[Cites 0, Cited by 0]
[Entire Act]
State of Haryana - Section
Section 62 in The Haryana Motor Vehicles Rules, 1993
62. Fees for temporary permits.
[Section 96(2)(vii)]. - (1) For a temporary permit authorising the use of transport vehicle outside the region or the regions or the route or routes to which it is ordinarily restricted, a fee shall be payable at the following rates :(A)If there is in force in respect of the vehicle a regular permit issued by a Regional Transport Authority in the State -| (a) | For a temporary permit, for conveyance of a marriage partyvalid for :- | Rs. |
| (i) Not more than two days | 50.00 | |
| (ii) More than two days but not more than one week | 100.00 | |
| (iii) For every additional week | 75.00 | |
| (b) | For a temporary permit, for any other purpose, valid for :- | |
| (i) Not more than two days | 50.00 | |
| (ii) More than two days but not more than one week | 100.00 | |
| (iii) For every additional week | 75.00 | |
| (B) If there is not in force in respect of the vehicle aregular permit issued by a Regional Transport Authority in theState :- | ||
| (a) For a temporary permit, for conveyance of a marriageparty valid for :- | Rs. | |
| (i) Not more than two days | 200.00 | |
| (ii) More than two days for each additional day | 100.00 | |
| (b) For temporary permit, for any other purpose, valid for:- | ||
| (i) Not more than two days | 50.00 | |
| (ii) More than two days but not more than a week | 100.00 | |
| (iii) Each week in excess of one week | 75.00 |