(3)The registering authority shall assign to the vehicle, for display thereon in the prescribed manner, a distinguishing mark (in this Act referred to as the registration mark) consisting of [one of the groups of such of these letters as are allotted to the State by the Central Government from time to time by notification in the Official Gazette,] [Substituted for the words 'one of the groups of letters allotted to the State by the Sixth Schedule' by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978), Section 9 (a) (i) (w.e.f. 22-9-1978).] followed by a number containing not more than four figures:[Provided that [the figures aforesaid shall be shown in Arabic numerals and the letters and figures aforesaid shall be shown] [Inserted by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978), Section 9 (a) (ii) (22-9-1978).].(a)in the case of transport vehicles, in black on a white ground;(b)in the case of motor vehicles temporarily registered, in red on a yellow ground;(c)in the case of motor vehicles in the possession of dealers, in white on a red ground;(d)in other cases, in white on a black ground.]
