Section 49 in The Punjab Motor Vehicles Rules, 1989
49. Reassignment of registration marks
. [Sections 47, 51 and (65)(2)(b)] - The registering authority assigning a new registration mark to a motor vehicle shall intimate the fact to the owner and the other party, if any, of an agreement of hire-purchase specified in the note on the certificate of registration and shall apply in Form R.M.I. to the registering authority with whom the vehicle stands registered for transfer of the records of the vehicles.
