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State of Haryana - Section
Section 61 in The Haryana Motor Vehicles Rules, 1993
61. Fees for permits and for countersignatures.
[Section 96(2)(vii)]. - The following fees shall be payable for the issue and renewal of permits and for the countersignature of permits under the Act, namely :-| Description of Motor Vehicles | Fee payable in respect of the regional area in which thevehicle is first given a permit and/for a countersignature on apermit issued outside the State | Fee for a counter-signature allowing a vehicle already issuedwith a permit for one region in the State to operate in otherregions. |
| 1 | 2 | 3 |
| (i) In the case of a heavy transport vehicle-(a) for thefirst year of validity | Rs. 200.00 | Rs. 200.00 |
| (b) for each subsequent year | 200.00 | 200.00 |
| (ii) In the case of a vehicle not being a heavy transportvehicle - | ||
| (a) for the first year of validity | 100.00 | 100.00 |
| (b) for each subsequent year | 100.00 | 100.00 |