Section 52(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(2)On receipt of an application Form 20 of the Central Rules, the Registering Authority shall assign the registration number which falls in serial order after the last registration mark assigned, subject to the following provisions -(i)Transport Commissioner may reserve any registration numbers as are considered necessary to be assigned to the vehicles of Government and transport vehicles on the basis of their categories.(ii)The Transport Commissioner may from time to time notify in the website the available registration number given in the Second Schedule for online e-auction fixing Rupees 10,000 as minimum reserve price for them in addition to fees prescribed under sub-section (2) of section 41 of the Act The online e-auction procedure shall be fixed by the Transport Commissioner.(iii)The Transport Commissioner may from time to time notify attractive registration numbers, other than those specified in clause (ii) of sub-rule (2), for online booking. The Registering Authority may on an online application made to it by any person reserve on payment of a fee Rs. 10,000 for a very attractive number, Rs. 5000 for a very important number, RS. 2000 for a important number in advance, along with application, in addition to fees prescribed under sub-section (2) of Section 41 of the Act on the principal of "first come first serve" basis and such number once reserved shall not be transferable. Online booking procedure shall be fixed by the Transport Commissioner.(iv)The number reserved shall be allotted on production of vehicle along with the application in form 20 of the Central Rules. The reservation of the registration number shall be cancelled if the vehicle is not produced within 30 days from the date of reserving the registration number and the number so cancelled can be allotted to any other person, by the Registering Authority, who makes an application along with the fees prescribed under this rule:Provided that if a person, who could not produce vehicle within 30 days from the date of reserving the number, applies and pay the addition fee equivalent to 25 per cent of the highest bid amount of online e-auction or of the fee prescribed in clause (iii) for online booking, as the case may be, this period can be extended for 30 days and, in any case, it shall not be extended further.(v)In case no application is received for reservation of the registration number notified under this rule they shall not be allotted to any vehicle.
