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State of Punjab - Section
Section 113 in The Punjab Motor Vehicles Rules, 1989
113. Fee for a licence
. - Fee for the grant or renewal of licence under rule 110, or rule 112 shall be follows :-| (a) for the grant of principal licence | Rs. 500.00 |
| (b) for the grant of supplementary licence for each additionalestablishment or sub-agency | Rs. 100.00 |
| (c) for renewal of a licence if application is made in time | - |
| (i) Principal licence | Rs. 500.00 |
| (ii) supplementary licence for each additionalestablishment or sub-agency | Rs. 100.00 |
| (d) Penalty for renewal of licence if application is not madein time but is made before the expiry of licence :- | |
| (i) Principal Licence :- | |
| (a) if application is made late by seven days | Rs. 50.00 |
| (b) If application is made late by more than seven days,but not more than fourteen days | Rs. 60.00 |
| (c) if application is made late by more than fourteen daysbut not more than twenty-one days | Rs. 80.00 |
| (d) if the application is made late by more than twenty-onedays but not more than thirty days | Rs. 200.00 |
| (ii) Supplementary Licence :- | |
| (a) if the application is made late by fifteen days | Rs. 20.00 |
| (b) if the application is made late by more than fifteen butnot more than thirty days | Rs. 30.00 |