Section 122(2) in The Central Motor Vehicles Rules, 1989
(2)[ The vehicle manufacturer shall intimate to the certifying testing agency regarding the place where the numbers shall be embossed or etched or punched including code for the year and month of production in respect of each model and such testing agency shall include these details in the certificate of compliance granted by that agency under rule 126.No manufacturer shall change the place of embossing, etching or punching and the code for the month and year of production without prior intimation by registered post to the testing agency which granted the certificate of compliance to these rules:] [Substituted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001). ][* * *] [Proviso omitted by GSR 784(E), dated 12.11.2008 (w.e.f. 1.4.2009).]
