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State of Bihar - Section
Section 5 in The Bihar Motor Transport Workers Rules, 1962
5. Grant of Certificate of Registration.
- On filing a proper application under Rule 4, a certificate of registration for an undertaking shall be granted by the Chief Inspector or an Inspector duly authorised by him in this behalf in Form No.-II on payment of fees as specified below:-| [Number of Motor Transport Workers to be employed on any dayduring the year | Fees(in rupees) |
| 2 or more but not exceeding 10 | 25.00 |
| Exceeding 10 but not exceeding 25 | 50.00 |
| Exceeding 25 but not exceeding 50 | 100.00 |
| Exceeding 50 but not exceeding 100 | 150.00 |
| Exceeding 100 but not exceeding 250 | 300.00 |
| Exceeding 250 but not exceeding 500 | 500.00 |
| Exceeding 500 but not exceeding 750 | 750.00 |
| Exceeding 750 but not exceeding 1,000 | 1000.00 |
| Exceeding 1,000 but not exceeding 2,000 | 1,500.00 |
| Over 2,000 | 2,000.00] |