Section 53B in The Central Motor Vehicles Rules, 1989
53B. Issue of temporary certificate of registration. - (1) The temporary registration certificate shall be generated electronically in Form 23B immediately on receipt of application for temporary registration along with requisite fees.
(2)Any temporary registration granted under sub-rule (1) shall be valid for an initial period of six months from the date of its issue:Provided that where the motor vehicle registered under sub-rule (1), is a chassis to which a body has not been attached and the same is detained in a workshop beyond the said period of six months for being fitted with a body or due to any unforeseen circumstances beyond the control of the owner, the registering authority may, on submission of application in Form 20B and payment of appropriate fee as specified in rule 81 by the owner, extend the initial period of validity one or more times by 30 days each, as the registering authority may deem fit.(3)Upon granting an extension of the initial period of validity of certificate of temporary registration by any further period or periods under sub-rule (2), the registering authority shall make an appropriate entry in Form23B.
