(1)[When a motor vehicle-(a)registered in one State has been kept in another State, [* * *][* * *] [The clause (b) omitted by Act 25 of 1968, section 2 and Schedule (w.e.f. 15-8-1968).]for a period exceeding twelve months,] [Substituted by Act 100 of 1956, section 26, for certain words (w.e.f. 16-2-1957).] the owner of the vehicle shall apply to the registering authority, within whose jurisdiction the vehicle then is, for the assignment of a new registration mark and shall present the certificate of registration to that registering authority:[Provided that an application under this subsection shall be accompanied-(i)by a no objection certificate obtained under section 29A, or(ii)in a case where no such certificate has been obtained, by-(a)a receipt obtained under sub-section (2) of section 29A; or(b)a postal acknowledgement received by the owner of the vehicle if he has sent an application in this behalf by 'registered post acknowledgement due to the registering authority referred to in section 29A,together with. a declaration that he has not received any communication from. such authority refusing to grant such certificate or requiring him to comply with any direction subject to which such certificate may be granted.]
