Section 5 in Notifications under Motor Vehicles Act and Rules
5. The trailer shall be registeredonly subject to fulfilment of conditions laid downunder rule 47 of the Central Motor Vehicles Rules, 1989 and production of saledocuments (invoice, proof of payment of all taxes).
Notifications under Section 58(3)Certain types of trailers RegistrationapprovedS.O. 966(E), dated 10-11-1998 .In exercise of the powers conferred bysub-section (3) of section 58 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby accords approval to the registration of following Trailers, with maximum safe laden weight and dimensions as mentioned in the Schedule appended hereto:
