Section 39(1) in The Central Motor Vehicles Rules, 1989
(1)A trade registration mark and number shall not be used upon more than one vehicle at a time or upon any vehicle other than a vehicle bona fide in the possession of the [dealer or manufacturer of automobile or automobile ancillaries or a test agency specified in rules 126] [Substituted by Notification No. 291 (E) dated 24.4.2014] in the course of his business or on any type of vehicle other than the one for which the trade certificate is issued.
