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Union of India - Section

Section 81 in The Central Motor Vehicles Rules, 1989

81. [ Fees. [Substituted by Notification No. G.S.R. 1183(E), dated 29.12.2016 (w.e.f. 2.6.1989).]

- The fees which shall be charged under the provisions of this Chapter shall be as specified in the Table below:Provided that the States may levy [fee lower than the amount specified in the table and may also levy] [Sub-Rule(6) substituted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).] additional amounts to cover the cost of automation and technology utilized for conducting the testing or providing value added services.Table
Sl. No. Purpose Amount Rule Section
(1) (2) (3) (4) (5)
1. Grant or renewal of trade certificate in respect of each classof vehicle:   34(1)  
(a) Motorcycle Five hundred rupees
(b) Invalid Carriage Five hundred rupees
(c) Others One thousand rupees
2. Duplicate trade certificate:   38(1)  
(a) Motorcycle Three hundred rupees
(b) Invalid Carriage Three hundred rupees
(c) Others Five hundred rupees
3. Appeal under rule 46 One thousand rupees 46(1)  
4. Issue or renewal of certificate of registration and assignmentof new registration mark:   47(1)52(1)54(1)76(1)and78(1)  
(a) Invalid Carriage  
(b) Motor cycle Fifty rupees
(c) Three wheeler/ Quadricycle/ Light Motor Vehicles: Three hundred rupees
i) Non transport; Six hundred rupees
ii) Transport One thousand rupees
(d) Medium goods vehicle One thousand rupees
(e) Medium passenger motor vehicle One thousand rupees
(f) Heavy goods vehicle One thousand and five hundred rupees
(g) Heavy passenger motor vehicle One thousand and five hundred rupees
(h) Imported motor vehicle Five thousand rupees
(i) Imported motor cycle Two thousand and five hundred rupees
(j) Any other vehicle not mentioned above Three thousand rupees
Note 1:Additional fee of two hundred rupees shall be levied if thecertificate of registration is a smart card type issued orrenewed in Form 23A.Note 2:In case of delay in applying forrenewal of certificate of registration, an additional fee ofthree hundred rupees for delay of every month or part thereof inrespect of motor cycles and five hundred rupees for delay ofevery month or part thereof in respect of other classes ofnon-transport vehicles shall be levied.  
5. Issue of duplicate certificate of registration Half of the fee mentioned against Serial No.4 53(2)  
6. Transfer of ownership Half of the fee mentioned againstSerial No.4.Note: In case of delay in submission of 'NoObjection Certificate', an additional fee of rupees three hundredfor delay of each month or part thereof in case of motor cyclesand five hundred rupees for each month of delay or part thereoffor other vehicles shall be levied. 55(2)(iii), 55(3), 56(2)(a) and 57(1)(a)  
7. Change of residence Half of the fee mentioned againstSerial No.4.Note:In case of delay in submitting 'NoObjection Certificate' for change of residence, an additional feeof rupees three hundred for delay of each month or part thereofin case of motor cycles and five hundred rupees for each month ofdelay or part thereof for other vehicles shall be levied. 59  
8. Recording alteration in the certificate of registration Half of the fee mentioned against Serial No.4    
9. Endorsing hire purchase/ lease/ hypothecation agreement-   60  
(a) Motorcycle Five hundred rupees
(b) Three wheeler/quadricycle/light motor vehicle One thousand and five hundred rupees
(c) Medium or heavy vehicle Three thousand rupees
Note:No separate fee will be levied for cancellationof lease, etc, or for issue of fresh Certificate of Registrationthereafter.  
10. Conducting test of a vehicle for grant or renewal ofcertificate of fitness   62(2)  
(a) Motorcycle (i) Manual: Two hundred rupees(ii) Automated: Four hundred rupees
(b) Three wheeled or light motor vehicle or quadricycle (i) Manual : Four hundred rupees(ii) Automated: Six hundred rupees
(c) Medium or heavy motor vehicle (i) Manual: Six hundred rupees(ii) Automated: One thousand rupees
11. Grant or renewal of certificate of fitness for motor vehicle Two hundred rupees.Note:Additional fee of fifty rupees for each day ofdelay after expiry of certificate of fitness shall be levied. 62(2)  
12. Grant or renewal of letter of authority Fifteen thousand rupees 63(2)(a)  
13. Issue of duplicate letter of authority Seven thousand and five hundred rupees 66(2)  
14. Appeal under rule 70 Three thousand rupees 71(1)  
