(2)The registering authority, to which application is made under sub-section (1), shall assign the vehicle a registration mark [as specified in sub-section (3) of section 24] [Substituted for 'in accordance with the sixth Schedule', Act 47 of 1978, Section 12 (b) (w.e.f. 17-1-1983).] to be carried thenceforth on the vehicle and shall enter the mark upon the certificate of registration before returning it to the applicant and shall, in communication with the registering authority by whom the vehicle was previously registered, arrange for the transfer of the registration of the vehicle from the records of that registering authority to its own records.
