46. Additional information to be furnished by the owner of a transport vehicle.
- In addition to the requirements as provided under Rule 47 of the Central Rules, the following information and documents shall be furnished by or on behalf of the owner of transport vehicle, at the time of registration or recording alteration in the certificate of registration of motor vehicle :(a)A blue print of body, construction or alteration of body on a chassis, to be provided by the body builder. Such blue print shall among other dimensions and details of vehicle and alterations, if any, provide specifically all measurements of body, seats, floor space, doors and windows, sketch map of seating arrangement with name, address and dated signature of body builder. The owner of the vehicle shall also sign with date the blue print and write his full name, and address thereon.(b)Three outside coloured photographs of the transport vehicle taken from three different directions and two inside coloured photographs to identity the vehicle. Each photograph shall bear vehicle registration number, name and dated signature of the owner.(c)Two clear copies of the impression of chassis number of the transport vehicle, on the white papers. The impression should be so clear that it can be easily legible. Such impression shall carry dated signature of the owner of the vehicle.[46-A. Production of self-addressed registered envelope. [Inserted by Notification No. F-22-66-2008-V111 dated the 7.1.2009, Published in M.R Rajpatra Part IV (Ga) dated 16-1-2009 Page 87 (w.e.f. 6.8.1994).]- The owner of a vehicle, at the time of registration or recording alteration in the certificate of registration of motor vehicle, shall furnish a self addressed registered envelope complete with postal stamp of appropriate amount and acknowledgment due for sending the registration certificate, fitness certificate or registration particulars on his postal address.]
