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State of Haryana - Section
Section 42 in The Haryana Motor Vehicles Rules, 1993
42. Penalty for vehicles remained without fitness.
[Section 65(2)(d) and Section 177]. - The following composition fee penalties shall be charged in addition to the fee prescribed for the grant and renewal of certificate of fitness under rule 81 of the Central Rules :-| (i) | Light Motor Vehicle | Rupees 25 per month or part thereof |
| (ii) | Medium goods vehicle/medium passenger motor vehicle | Rupees 25 per month or part thereof |
| (iii) | Heavy goods vehicle/Heavy Passenger motor vehicle. | Rupees 50 per month or part thereof |