Section 9 in Himachal Pradesh Passengers and Goods Taxation Act, 1955
9. Grant of Registration certificate.
(1)A registration certificate shall be granted in the prescribed manner to any owner applying therefor to the prescribed authority [[***] [The words 'in the district in which his vehicle is registered under the Motor Vehicles Act, 1939' omitted by section 5 of H.P. Act No. 7 of 1966.]].(2)Every such registration certificate shall be valid without renewal till it is cancelled or suspended.(3)No registration certificate shall be granted to any person who has not registered his motor vehicle under the Motor Vehicles Act, [1988] [Substituted for the figures '1939' vide Act No. 8 of 1991.], and if any such registration under that Act is suspended or cancelled, any registration certificate granted under this Act shall be deemed to be suspended or cancelled, as the case may be.(4)[ * * * *] [Sub-section (4) omitted vide Act No. 8 of 1991.](5)If an owner, who has been granted a certificate of registration under sub-section (1) transfers, discontinues or closes his business, he shall inform the prescribed authority within thirty days of his doing so, and the said authority shall cancel the registration certificate from the date of transfer, discontinuance or closing down of the business.(6)(i)On the death of an Owner any person claiming to be the legal representative of the deceased shall inform the prescribed authority of this fact within a period of thirty days.(ii)The prescribed authority shall thereupon transfer the certificate in the name of the applicant.(7)When any owner transfers any motor vehicle, the transferee shall be liable to pay [tax, surcharge] [Substituted for the words 'Tax' vide Act No. 1 of 1978] and penalty, if any, remaining unpaid by the transferor up to the date of transfer as if he was the registered owner, and the transferee shall not ply the said motor vehicle without getting himself registered or getting his registration certificate amended, if he is already registered.
