Section 52 in The Haryana Motor Vehicles Rules, 1993
52. Exemption of road-rollers and the like.
[Section 65(2)(c)]. - The provisions of Chapter IV of the Act and the rules of this Chapter shall not apply to the road-rollers, graders and other vehicles designed and used solely for the construction, repair and cleaning roads, and which are owned by the Government.[52A. Exemption to farmers from payment of fees for registration of tractors/combine harvesters. Section 65(2)(h). - The Farmers in the State of Haryana shall be exempted from payment of fees for the issue and renewal of certificate of registration of tractors/combine harvesters, payable under Chapter IV of the Act] [Added by Notification No. S.O.65/C.A.59/1988/S.2005. dated 31.8.2005.].
