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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in Fee Rules Notification, 2009

(1)The executing authority or the concessionaire, as the case may be, shall publish a notice specifying the amount of fee to be charged from different categories of mechanical vehicles, in at least one newspaper each, in English and vernacular language, having a wide circulation in the local area.