Section 15 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
15. Amendment of Rule 126.
- In the principal rules, after serial no. (1) of the table Rule 126, the following serial no. (1-A) shall be inserted, namely -(1-A) Application fee (in rupees) for grant, renewal, transfer and counter-signature of permit other than temporary permit.".
