Section 116(6) in The Central Motor Vehicles Rules, 1989
(6)If the certificate referred to in sub-rule (1) is not produced within the stipulated period of seven days or if the vehicle fails to comply with the provisions of [sub-rule (2) and sub-rule (7) of rule 115] [Substituted by G.S.R 276 (E), dated 10.4.2007 (w.e.f. 10.4.2007).] within a period of seven days, the owner of the vehicle shall be liable for the penalty prescribed under sub-section (2) of section 190 of the Act.
