| S.No. |
Purpose |
Amount |
| (1) |
(2) |
(3) |
| |
|
Rs. |
| 1 |
In respect of an application for grant or renewal of stagecarriage/reserve stage carriage permit
|
1000.00 |
| 2 |
In respect of an application for grant or renewal ofcounter-signature of stage carriage/reserve stage carriage permit
|
1000.00 |
| 3 |
In respect of any application for grant or renewal of contractcarriage permit
|
1000.00 |
| 4 |
In respect of an application for grant or renewal ofcounter-signature of contract carriage permit
|
1000.00 |
| 5 |
In respect of an application for grant/renewal of privateservice vehicle permit
|
1000.00 |
| 6 |
In respect of an application for grant/renewal of Motor CabPermit
|
1000.00 |
| 7 |
In respect of grant/renewal of countersignature of Motor CabPermit
|
500.00 |
| 8 |
In respect of an application for grant/renewal of a GoodsCarriage Permit
|
1000.00 |
| 9 |
In respect of an application for grant/renewal of acountersignature of Goods Carriage Permit
|
1000.00 |
| 10 |
In respect of an application for grant/renewal of a NationalPermit for Goods Carriage
|
1000.00 |
| 11 |
In respect of an application for grant/renewal of a TouristVehicle Permit (Omni Bus)
|
1000.00 |
| 12 |
In respect of an application for grant/renewal of an All IndiaTourist Taxi Cab Permit
|
800.00 |
| 13. [ |
In respect of an application for temporary permit of transportvehicle other than motor cab -
|
|
| |
(a) Under Section 87 (l)(a) |
200.00 |
| |
(b) Under Section 87 (l)(b) |
300.00 |
| |
(c) Under Section 87 (l)(c) |
300.00 |
| |
(d) Under Section 87 (l)(d) |
300.00] |
| 14 |
In respect of an application for temporary permit of Motor Cab |
100.00 |
| 15. [ |
In respect of an application for a special permit underSection 88 (8)
|
500.00] |
| 16 |
In respect of an application for extension or variation inarea or routes on a permit or countersignature of stagecarriage/contract carriage permit
|
1000.00 |
| 17 |
In respect of an application of change of carriagepermit/reserve stage carriage
|
1000.00 |
| 18 |
In respect of an application for countersignature of atemporary permit: -
|
|
| |
(a) for Motor Cab |
100.00 |
| |
(b) any other Transport Vehicle |
500.00 |
| 19. [ |
In respect of an application for grant of a temporaryreplacement of a vehicle for the period not exceeding four months
|
300.00] |
| 20 |
In respect of an application for grant of replacement ofVehicle of stage carriage or contract carriage permit
|
500.00 |
| 21 |
In respect of an application for transfer of each permit otherthan Motor Cab under Section 82 of the Act
|
1000.00 |
| 22 |
In respect of an application for transfer of each permit ofMotor Cab under Section 82 of the Act.
|
500.00 |
| 23 |
In respect of an application for issue of permit |
100.00 |
| 24 |
In respect of an application for issue of duplicate or atemporary permit
|
100.00 |
| 25 |
In respect of an application for obtaining complaint book |
100.00 |
| 26 |
In respect of an application for issue/renewal of TravelAgent’s Licence for sale of tickets for travels by publicservice Vehicle.
|
5000.00 |
| 27 |
In respect of an application for issue of duplicate TravelAgent’s Licence
|
2000.00 |
| 28 |
In respect of an application for appeal or revision : - |
|
| |
(i) Memorandum of appeal against the order of- |
|
| |
(a) State Transport Authority |
300.00 |
| |
(b) Regional Transport Authority |
| |
(ii) In respect of an application for revision against theorder of-
|
|
| |
(a) State Transport Authority |
300.00 |
| |
(b) Regional Transport Authority |
| 29 |
In respect of an application to inspect the records ofTransport Authority or Appellate Authority
|
50.00 |
| 30 |
In respect of power of an attorney when presented to theTransport Authority or Appellate Authority
|
50.00 |
| 31 |
In respect of an application for stay if filed with thememorandum of appeal/application for revision.
|
100.00 |
| 32 |
Process fee, in case respondents exceed five in number |
50.00 |
| 33 |
In respect of supply of copies of documents of AppellateAuthority, State Transport Authority or Regional TransportAuthority: -
|
|
| |
(a) Supply of copy of judgement or order of the AppellateTribunal, State Transport Authority or Regional TransportAuthority-
|
|
| |
(i) Ordinary- Rs. 20.00 for thefirst page and Rs. .10.00 for each subsequent page.
|
|
| |
(ii) Urgent- Twice the amountspecified as in clause (i) above.
|
|
| |
(b) Any other documents of the record of Appellate Tribunal,State Transport Authority or Regional Transport Authority-
|
|
| |
(i) Ordinary- Rs. 15.00 for thefirst page and Rs. 5.00 for each subsequent page.
|
|
| |
(ii) Urgent- Twice the amountspecified as in clause (i) above.
|
|
| 34 |
In respect of any other miscellaneous application whenaddressed to Appellate Tribunal, State Transport Authority,Regional Transport Authority or Secretary of these Authorities.
|
50.00 |
| |
Note.-(1) No fee shall be payable in respect of anapplication for grant/renewal of permit or for grant of temporarypermit as specified in clauses 8 and 13 of this rule if theapplication is presented by thebonafideagriculturist fortractor, trolley owned by him.
|
|
| |
Explanation. -The expression "bonafideagriculturist" shall have the meaning as assigned to it inthe Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959).
|
|
| 35 |
The fees for the grant or renewal of Agent’s Licence orsupplementary Licence or a duplicate thereof, shall be asfollows: -
|
|
| |
1. For grant of a Licence |
1000.00 |
| |
2. For grant of supplementary Licence of each branch office. |
500.00 |
| |
3. For renewal of Licence |
1000.00 |
| |
4. For renewal of supplementary Licence for each branch office |
300.00 (Each) |
| |
5. Issue of duplicate copy of- |
|
| |
(i) Principal Licence |
250.00 |
| |
(ii) For Branch Office Licence |
200.00 |
| |
6. For tiling of appeal |
500.00 |
| |
7. (a) For supply of certified copy of order of the LicensingAuthority-
|
|
| |
(i) Ordinary |
100.00 |
| |
(ii) Urgent |
200.00 |
| |
(b) Certified copy of any other document - |
|
| |
(i) Ordinary- Rs. 20.00 for thefirst page and Rs. 10.00 for each subsequent page.
|
|
| |
(ii) Urgent - Twice the amountspecified as in clause (i) above.]
|
|
