Section 69 in The West Bengal Motor Vehicles Rules, 1989
69. Assignment of new registration mark.
(1)Application for a new registration mark under sub-section (1) of section 47 of the Act shall be in the form prescribed by the Central Government.(2)The registering authority shall, before assigning a registration mark under section 47(1) or before entering the particulars of transfer of ownership of a motor vehicle in the certificate of registration, require the owner or, as the case may be, the transferee, to produce the motor vehicle before itself in order that the registering authority may satisfy itself that the particulars of the vehicle recorded in the certificate of registration are correct and the vehicle complies with the provisions of Chapter VII of these rules.(3)The owner of a motor vehicle who has brought such motor vehicle from outside the State into the State or the vehicle is for the time being kept in the State shall intimate to the registering authority in whose jurisdiction the vehicle is kept for use in Form FT., within 30 days from the date of entry of the motor vehicle in the State.(4)[ If the owner of the motor vehicle or the person in possession of the motor vehicle fails to apply for the assignment of new registration mark under sub-section (1) of section 47 of the Act, he shall be liable to pay the same amount specified in Schedule A as is payable under rule.] [Sub-rule (4) Substituted vide clause (11) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](5)The registering authority assigning a new registration mark to a motor vehicle, shall, in Form R.M.I. appended to these rules, intimate the registering authority which originally issued the certificate of registration, that a new registration mark has been assigned to the motor vehicle and call for the records of registration of vehicle or certified copies thereof. The registering authority shall simultaneously inform the owner and the other party, if any, to an agreement of.hire-purchase, specified in the note appended to the certificate of registration of such new registration mark.
