Section 35 in The Central Motor Vehicles Rules, 1989
35. Grant or renewal of trade certificate.
(1)On receipt of an application for the grant or renewal of a trade certificate in respect of a vehicle, the registering authority may, if satisfied that the applicant is a bona fide [dealer or manufacturer of automobile or automobiles ancillary or a test agency specified in rule 126] [Substituted by Notification No. 291 (E) dated 24.4.2014] and requires the certificates specified in the application, issue to the applicant one or more certificates, as the case may be, in Form 17 [within thirty days from the date of receipt of such an application] [Inserted by G.S.R. 589(E), dated 16.9.2005 (w.e.f. 16.10.2005)] and shall assign in respect of each certificate a trade registration mark consisting of the registration mark referred to in the notification made under sub-section (6) of section 41 and followed by two letters and a number containing not more than three digits for each vehicle, for example:AB Represent State Code.
