Section 59(3) in Delhi Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 59] [Entire Act]

(3)

(i)The last date for depositing the fee for renewal of permit shall be fifteen days prior to the date of expiry of the permit.

(ii)If any fee is not paid by the due date, the following late fee shall be payable for the renewal of permit:-

Type of vehicle	Late fees payable
Upto the expiry of permit	After the expiry of permit
(a) auto rickshaw	Fifty Rupees	Fifty Rupees plus three rupees per day
(b) Local Taxis	One hundred rupees	One hundred rupees plus ten rupees per day
(c) Light Motor Vehicles/Medium Motor Vehicles/ Deluxe Taxi/All India Tourist Taxi	Two hundred rupees	Two hundred rupees plus fifteen rupees per day
(d) Heavy Motor Vehicles/ Heavy Goods Vehicles	Three hundred rupees	Three hundred rupees plus twenty rupees per day

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