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State of Punjab - Section
Section 68A in The Punjab Motor Vehicles Rules, 1989
68A. [ Fee for late issue and late renewal of permit.] [Substituted vide Punjab Government Notification No. G.S.R. 103/C.A. 59/88/Ss. 65, 96 and 177/Amd. (16)/2001 dated 29.10.2001.]
- In case where the vehicle remained without permit or counter-signatures or renewal of permit, the following amount of fee In addition to fee for permit or counter-signatures specified under rule 68 of the said rules, shall be charged :| Period of Delay | Amount of Penalty |
| (a) For each day up to 15 days | Rupees ten per day subject to maximum of Rupees Fifty |
| (b) More than 15 days up to 3 months | Rupees ten per day subject to maximum of Rupees Five Hundred |
| (c) More than 3 months up to 6 months | Rupees ten per day subject to maximum of Rupees One Thousand |
| (d) More then 6 months to one year | Rupees ten per day subject to maximum of Rupees two thousand |
| (e) More than one year | Rupees two thousand per year and Rupees ten for everyadditional day |