(8)A temporary certificate of registration shall not be valid for more than one month except in the case of a chassis which is detained in a workshop for being fitted with body. In such a case the period may be extended upto three months on payment of additional fee of Rupees [six hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only.
