Section 76(8) in The Central Motor Vehicles Rules, 1989
(8)[ Consular posts headed by Honorary Consular Officers shall use standard size number plates bearing ordinary registration number provided by the concerned registration authorities. They may, however, use the word name of the country followed by CC (Honorary) in the same font and colour (i.e., the numbers and letters in white colour on black background) but in letters smaller than the registration number on a maximum of two of their vehicles.] [ Inserted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).][76-A. Application of rules 76 to 80 to organisations notified under the United Nations(Privileges and Immunities) Act, 1947. [Inserted by GSR 644, dated 25.9.1995. ]- The provisions of rules 76 and 77 to 80 shall apply to the motor vehicles of diplomatic officers of the organisations notified under the United Nations (Privileges and Immunities) Act, 1947 (46 of1947) as they apply to a diplomatic officer or consular officer with the modification that in rule 76,(a)in sub-rule (6), for the letters CD, the letters UN shall be substituted; and(b)in sub-rule (7), for the letters CC, the letters UN shall be substituted.][76-B. Registration of vehicles of home-based non-diplomatic officials of diplomatic missions or consular posts. [Inserted by GSR 395(E), dated 16.7.1997 (w.e.f. 16.7.1997).]
