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State of Haryana - Section

Section 13 in Haryana Municipal (Control of Vehicles and Carts Drawn By Animals) Bye-laws, 1978

13.

(1)The fees payable for a driving licence shall be as follows :-
Class I and II vehicles ... [one rupee]* per annum
Class III vehicles .... [one rupee]* per annum
*Substituted by Haryana Notification No. S.O.62/H.A.24/1973/Sections 214 and 200/2007. Dated 13.7.2007.
(2)In case a driving licence is lost, mutilated or destroyed a duplicate licence shall be issued on payment of a fee of [one rupee] [Substituted for the words 'three rupees' by Haryana Notification No. S.O.62/H.A.24/1973/Sections 214 and 200/2007. Dated 13.7.2007.].