Section 148(1) in The Central Motor Vehicles Rules, 1989
(1)In the case of a motor vehicle owned by any of the authorities specified in sub-section (2) of section 146 as also in the case of motor vehicles exempted under sub-section (3) of section 146, a certificate in Form 53 signed by a person authorized in that behalf by such authorities may be produced in evidence that the motor vehicle is not being driven in contravention of section 146.
