(1)No fee shall be levied and collected from the following. -(i)Vehicles of Defence Department;(ii)Vehicles of Police Department;(iii)Fire Fighting Vehicles;(iv)Ambulances;(v)Funeral Vans;(vi)Post and Telegraph Department Vehicles;(vii)Government of India vehicles and State Government vehicles;(viii)Vehicles of Hon'ble Judges of the Supreme Court and High Courts;(ix)Vehicles of Union Public Service Commission, and State Public Service Commission;(x)Vehicle of Lok Ayukta;(xi)Vehicle of Panchayat Samities & Local Bodies;(xii)Private light vehicle of Member of Parliament;(xiii)Private light vehicle of Member of Legislative Assembly;(xiv)Private light vehicle of Ex. - Member of Legislative Assembly;(xv)Light Motor Vehicles of Accredited journalists used by himself/herself; and(xvi)Foreign dignitaries on State visit.
