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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Haryana - Subsection

Section 33A(4) in The Haryana Motor Vehicles Rules, 1993

(4)The registering authority shall allot to the owner of transport vehicle a registration mark of his choice from amongst the registration mark specified by the Government on payment of additional fee as indicated below :-
Sr.No Registration Number   Additional fee
1 2   3
1. 0001   Rs. 10,000
2. (a) 0002 to 0011   0786,0789,0888,0999
(b) 0012 to 0021   (e)1111, 2222, 3333, 4444, 5555, 6666, 7777, 8888, 9999
(c) 0022, 0033, 0044, 0055, 0066, 0077, 0088, 0099, 0100  
(d) 0111, 0222, 0234, 0333, 0345, 0444, 0456, 0555, 01567,0666, 0678, 0777  
(f) Any other special or out of turn number   Rs. 2,000 for each number