Section 45 in The Chhattisgarh Motor Vehicles Rules, 1994
45. Temporary Registration.
(1)An application for temporary registration or extension of period of validity thereof shall be made to the Registering Authority in Form M.RM.V.R.-20 (C.R. Temp. A) and shall be accompanied by tee as specified in Rule 62.(2)An Officer of a manufacturer of motor vehicle posted at the place of manufacturing or at the Regional Sales Officer of the manufacturer, as the case may be, in respect of the motor vehicle, on the chassis whereof new bodies are built by it, shall also be competent to grant temporary certificate of registration under this rule, if so authorised by the Transport Commissioner :Provided that the Transport Commissioner shall not give such approval unless he is satisfied that the manufacturer manufactures a substantial number of motor vehicles.(3)A temporary certificate of registration shall be in Form C.G.M.V.R.-21 (C.R. Tern).(4)The authority granting a temporary certificate of registration or extension thereof shall, in case where the registration under Section 40 of the Act is proposed to be effected by another authority forward to the latter a copy of Form C.G.M.V.R.-21 (C.R. Tern).(5)The authority granting a temporary certificate of registration shall assign a temporary registration mark to the vehicle and the owner shall cause the said mark to be displayed in the front and rear of vehicle in the manner prescribed for registration mark.(6)(a)The temporary registration mark to be assigned by the Registering Authority specified in the second column of Third Schedule appended to these rules shall be as set forth in corresponding entry in the third column thereof.(b)The temporary registration mark to be assigned by the authority prescribed under sub-rule (2) shall be, from amongst a block of registration mark allotted by the Registering Authority concerned from those assigned to him in the Third Schedule.(7)The record of the prescribed authority maintained for the purpose of issue of temporary certificate of registration mark shall be open for inspection by an officer of the Transport Department not below the rank of Assistant Regional Transport Officer.
