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State of Haryana - Section

Section 33A in The Haryana Motor Vehicles Rules, 1993

33A. [ Allotment of registration marks to non-transport and transport vehicles. [Section 65(2)(b)(p)]. - (1) The Government shall reserve such preferential registration numbers as shown in the table to be assigned to be vehicles of the Government or of any person and the same shall be allotted to a person after payment of additional fee as specified in the table:

[Provided that the preferential numbers for non-transport vehicles shall be allotted only to Haryana government/Central Government vehicles and to vehicles owned by individuals. Thus, these numbers shall not be allotted to non-transport vehicles owned by firms, companies, institutions etc.] [Substituted by Haryana Government Notification No. S.O.9/C.A.59/88/S.28, 38, 65, 93, 95, 96, 107, 111 and 213/99 dated 8.1.1999.]
(2)On receipt of an application, the registering authority shall, while assigning the registration mark as laid down in the notification issued by the Central Government, assign the registration number which strictly falls in serial after the last registration mark assigned to non-transport vehicles and transport vehicles.
(3)[ The registering authority shall allot to the owner of non-transport vehicle, a registration mark of his choice from amongst the registration mark specified by the Central Government on payment of additional fee as indicated below] [Substituted by Haryana Notification No. No. S.O. 53/C.A. 59/1988/S. 65/2005. Dated 13.7.2005.] :-
Sr.No. RegistrationNumber Additional Fee
  ForNon-Transport Vehicles  
1. 0001 Rs. 1,00,000/-
2. 0002 to 0010 Rs 50,000/-
3. 0011 to 0020 Rs. 25,000/-*
4. 0021, 0022, 0033,0044 Rs. 25,000/-
5. 0055, 0066, 0077,0088, 0099, 0100 Rs. 15,000/-
6. (a) 0023 to 0032   -  
  (b) 0034 to 0043      
  (c) 0045 to 0054      
  (d) 0056 to 0065      
  (e) 0067 to 0076      
  (f) 0078 to 0087     Rs. 10,000/-
  (g) 0089 to 0098      
  (h) 0111, 0222,0333, 0444, 0555, 0666, 0777, 0888, 0999      
  (i) 1111, 2222,3333, 4444, 5555, 6666, 7777, 8888, 9999      
  (j) 0200, 0300,0400, 0500, 0600, 0700, 0786, 0800, 0900      
  (k) 1000, 200,3000, 4000, 5000, 6000, 7000, 8000, 9000   -  
     
7. (a) 0110, 0121,0123, 0151   -  
  (b) 0202, 0212,0234      
  (c) 0303, 0313,0323, 0330, 0345      
  (d) 0404, 0414,0440, 0456      
  (e) 0505, 0515,0525, 0550, 0567, 0575      
  (f) 0606, 0616,0660, 0678      
  (g) 0707, 0717,0770, 0789      
  (h) 0808, 0818,0880     Rs. 5,000/-
  (i) 0909, 0919,0990      
  (j) 1010, 1011,1112, 1212, 1234, 1313, 1414, 1515, 1616, 1717, 1818, 1919      
  (k) 2020, 2021,2121, 2323, 2345, 2424, 2525, 2626, 2727, 2828, 2929      
  (l) 3030, 3031,3131, 3232, 3434, 3456, 3535, 3636, 3737, 3838, 3939      
  (m) 4040, 4042,4141, 4242, 4343, 4545, 4567, 4646, 4747, 4848, 4949      
  (n) 5050, 5051,5151, 5252, 5353, 5454, 5656, 5678, 5757, 5858, 5959      
  (o) 6060, 6061,6161, 6262, 6363, 6464, 6565, 6767, 6789, 6868, 6969      
  (p) 7070, 7071,7171, 7272, 7373, 7474, 7575, 7676, 7878, 7890, 7979      
  (q) 8080, 8081,8181, 8282, 8383, 8484, 8585, 8686, 8787, 8989      
  (r) 9090, 9091,9191, 9292, 9393, 9494, 9595, 9696, 9797, 9898      
  (s) any otherspecial other than above or out of turn number on request   -  
(4)The registering authority shall allot to the owner of transport vehicle a registration mark of his choice from amongst the registration mark specified by the Government on payment of additional fee as indicated below :-
Sr.No Registration Number   Additional fee
1 2   3
1. 0001   Rs. 10,000
2. (a) 0002 to 0011   0786,0789,0888,0999
(b) 0012 to 0021   (e)1111, 2222, 3333, 4444, 5555, 6666, 7777, 8888, 9999
(c) 0022, 0033, 0044, 0055, 0066, 0077, 0088, 0099, 0100  
(d) 0111, 0222, 0234, 0333, 0345, 0444, 0456, 0555, 01567,0666, 0678, 0777  
(f) Any other special or out of turn number   Rs. 2,000 for each number
(5)As regards Government vehicles, the un-utilised special registration marks shall be issued without charging any additional fee.
(6)[Omitted by Haryana Government, Transport Department, Notification, The 24th February , 2010, No. S.O. 41/C.A 59/1988.Ss. 28, 38, 65, 93, 98, 95, 96, 107, 111, 138, 176 and 213/2010].
(7)[Omitted by Haryana GOvernment, Transport Department, Notification, The 24th Bebruary, 2010, No. S.O. 41/C.A. 59/1988/Ss. 28, 38, 65, 93, 95, 96, 107, 111, 138, 176, and 213/2010].
(8)[ for allotment of special registration mark in respect of non-transport vehicles, the registration mark will be issued on payment of prescribed additional fee ]on first come first serve" basis by registering authority.] [Substituted by Haryana Government, Transport Department, Notification , The 24th February, 2010, No. S.O. 41/C.A. 59/1988/Ss. 28, 38, 65, 93, 95, 96, 107, 111, 138, 176, and 213/2010.]
(9)[ If a person holding any of the numbers from any previous series wants to retain that number in his name or in the name of his family members on the newly purchased vehicle, the same may be allowed without any additional fee "Family means, father, mother and their children living together as one unit.
(10)However, ii the motor vehicle is being transferred in the name of other person, the same may be allowed by the registration authority concerned on payment of additional fee as prescribed above.
(11)The registering authority may assign registration marks to motor vehicles owned by the Haryana Government without charging any additional fee.
(12)Preferential numbers shall also be made available to the non-transport vehicles owned by firms/companies, i.e. other than individual on payment of additional fee as prescribed above.] [Subrule ((9) to (12) added by Haryana Notification The 9th December, 2005, No. 13/29.2005-2T]