41. Extension of validity of certificate of fitness pending consideration.
(1)Pending consideration of an application for the renewal of fitness certificate or pending carrying out of repairs to the vehicle, the Board of Inspection, shall note the condition on Form C.F.X. under which it shall be permissible for the vehicle to be used pending the grant or renewal of the certificate, These conditions shall in no case permit the use of the vehicle for the conveyance of passengers for hire or reward or for the carriage of goods other than the goods carried in connection with the repairing of the vehicle.(2)If the Board of Inspection defers his decision under sub-rule (1) above and supplies the owner of the vehicle or his agent with a list of defects in Form-C.F.X, and if thereafter the vehicle is not produced before the same Board of Inspection for further examination within a period of two moths (or such longer period as may have been specified by the Board of Inspection in the form CFX), the certificate of fitness, if it is not already expired, shall be deemed to be cancelled with effect from the date when it was suspended.(3)In issuing or renewing a certificate of fitness the Board of Inspection shall endorse thereon the period for which the certificate shall remain effective and the date, time and place appointed for the next inspection of the vehicle.(4)The fees for issue of certificate in Form C.F.X. shall be [half of the fees prescribed for fitness under rule 81 of the Central Motor Vehicles Rules 1989.] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004]
