Section 78 in The Central Motor Vehicles Rules, 1989
78. Assignment of new registration mark on removal of vehicle to another State.
(1)Every application for assignment of new registration mark on removal to another State under sub-section (1) of section 47 by or on behalf of a diplomatic officer or consular officer shall be made in triplicate in Form 44 and shall be addressed to the registering authority through the competent authority accompanied by the relevant documents and fees referred to in rule 54.(2)The provisions of sub-rules (2) to (7) of rule 76 shall apply to an application made under sub-rule (1) as they apply to an application made under sub-rule (1) of rule 76.
