Section 62(3) in The Central Motor Vehicles Rules, 1989
(3)[ The fee for testing of a vehicle when tested by an Inspecting Officer or authorised testing station, other than the Inspecting Officer in the office of the registering authority, shall be as specified in rule 81.] [Inserted by the Notification No. G.S.R. 1096, dated 28.11.2016 (w.e.f. 2.6.1989).]
