Section 186(45) in Criminal Court Rules of the High Court of Judicature at Patna
(45)to remit the fees chargeable on applications made to a Magistrate under the Indian Motor Vehicles Act, 1914 (VIII of 1914), for the registration of a motor vehicle and for a licence to drive it.[The Indian Motor Vehicles Act, 1914, has been superseded by Act IV of [1939.] [Now Motor Vehicles Act, 1988.]
