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State of Chattisgarh - Section
Section 62 in The Chhattisgarh Motor Vehicles Rules, 1994
62. [ Fees. [Substituted by Notification No. 338/505/Transport/2001, dated 7.6.2001.]
- The Fees which shall be charged under the provisions of the Chapter shall be as specified below :-| S.No. | Purpose | Amount |
| (1) | (2) | (3) |
| 1. | Issue of temporary registration or extension thereof andassignment of temporary registration mark | |
| (a) Invalid carriage | Rs. 10.00 | |
| (b) Motor Cycle or Motor Cycle Rickshaw | Rs. 50.00 | |
| (c) Light Motor Vehicle - | ||
| (1) Private | Rs. 100.00 | |
| (2) Transport | Rs. 200.00 | |
| (d) Medium Motor Vehicle or any other Vehicle not mentionedabove | Rs. 200.00 | |
| 2. | Appeal | Rs. 100.00 |
| 3. | Certified copy of the decision/document - | |
| (i) Ordinary | Rs. 50.00 | |
| (ii) Urgent | Rs. 100.00 | |
| 4. | Miscellaneous application | Rs.[20.00] [Substituted by Notification No. 510/Trans./2001, dated 12.5.2002.] |
| 5. | Issue of Particulars of Registration | Rs. 50.00 |
| 6. | Issue of duplicate Certificate of fitness for | |
| (a) Light Motor Vehicle - | ||
| (1) Non Transport | Rs. 100.00 | |
| (2) Transport | Rs. 200.00 | |
| (b) Medium Goods Motor Vehicle, Medium Passengers MotorVehicle | Rs. 300.00 | |
| (c) Heavy Goods Vehicle, Heavy Passenger Vehicle | Rs. 500.00] |