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[Cites 0, Cited by 0] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(12) in Delhi Motor Vehicles Rules, 1993

(12)Motor Vehicles Tax against each vehicle for grant of temporary registration for a month shall be charged in the following manner:-
Type of vehicle Fee payable
(a) Private non-transport vehicles (two-wheelers, cars, vansand jeeps) (a) Rs. 200 (Rupees two hundred only
(b) All others (three-wheelers, light Motor Vehicles, LightGoods Vehicles, Medium Goods Vehicles, Medium Passenger TransportVehicles and Heavy Passenger/Goods transport Vehicles (b) Rs. 350 (Rupees three hundred and fifty only]
[Inserted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]