Section 44 in The Bihar Motor Vehicles Rules, 1992
44. Fees payable under Chapter-IV of the Act.
- The fees to be paid under Chapter IV of the Act shall be:-(i)In respect of an appeal under sub-rule (1) of Rule 41, fifty rupees,(ii)in respect of facility provided under Rule 47, ten rupees,(iii)in respect of each copy of any document under sub-rule (2) and sub-rule (3) of Rule 58A, ten rupees,(iv)in respect of extension of validity of certificate of fitness under sub-rule (2) of Rule 52A, twenty rupees,(v)in respect of certificate of temporary registration of each of its extension thereof under sub-rule (1) of Rule 52 A, twenty rupees,(vi)in respect of duplicate copy of certificate of registration, ten rupees,(vii)in respect of duplicate copy of certificate of fitness, half of the fee mentioned in serial no. 11 of Table annexed to Rule 81 of the Central Motor Vehicle Rules, 1989,(viii)in respect of each copy of particulars of registration of each vehicle under Rule 58, ten rupees.
