- [(1) When a transport vehicle is produced for the issue/renewal of the certificate of fitness after the expiry of validity of last certificate of fitness and no intimation is given regarding its non-use by the owner of the vehicle by surrender of its registration certificate to the registering authority, the vehicle shall not be deemed to be validly registered under section 40 and in addition to fresh registration fee, a late fee @ Rs.10/- (Rupees Ten Only) per day shall also be paid for the first fifteen days and thereafter Rs 20/- (Rupees Twenty Only) per day shall be paid by the Vehicle owner before the issue/renewal of the certificate of fitness under Section 56 of the Act.] [Substituted vide notification no. F 2(1)/93-Law/Sece.9(126)/Tpt/98/2197 dated 06-04-2000.](2)At the time of the issue/ renewal of registration certificate or certificate of fitness, the vehicle owner shall submit a proof of residence as given under rule 4 of the Central Motor Vehicles Rules, 1989.
