Section 76 in The Central Motor Vehicles Rules, 1989
76. Registration of vehicles of diplomatic and consular officers.
(1)Every application for registration of a motor vehicle under sub-section (1) of section 42 by or on behalf of any diplomatic officer or consular officer shall be made in triplicate by the head of the mission or consular officer in Form 42 and be addressed to the registering authority through the Competent Authority accompanied by the relevant documents and fees referred to in rule 47.(2)The Competent Authority shall forward one copy of the application to the registering authority concerned together with a statement certifying the status of the person applying for registration and shall return one copy of the application to the applicant. The third copy of the application may be retained by the Competent Authority for record.(3)The registering authority shall, on receipt of the application duly endorsed under sub-rule (2), register the vehicle, subject to the provision of section 44.(4)The registering authority shall issue to the owner of a motor vehicle registered by it under sub-rule (3), a certificate of registration in Form 43 and shall enter in a register to be kept by it,particulars of such certificate.(5)The registering authority shall assign to the motor vehicle for display thereon in the manner specified in rule 77, the registration mark in accordance with sub-rule (6) or sub-rule (7), as the case may be.(6)[ A motor vehicle belonging to a diplomatic mission in Delhi or to any of its diplomatic officer shall be assigned a registration mark consisting of the letters CD preceded by the number allotted to the mission by the Ministry of External Affairs of the Government of India and followed by a number allotted to the vehicle by the registering authority in the following manner, namely :(i)an official vehicle meant for the use of the head of a mission shall be allotted the number 1;(ii)personal vehicles of the head of the mission shall be allotted the number 1, followed consecutively, in alphabetical order, by a letter beginning with the letter A;(iii)official vehicles, other than those referred to in clause (i), shall be allotted consecutive numbers beginning with the number 2;(iv)vehicles belonging to other officers of the mission shall be allotted numbers in consecutive order after the last number allotted under clause (iii);(v)vehicles acquired by a mission or by its diplomatic officer other than heads of missions, shall be allotted numbers inconsecutive order after the last number allotted under clause (iv)irrespective of whether such vehicle is for official or personal use of the mission or any of its officers;(vi)a number allotted to a vehicle under any of the clauses (i) to (iv), which is lying unutilised due to sale or export of such vehicle or cancellation of its number may be allotted to another vehicle under the same clause in respect of which an application has been made under sub-rule (1).](7)A motor vehicle belonging to a consular post [headed by a Carrier Counsellor Officer] [Substituted by GSR 221(E), dated 28.3.2001, for 'outside Delhi'(w.e.f. 28.3.2001).] or to any of its officers shall be assigned a registration mark consisting of the letters CC preceded by the number of the post allotted to it by the Ministry of External Affairs of the Government of India and followed by a number allotted to the vehicle by the registering authority out of a block of numbers allotted for that post in the following manner, namely:(i)an official vehicle meant for the use of the head of a consular post shall be allotted the first number from the block of numbers allotted to that post;(ii)personal vehicles of the Consul-General shall be allotted the number referred to in clause (i), followed consecutively in alphabetical order, by a letter beginning with the letter A;(iii)official vehicles other than those referred to in clause (i), shall be allotted consecutive numbers beginning with the second number from the block of numbers allotted to the post;(iv)vehicles belonging to other officers of the post shall be allotted numbers in consecutive order after the last number allotted under clause (iii);(v)vehicles acquired by a post, or by its consular officers, other than the head of the post shall be allotted numbers inconsecutive order after the last number allotted under clause (iv)irrespective of whether such vehicle is for official or personal use of the post or any of its officers;(vi)a number allotted to a vehicle under any of the clauses (i) to (v), which is lying unutilised due to sale or export of such vehicle or cancellation of its number, may be allotted to another vehicle under the same clause in respect of which an application has been made under sub-rule (i).[Explanation. - For the purposes of this rule and rules 77, 78 and 79, competent authority means:(i)in relation to a diplomatic officer or a consular officer who has his residence in Delhi, the Chief of Protocol to the Government of India in the Ministry of External Affairs; and(ii)in relation to a diplomatic officer or a consular officer who has his residence at any other place, the Secretary(Transport) to the State Government.](8)[ Consular posts headed by Honorary Consular Officers shall use standard size number plates bearing ordinary registration number provided by the concerned registration authorities. They may, however, use the word name of the country followed by CC (Honorary) in the same font and colour (i.e., the numbers and letters in white colour on black background) but in letters smaller than the registration number on a maximum of two of their vehicles.] [ Inserted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).][76-A. Application of rules 76 to 80 to organisations notified under the United Nations(Privileges and Immunities) Act, 1947. [Inserted by GSR 644, dated 25.9.1995. ]- The provisions of rules 76 and 77 to 80 shall apply to the motor vehicles of diplomatic officers of the organisations notified under the United Nations (Privileges and Immunities) Act, 1947 (46 of1947) as they apply to a diplomatic officer or consular officer with the modification that in rule 76,(a)in sub-rule (6), for the letters CD, the letters UN shall be substituted; and(b)in sub-rule (7), for the letters CC, the letters UN shall be substituted.][76-B. Registration of vehicles of home-based non-diplomatic officials of diplomatic missions or consular posts. [Inserted by GSR 395(E), dated 16.7.1997 (w.e.f. 16.7.1997).](1)A motor vehicle belonging to a non-diplomatic official of a diplomatic mission or a consular post in Delhi shall be assigned a registration mark consisting of letters CDP preceded by the number allotted to the mission or post by the Ministry of External Affairs of the Government of India and followed by a number allotted to the vehicle by the registering authority.(2)A motor vehicle belonging to a home-based non-diplomatic official of a consular post outside Delhi shall be assigned a registration mark consisting of the letters CCP preceded by the number of the post allotted to it by the Ministry of External Affairs of the Government of India and followed by the number allotted to the vehicle by the registering authority.] [ Substituted by GSR 129(E), dated 16.2.2000 (w.e.f. 16.2.2000).]
