Section 43 in The Haryana Motor Vehicles Rules, 1993
43. Temporary registration of motor vehicles.
[Section 43 and Section 62(2)(b)]. - (1) When for any reason it is impracticable for the purchaser of a new motor vehicle to obtain a registration certificate in the ordinary course owing to a temporary closure of the office of the registering authority, or for other reasons or where the purchaser of a new motor vehicle intends to export it at once beyond the limits of the State or to take it immediately to the district where he has his permanent residence or place of business, a temporary certificate of registration mark may be issued by the registering authority, firm of vehicles, dealer or manufacturer of vehicles appointed by the Government in this behalf, subject to the provisions of sub-rule (2) and the temporary certificate and registration mark shall for the time being serve all the purpose of a regular certificate of registration and registration mark :Provided that the names of persons of the firms as aforesaid who shall be competent to sign the temporary certificate of registration shall be specified by the registering authority on the recommendations of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(2)A temporary certificate of registration or a temporary registration mark shall not be issued except in respect of a vehicle which has not previously been registered under the Act.(3)Every application for a temporary certificate of registration shall be in writing and shall indicate the district or place where the vehicle is intended to be produced for permanent registration and shall be supported by a certificate from the person or firm from whom the vehicle has been purchased indicating the date of purchase of the vehicle.(4)On receipt of application in terms of the provisions of sub-rule (3), the registering authority, firm of vehicles, dealer or manufacturer authorised under sub-rule (1) may issue a temporary certificate of registration in "Form HR No. 15 foil A".(5)If the place in which it is intended permanently to register the vehicle is in India "foil B" of Form HR No. 15 shall be disatched immediately to the registering authority of the district in which it is to be registered and in the other cases the said foil B shall be dealt with according to such directions as may be issued by the Government from time to time. The counterfoil together with the application and its accompanying certificate shall be kept on record by the firm issuing the permit and shall be made available for the inspection of the registering authority for the district at the end of every calendar month or at such other intervals as the registering authority may direct. The counterfoils with the application and certificates, shall unless they are taken by the registering authority into his own charge, be preserved by the said firm for a period of not less than twelve months from the date of issue.(6)In the case of vehicles intended to be permanently registered in the State the registering authority receiving foil B under sub-rule (5) shall forthwith send an acknowledgement to the firm which issued it and that firm shall attach the acknowledgement to the counterfoil.(7)A firm issuing a temporary certificate of registration shall at the same time assign to the vehicle a mark to be displayed thereon in the manner specified in rule 51 of the Central Rules, the letters and figures composing the marks being in red on a yellow ground.(8)The fee for temporary registration under this rule shall be half of the registration fee as specified in rule 81 of the Central Rules.(9)To enable, the firm empowered under sub-rule (1) to fulfil the requirements of sub-rule (7) the registering authority of the district shall earmark a block of registration mark out of those assigned to the district for the purpose.(10)Where a motor vehicle temporary registered is a chassis to which a body has not been attached and the same is detained in a workshop beyond the period of one month specified in sub-section (2) of Section 43 in such a case the registering authority may allow extension in temporary registration upto a period of twelve months on payment of fee at the rate of half of that specified for temporary registration under sub-rule (8) :Provided that for extension beyond the period of three months fee at the rate of rupees fifty for every month shall be charged.
