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Uttarakhand Relaxes Centre’s Strict Traffic Penalties under Amended Motor Vehicles Act - (12 Sep 2019)

MOTOR VEHICLES

Uttarakhand Government has notified and reduced the fines imposed by Centre for traffic violations under the amended Motor Vehicles Act. For example it has reduced the Centre's fine of Rs 5,000 for driving without licence to Rs 2,500 in the State. Further in case someone is found driving with expired licence, the Centre's fine is Rs 10,000, however, the Uttarakhand Government has brought it down to Rs 5,000.

Tags : UTTARAKHAND   TRAFFIC PENALTIES  

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