Section 2(3) in The Motor Vehicles (Amendment) Act, 2000
(3)Where any alteration has been made in motor vehicle without the approval of registering authority or by reason of replacement of its engine without such approval under sub- section (2), the owner of the vehicle shall, within fourteen days of the maki g of the alteration, report the alteration to the registering authority within whose jurisdiction he resides and shall forward the certificate of registration to that authority together with the prescribed fee in order that particulars of registration ma be entered therein.
