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State of Haryana - Section
Section 12 in Bye-laws made by the Chief Administrator, Faridabad Complex Administration, Faridabad
12.
Any person who commits a breach of these bye-laws shall, on conviction by a Magistrate, be punishable with fine which may extend to two hundred rupees and when the breach is a continuing breach with a further fine which may extend to ten rupees for every day after the first during which the breach continues.Form 'A'| Counterfoil of Licence | Licence |
| Faridabad Complex Administration | Faridabad Complex Administration |
| Book No. ___________Dated_________ | Book No._________Dated___________ |
| Licence No. _______________________ | Licence No. _______________________ |
| Name of Licensee__________________ | Whereas_____________________son of |
| Father's name______________________ | _________________________ |
| Address__________________________ | Had paid to the Faridabad Complex a sum of Rs._____________(infigures and words) under bye-law_______________ |
| Tricyle___________________ | He is hereby licensed to keep and ply for private use or hirebicycle/tricycle No._____________ |
| Plate No._________________ | |
| Period of Licence. | Make__________with the jurisdiction of the Faridabad ComplexAdministration. His Authorised Plate No.is------------------------- |
| Licence fee___________________________ | This licence is valid up to 31st March, 19__ |
| Signature of Zonal Taxation Officer. | Signature of Zonal Taxation Officer. |
| S.No. | Date of application | Name and address of owner | Description of bicycle/tricycle | Date of sanction |
| 1 | 2 | 3 | 4 | 5 |
| No. of licence | Date of issue of licence | Authorisation No. of plate | Signature of Zonal Taxation Officer. | Action taken after expiry or if a new licence isissued the Serial No. of entry in the Register |
| 6 | 7 | 8 | 9 | 10 |