Section 53A in The Central Motor Vehicles Rules, 1989
53A. Application for temporary registration. - An application for temporary registration in case the motor vehicle is being registered in a state other than the state in which the dealer is situated or in case of a purchased chassis on which the body has to be fabricated separately, shall be made electronically on the Portal by the owner to any registering authority or other authority as may be prescribed by the State Government, in Form 20, and shall be accompanied by the documents required to be submitted along with an application for registration of motor vehicles as per sub-rule (1) of rule 47 along with the appropriate fee as specified in rule 81.
