Section 126 in The West Bengal Motor Vehicles Rules, 1989
126. [ Application fees for permits. [Rule 126 Substituted vide clause (15) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
(1) The fee in respect of an application for grant or renewal of a permit or counter-signature on a permit shall be as specified in Schedule A.(2)The fee in respect of an application for a permit or renewal of a permit for a tourist vehicle or a special permit shall be as specified in Schedule A.(3)The fee in respect of an application for a national permit or renewal of a national permit shall be as specified in Schedule A.(4)The fee in respect of an application for a temporary permit or counter-signature on a Temporary permit shall be as specified in Schedule A.(5)The fee in respect of an application for replacement of a vehicle covered by a stage carriage permit or goods carriage or contract carriage permit, shall be as specified in Schedule A.] [Sub-rule (4) inserted vide clause 2(11)(b) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
