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State of Bihar - Section
Section 74 in The Bihar Motor Vehicles Rules, 1992
74. [ Fees payable under Chapter-V of the Act. [Substituted by G.S.R. 7 dated 17.8.1994.]
- The fees to be paid alongwith the application under Chapter-V of the Act shall be-The fees for the grant of renewal or variation of condition of a permit other than temporary permit for 5 years shall be in respect of as-]Class of Vehicles Rate| RateRs. | |
| Particular State Carriage. | 2,000.00 |
| Service of Stage Carriage. | 2,000.00 |
| Contract Carriage (Casual or particular) other than motor cabfor one region. | 1,000.00 |
| Contract Carriage (Casual or particular) other than motor cabfor two regions. | 1,200.00 |
| Contract Carriage (Casual or particular) other than motor cabfor more than two regions. | 2,000.00 |
| Contract Carriage (Casual or particular) for cab (car) withmeter for one region. | 1,000.00 |
| Contract Carriage (Casual or particular) for motor cab (car)with meter to two regions. | 1,200.00 |
| Contract Carriage (Casual or particular) for motor cab (car)with meter for more than two regions. | 2,000.00 |
| Contract Carriage (Casual or particular) for motor cab (car)without meter for one region or more. | 5,000.00 |
| Contract Carriage (Casual or particular) for motor cab (car)with special taxi-permit for one region or more. | 6,000.00 |
| Contract Carriage (Casual or particular) for motor cab (otherthan car) for one region with or without meter. | 1,000.00 |
| Contract Carriage (Casual or particular) for motor cab (otherthan car) for two regions with or without meter. | 1,200.00 |
| Contract Carriage (Casual or particular) for motor cab (otherthan car) for more than two regions with or without meter. | 1,200.00 |
| Private Carrier | 1,000.00 |
| Public Carrier for two | 1,000.00 |
| Public Carrier for two regions | 1,200.00 |
| Public Carrier for more than two regions | 2,000.00 |
| Private motor cars adapted to carry more than nine passengersexcluding the driver. | 500.00 |
| (a) | The application for grant or renewal or variation of conditionof permit shall be accompanied by a fee prescribed below:- | |
| Particular Stage Carriage | 100.00 | |
| Service of Stage Carriage | 100.00 | |
| Contract Carriage (Casual or particular) | 50.00 | |
| Private Carrier Permit | 50.00 | |
| Public Carrier's Permit | 50.00 | |
| Private motor car (seating capacity more than nine excludingdriver and conductor used for hire or reward). | 50.00 | |
| (b) | The fees for the grant or renewal or countersignature of apermit other than a temporary permit shall be:- | |
| (i) For route or routes or area or areas in one region in theState. | 500.00 | |
| (ii) For route or routes or area or areas in more than oneregion in the State. | 800.00 | |
| (iii) For route or routes or area or areas in this State inrespect of permits issued by other State. | 1000.00 | |
| (c) | The fee for the temporary permit:- | |
| For inter-regional or inter-State (separately for eachpurpose) shall be:- | ||
| For seven days or part thereof | 50.00(no change) | |
| For four months (other than Auto-ricksaw) | 240.00(no change) | |
| For four months (Auto-ricksaw) | 45.00(no change) | |
| (d) | The fee for countersignature of permanent permit:- | |
| (i) If valid for route or routes or area or areas in theState. | 250.00 | |
| (ii) for route or routes or area or areas in this State inrespect of permits issued by other State. | 500.00 | |
| (e) | The fee for the replacement of a vehicle covered by a permitholder shall be. | 200.00 |
| (f) | The fees in respect of an application for approval of ataxi-meter shall be. | 200.00 |
| (g) | The fee for the transfer of a permit shall be. | 500.00 |
| (h) | The fee for the issue of a duplicate permit or a duplicatepart of a permit in place of permit or part of a permit lost ordestroyed part 'A' or part 'B' or authorisation or any part ofthe permit shall be. | 100.00 |
| It shall be effective from the date of its publication. |