Section 87(1) in The Central Motor Vehicles Rules, 1989
(1)An application for the grant of an authorisation for a national permit shall be made in Form 46 and shall be a accompanied by a fee of [Rs. 1000] [Substituted by G.S.R. 386(E), dated 7th May, 2010.] per annum in the form of a bank draft.[(2) Every authorisation shall be granted in Form 23-A, in case the certificate of registration is issued on Smart Card or in Form 47, in case the authorisation is in paper document, subject to payment of as consolidated fee of rupees fifteen thousand per annum to be deposited in the national permit account for the permit granted to operate throughout the territory of India; [Substituted by GSR 386 (E), dated 7.5.2010.]
