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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(9) in The Punjab Motor Vehicles Rules, 1989

(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