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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(2)(iii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(iii)The Transport Commissioner may from time to time notify attractive registration numbers, other than those specified in clause (ii) of sub-rule (2), for online booking. The Registering Authority may on an online application made to it by any person reserve on payment of a fee Rs. 10,000 for a very attractive number, Rs. 5000 for a very important number, RS. 2000 for a important number in advance, along with application, in addition to fees prescribed under sub-section (2) of Section 41 of the Act on the principal of "first come first serve" basis and such number once reserved shall not be transferable. Online booking procedure shall be fixed by the Transport Commissioner.