by notification, exempt any person or classes of persons from payment of all or any portion of the fee payable under Chapter IV of the Act.
