(1)When the purchase of vehicle which has not been previously registered:(a)desires to drive his vehicle to the office of registering authority for the purpose of inspection and registration of the vehicle; or(b)is unable to obtain a certificate of registration in the ordinary course owing to the temporary closure of the office of the registering authority; or(c)is required in accordance with the provision of section 40 of the Act to obtain a certificate of registration elsewhere than in the State;he may be granted a temporary certificate of registration and temporary registration mark, which shall for the time being serve all the purposes of a regular certificate and registration mark.
