Section 63(8) in The Motor Vehicles Act, 1939

Central Government Act

(8) Every applicant for a permit under sub- section (7) shall depo- sit, by way of security, in such manner and such amount, not exceed-

1. Sub- section (5) omitted by Act 25 of 1968, s. 2 and Sch. (w. e. f. 15- 8- 1968 ).

2. Ins. by Act 56 of 1969, s, 29 (w. e. f. 1- 10- 1970 ),

3. Subs. by Act 27 of 1977, s. 7 (w. e. f. 1- 9- 1977 ).

4. Ins. by Act 47 of 1978, s. 24 (w. e. f. 16- 1- 1979 ).

ing rupees two thousand per motor vehicle, as the Central Government may with reference to each class of vehicle, by notification in the Official Gazette, specify, and such security shall be refunded wholly or in part to the applicant if his application for permit has not been granted, or, as the case may be, granted for a lesser number of vehicles than what was applied for.