Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(4) in Delhi Motor Vehicles Rules, 1993

(4)if the holder of the Permit has expired and transfer of permit is applied in the name of a legal heir after thirty days from the death of the permit holder, the penalty at the rate of rupees three per day in case of auto-rickshaw rupees five per day in case of local taxi and rupees ten per day in case of other vehicle shall be charged.