Section 90(5) in The Haryana Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Haryana - Subsection

Section 90(5) in The Haryana Motor Vehicles Rules, 1993

(5)Any person preferring an appeal shall be entitled to inspect the file of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] and the application therefor shall be accompanied by a cash receipt or treasury challan of -

(a) in respect of urgent inspection	Ten Rupees
(b) in respect of an ordinary inspection	Five Rupees

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State of Haryana - Subsection

Section 90(5) in The Haryana Motor Vehicles Rules, 1993