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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(5) in Delhi Motor Vehicles Rules, 1993

(5)If any fee is not paid by the due date in case of All India Tourist Permit, national Permit or Inter State Permit or the counter signature (as the case may be) such permit or the countersignature (as the case may be) shall forthwith cease to be valid and a late fee at the rate of rupees twenty per day shall be paid by the vehicle owner before the issue/renewal thereof.