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State of Punjab - Section

Section 67 in The Punjab Motor Vehicles Rules, 1989

67. Application fee for grant or renewal of permit

. [Section 96(2)(vii) and (viii)] - [(1) Every application for the grant or renewal of a stage carriage permit, contract carriage permit, goods carriage permit, special or temporary permit for fairs or booked parties on contract carriage or tourist permits or any other permit granted under the Act, shall be accompanied by a cash receipt or a treasury challan showing the deposit of following fees namely :-
  Description of Motor Vehicles Rate of Fees
  1 2
A. (a) Buses Rs. 2,000
  (b) Mini Buses Rs. 1,500
  (c) Tourist Maxi Cabs Rs. 400
  (d) Motor Cabs (for operation in Punjab territory/TouristCabs/Goods Carriage Rs. 200
  (c) Tempos or Auto Rickshaw Rs. 100
  (f) Other Vehicles Rs. 50
B. (a) Fee for a Special Permit Rs. 100
  (b) Fee for temporary permits for two days Rs. 100
C. Fee for a duplicate copy of a permit Rs. 100
Provided that no fees shall be payable for a permit issued to foreign Embassies in India in respect of transport vehicles owned by such Embassies :Provided further that no special or temporary permit shall be issued to a vehicle which is not covered by any regular permit :Provided further that a special or temporary permit shall also not be issued to any permit holder of a stage carriage who do not maintain reserve fleet required in accordance with the directions of the State Transport Authority or the Regional Transport Authority, as the case may be.] [Subrule 67(1) substituted by Notification No. G.S.R. 46/C.A. 59/88/S. 96/Amd.(18)/2004. dated 8th july 2004.]
(2)Where the permit of a vehicles is countersigned under section 88 for more than region, fee at the rate shown in rule 68 as payable for counter- signatures shall be levied in respect of each additional region.
(3)In case where a Regional Transport Authority acting under sub-rule (1) of rule 66 extends the effects of a permit to an area or route in another region, a supplementary fee shall be a payable at the rate specified in rule 68 as if the permit had been countersigned for the second region :Provided that if the additional area to which the permit is so extended is a part and not the whole of a region, the Regional Transport Authority may, at its discretion and subject to any directions that may be issued by the State Transport Authority, declare that no supplementary fee shall be payable:Provided further that in the case of goods carriage permit or contract carriage permit, if the additional area to which the permit is so extended consists of two or more regions, the Regional Transport Authority may, at its discretion and subject to such directions, if any, as may be issued by the State Transport Authority, declare that only one countersignature fee shall be payable.
(4)In cases where an authority of another State acting under sub-rule (2) of rule 66 extends the effect of a permit to a route or area in the State, a supplementary fee shall be payable at the same rate as for countersignatures specified in rule 68.
(5)[-] [Omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]
(6)Fees shall be paid in advocate to the Regional Transport Authority for the period for which the permit is issued.
(7)[ A Regional Transport Authority, receiving a fee for a permit or for countersignatures of a permit, shall prepare a separate receipt in the Form R.P.F.] [Substituted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.]
(8)The receipt for the last fee paid shall be attached to and displayed with [-] [The words 'Part B of' omitted vide Punjab Government Notification No. G.S.R.41/C.A.59/88/S.96/Amd.(17)/2000, dated 25.9.2002.] the permit.
(9)The fee paid for a permit shall stand forfeited if the permit is subsequently cancelled.[-] [Rule 67-A, omitted vide Punjab Government Notification No. G.S.R. 103/C.A. 59/88/Ss. 65, 96 and 177/Amd. (16)/2001 dated 29.10.2001.][68. Fees for issue and renewal of permits and for counter-signatures. - The following fees shall be payable for the issue/renewal of permits and special/temporary/duplicate permits under the Act, namely] [Rule 68 partly substituted by Notification No. G.S.R. 46/C.A. 59/88/S. 96/Amd.(18)/2004. dated 8th july 2004.] :-
Description of Motor Vehicles Rate of Permit Fee (For each region per year)
1 2  
-1 (a) Buses Rs. 1,000
  (b) Mini Buses Rs. 750
  (c) Goods Carriage (Heavy) Rs. 400
  (d) Goods Carriage (Light and Medium) Rs. 80
  (e) Tempo/Auto Rickshaws Rs. 300
  (f) Tourist Maxi Cab/Motor Cabs (within Punjab) Rs. 200
  (g) Tourist Permit for Motor Cabs Rs. 100
  (h) Special/Temporary permit up to one week and for eachsubsequent week or part thereof or for duplicate copy of a permitof any kind Rs. 200
(2)Fee for the counter-signatures of permits for Transport Vehicles registered in other States entering Punjab shall be payable as under :-
Description of Motor Vehicles Rate of counter-signature fee per year
  For each region For Punjab
(a) Buses Rs. 1,000 __
(b) Mini Buses Rs. 750. __
(c) Goods Carriage (Heavy) Rs. 400 __
(d) Motor Cabs/Goods Carriage (Light and Medium) __ Rs. 500
(e) Tempo/Auto Rickshaws Rs. 300 Rs. __
(f) Maxi Cabs __ Rs. 1,000
(g) Private Service Vehicles __ Rs. 12,000".
Provided that where a temporary permit is granted pending consideration of application for a permit under section 70, section 73, section 76 of section 77, Regional Transport Authority may, in its discretion and subject to such directions, if any, as may be issued by the State Transport Authority, at the time of granting a regular permit direct that a sum equal to a part or the whole of any fee paid, for the temporary permit shall be deducted from the fee payable for the regular permit.Provided that in the case of service of stage carriage the permit fee shall be charged on the basis of number of vehicles to be specified in the permit and accordingly Numbers of Parts B of the permit shall be issued.Explanation - The expression "regular permit" used in this rule and in rule 69 means a permit issued after consideration of an application in accordance with the provisions of the Act.
(2)[ Fee for the counter-signatures of permits for transport vehicles registered in other State entering Punjab shall be payable as under] [Added vide Punjab Government Notification No. G.S.R. 90/C.A./59/88/S. 96/Amd. (13)/2000, dated 20.10.2000.] :-
Description of Motor Vehicles Rate of counter-signature for Punjab per year (in rupees)
(a) Motor cabs Rs. 500.00
(b) Maxi cabs. Rs. 1000.00
(c) Private Service Vehicle Rs. 12000.00
(d) Goods Carriages (Light and Medium Goods Vehicles) Rs. 500.00