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State of Haryana - Section
Section 105 in The Haryana Motor Vehicles Rules, 1993
105. Fee for a licence.
[Section 96(2)(b)]. - Fee for the grant or renewal of licence under rule 102 or rule 104 shall be as follows :-| Rs. | ||
| (a) | for the grant of principal licence | 500.00 |
| (b) | for the grant of supplementary licence for each additionalestablishment or sub-agency | 100.00 |
| (c) | for renewal of a licence if application is made in time;(i)Principal licence(ii) Supplementary licence for eachadditional establishment or sub-agency | Rs. 500.00Rs. 100.00 |
| (d) | Penalty for removal of licence if application is not made intime but is made before the expiry of licence - | |
| (i) Principal Licence : | ||
| (a) | if application is made late by seen days | Rs. 50.00 |
| (b) | if application is made late by more than seven days, but notmore than fourteen days | Rs. 60.00 |
| (c) | if application is made late by more than fourteen days, butnot more than twenty-one days | Rs. 80.00 |
| (d) | if the application is made late by more than twenty-one daysbut not more than thirty days | Rs. 200.00 |
| (ii) Supplementary Licence | ||
| (a) If the application is matter late by fifteen days | Rs. 20.00 | |
| (b) | If the application is made late by more than fifteen days butnot more than thirty days | Rs. 30.00 |