Section 55(3) in The Central Motor Vehicles Rules, 1989
(3)An application for transfer of ownership of a motor vehicle under sub-clause (ii) of clause (a) of sub-section (1) of section 50 shall be made by the transferee in Form 30 and shall, in addition to the documents and fee referred to in sub-rule (2), be accompanied by one of the following documents, namely :-(a)a no objection certificate granted by the registering authority under sub-section (3) of section 48; or(b)an order of the registering authority refusing to grant the no objection certificate under sub-section (3) of section 48; or(c)where the no objection certificate or the order, as the case may be, has not been received, a declaration by the transferor that he has not received any such communication together with(i)the receipt obtained from the registering authority under sub-section (2) of section 48; or(ii)the postal acknowledgement received from the registering authority where the application for no objection certificate has been sent by post.
