Section 17 in The Haryana Motor Vehicles Rules, 1993
17. Exemption from the payment of fees.
[Section 28(2)(f)]. - (1) Fees specified under rule 32 of the Central Rules shall not be charged from a person, if he is or has been serving in any army unit abroad or in the field area of the defence services of the Union whether employed on driving motor vehicles or otherwise:Provided that such a person shall also be eligible for the aforesaid exemption if he makes an application for the grant or renewal of a licence within three months of his return from the service abroad or as the case may be, from the field area.(2)Ex-Military drivers other than commissioned officers and junior commissioned officers shall be eligible for grant of a driving licence without payment of any fee specified for the purpose under rule 32 of the Central Rules.
