Section 61 in The Bihar Motor Vehicles Rules, 1992
61. Foreign Diplomatic or Consular Mission exempted from payment of fee to.
- The State Government may, by notification in the Official Gazette, make an exemption from payment of all or any portion of the fees payable under Chapter-III of the Act in respect of motor vehicle owned by Foreign Diplomat or Consular Missions or accredited Missions engaged in Technical Assistance Programme including Organisation of the United Nations.
