Section 214(3) in The M.P. Motor Vehicles Rules, 1994

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State of Madhya Pradesh - Subsection

Section 214(3) in The M.P. Motor Vehicles Rules, 1994

(3)[ Towing costs payable under Section 127 and sub-section (1) of Section 201 of the Motor Vehicles Act, 1988 in respect of different vehicles shall be levied as specified below, namely :-] [Inserted by Notification No. F. 8-1-95-VIII, dated 22-4-1998.]

1.	Scooter, Motor Cycle	Rs. 30.00 per vehicle
2.	Light Motor Vehicle (Car, Jeep, Auto rickshaw etc.)	Rs. 60.00 per vehicle
3.	Heavy Motor Vehicle (Empty Truck, Bus)	Rs. 100.00 per vehicle
4.	Heavy Motor Vehicle (loaded Truck, Bus)	Rs. 130.00 per vehicle
5.	Medium Motor Vehicle	Rs. 80.00 per vehicle.]

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State of Madhya Pradesh - Subsection

Section 214(3) in The M.P. Motor Vehicles Rules, 1994