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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1) in The Orissa Motor Vehicles Rules, 1993

(1)The fees in respect of application for grant, renewal, extension, countersignature or transfer of permit shall be as follows, namely :-
    Temporary Permit Permanent Permit
(i) For a goods carriage permit Rupees one hundred Rupees five hundred
(ii) For a private service vehicle permit Rupees one hundred Rupees five hundred
(iii) For a stage carriage permit Rupees one hundred Rupees five hundred
(iv) For a contract carriage permit (other than a motor cab) Rupees one hundred fifty Rupees seven hundred fifty
(v) For a goods carriage under National Permit Scheme. Rupees one hundred Rupees five hundred
(vi) For any other permit and for countersignature of permit. Rupees one hundred Rupees five hundred
(vii) For motor cabs Rupees one hundred Rupees two hundred