Section 222 in The Haryana Motor Vehicles Rules, 1993
222. Fees.
[Section 176(d)]. - (1) No court fee stamps shall be leviable on an application under Section 166 for payment of compensation.(2)The amount of the court fee to be charged for inspecting the files shall be two rupees for first hour and one rupee for every subsequent hour for each case.(3)The carbon copies of the evidence shall be given to the parties concerned, if asked for on payment of court fee stamps of rupees two per page and application for obtaining such copies shall bear court fee stamp of rupees five.(4)An amount of rupees two per page shall be charged in the form of court fee stamps for obtaining an attested copy of the award on final order or an intermediate order of any documents filed with the Claims Tribunal.
