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State of Haryana - Section

Section 60 in The Haryana Motor Vehicles Rules, 1993

60. Application fee for grant or renewal of permit.

[Section 96(2)(vii) and (viii).] - (1) Every application for the grant or renewal of a permit under the Act shall be accompanied by the fee as mentioned below in cash :-
    Rs.
(a) For grant of a goods carriage permit 10.00
(b) For grant a contract carriage permit -  
  (i) Taxies, Tempos, Auto-rickshaw 20.00
  (ii) Private service vehicle 50.00
Provided that no fee shall be payable for a permit issued to foreign embassies in India in respect of transport vehicles owned by them.
(2)Where the permit of a vehicle is counter-signed under Section 88 for more than one region, fee at the rate shown in rule 61 as payable for countersignatures shall be levied in respect of each additional region.
(3)In case where a trial Court acting under sub-rule (1) of Rule 59 extends the effects of a permit to an area of route in another region, a supplementary fee shall be payable at the rate specified in rule 61 as if the permit had been countersigned for the second region :Provided that if the additional area to which the permit is so extended is a part and not the whole of a region, the Regional Transport Authority may at its discretion and subject to any directions that may be issued by the State Transport Authority, declare that no supplementary fee shall be payable :Provided further that in the case of goods carriage permit or contract carriage permit, if the additional area to which the permit is so extended consists of two or more regions the trial Court may, at its discretion and subject to such direction, if any, as may be issued by the State Transport Authority, declare that only one countersignature fee shall be payable.
(4)In cases where an authority of another State acting under sub-rule (2) of rule 59 extends the effect of a permit to a route or area in the State a supplementary fee shall be payable at the same rate as for countersignature specified in rule 61.
(5)In the case of service of stage carriage the fee payable shall be calculated on the maximum number of vehicle which the permit holder is authorised to have in operation at any time in the region concerned.
(6)Fees shall be paid in advance to the Regional Transport Authority for the period for which the permit is based.
(7)The fee paid for a permit shall stand forfeited if the permit is subsequently cancelled.