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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(1) in Delhi Motor Vehicles Rules, 1993

(1)The following fees shall be payable for the issue and the renewal of permit and for the countersignature of permits under the Act, namely:-
Type of Vehicle Fee Payable
(a) For issue of renewal of permit valid for five years incase of an auto-rickshaw. Rs. 1000/-(Rupees one thousand)
(b) For issue or renewal of permit valid for five years incase of a local taxi (DL-1T,DL-1Y and DL-1N) Rs.1500/- (Rupees one thousand five hundred)
(c) For issue renewal or countersignature of permit valid forfive years in case of a light motor vehicle, light goods vehicleand medium goods/passengers vehicles and DL-1Z and DL-1RX Taxis. Rs. 2000/-(Rupees two thousand)
(d) For issue renewal or countersignature of permit valid forfive years in case of a heavy motor vehicle, heavy goods vehicle. Rs. 2500/-(Rupees two thousand and five hundred)
(e) For transfer of permit in case of an auto-rickshaw andlocal taxi. Rs.2000/-(Rupees two thousand)
(f) For transfer of permit in case of other commercialtransport vehicles including tourist taxis DL-1Y, DL-1Z andDL-1N) Rs. 5000/- (Rupees five thousand)
Provided that when an agreement is entered into between the State Transport Authority and any other Transport Authority in respect of the operation of any route joining two terminal points one of which lies or both of which lie outside the State and such agreement provides for the remission or reduction of the fees payable for countersignature of permits, the State Transport Authority may remit or reduce the fee accordingly:Provided further where a temporary permit or countersignature is granted pending consideration of the application for permit or for countersignature under the Act, or for renewal of permit or countersignature under the Act, the State Transport Authority may, at its discretion at the time of granting a regular permit or countersignature or sanctioning renewal of permit or countersignature as the case may be, direct that a sum equal to a part or the whole of any fees paid for temporary permit shall be deducted from the fees payable for regular permit or countersignature.