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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(4) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(4)The owner or driver of thella, rehra, rickshaw, tempo or truck or person carrying head load shall pay per trip fee as may be fixed by the Government from time to time.