15. Any application not covered under entries at Serial Nos. 1 to14 above Two hundred rupees   64(p)
Note 1: For the removal of doubts, it is hereby clarified that medium passenger motor vehicles, heavy goods vehicles, imported motor vehicles or any other vehicles not mentioned against Serial No.4 of the above Table include both transport and non-transport vehicles.Note 2: Where the certificate of registration issued is in the form of any Smart Card Type, an additional fee of rupees two hundred shall be charged except in the case of issue of fresh certificate of registration after cancellation of hire purchase or lease or hypothecation agreement.]
81. Fees.- The fee which shall be charged under the provisions of this Chapter shall be as specified in the table below:[Table] [Substituted by G.S.R. 221(E), dated 28.3.2001(w.e.f. 28.3.2001). Earlier the Table was substituted by G.S.R. 76(E), dated 31.1.2000 (w.e.f. 31.1.2000). Before that the Table was substituted by G.S.R 684 (E), dated 5.10.1999 (w.e.f. 22.10.1999).]{|
Sl.No. Purpose Amount Rule Section
1. Grant or renewal of trade certificate in respect of eachvehicle   34(1) -
  Motor cycle Fifty rupees    
  Invalid carriage Fifty rupees    
  Others Two hundred rupees    
2. Duplicate trade certificate   38(1) -
  Motor cycle Thirty rupees    
  Invalid carriage Thirty rupees    
  Others One hundred rupees    
3. Appeal under rule 46 One hundred rupees 46(1) -
4. Issue, renewal of certificates of registration and assignmentof new registration mark:   47(1),52(1),54(1),76(1)and78(1)  
  Invalid carriage Twenty rupees    
  Motor cycle Sixty rupees    
  Light motor vehicle:      
  (i) Non-Transport Two hundred rupees    
  (ii) Light Commercial Vehicle Three hundred rupees    
  [E-rickshaw or E-cart [Susbstituted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)] Three hundred rupees]    
  Medium goods vehicle Four hundred rupees    
  Medium passenger motor vehicle Four hundred rupees    
  Heavy goods vehicle Six hundred rupees    
  Heavy passenger motor vehicle Six hundred rupees    
  Imported motor vehicle Eight Hundred rupees    
  Imported motor cycle Two hundred rupees    
  Any other vehicle not mentioned above Three hundred rupees    
5. Issue of duplicate certificate of registration Half of the fee mentioned in Serial No. 4 53(2) -
6. Transfer of ownership Half of the fee mentioned in Serial No. 4 55(2)(iii),55(3),56(2)(a)and57(1)(a) -
7. Change of residence Twenty rupees 59  
8. Recording alteration in the certificate of registration Fifty rupees 52(4) -
9. Endorsing hire-purchase/ lease/ hypothecation agreement One hundred rupees 60 -
10. Cancellation of hire-purchase/ lease/ hypothecation agreementor issue of fresh certificate of registration One hundred rupees 61(1) and (2) -
11. Conducting test of a vehicle for grant and renewal ofcertificate of fitness:      
  (i) Two/ three-wheeled vehicle One hundred rupees 62(2) -
  (ii) Light motor vehicle Two hundred rupees    
  (iii) Medium motor vehicle Three hundred rupees    
  (iv) Heavy motor vehicle Four hundred rupees    
11A. [ [Inserted by Notification No. G.S.R. 1096 (E), dated 28.11.2016 (w.e.f. 2.6.1989).] Conducting test of a vehicle by an Inspecting Officer orAuthorized testing station other than the Inspecting Officer inthe office of the registering authority for grant or renewal ofcertificate of fitness by the registering authority Manual: Two hundred rupees 62(2)  
  Motorcycle Automated : Four hundred rupees    
  Three wheeled or light motor vehicle or quadricycle Manual : Four hundred rupeesAutomated : Six hundred rupees    
  Medium or heavy motor vehicle Manual : Six hundred rupeesAutomated : One thousandrupees]    
12. Grant or renewal or certificate of fitness for motor vehicle One hundred rupees 62(2) -
13. Grant or renewal of letter of authority Five thousand rupees 63(2)(a) -
14. Issue of duplicate letter of authority Five thousand rupees 66(2) -
15. Appeal under rule 70 Four hundred rupees 71(1) -
Note.- For the removal of doubts, it is hereby declared that medium passenger motor vehicle, heavy goods vehicle, imported motor vehicle and any other vehicle not mentioned in Serial No. 4 of this Table include both transport and non-transport vehicles:|}[Provided that in case for any purpose referred to in Serial Numbers 4, 5, 6, 7, 8, 9 and10 of this Table is issued on any Smart Card, an additional amount of fee of Rupees Two hundred shall be charged for each such card.] [ Inserted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).]