Section 51 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
51. Exemption from payment of registration fee. - Motor vehicles of the following descriptions shall be exempted from payment of registration fee to the extent mentioned against each of them -
(i)Tractors and locomotives used solely for agricultural purposes ten per cent;(ii)Motor Ambulances owned by charitable institutions and used solely for the conveyance of sick or injured twenty five per cent;(iii)Such motor vehicles as are owned by Government fully exempted.".
