Section 39 in The Central Motor Vehicles Rules, 1989
39. Use of trade registration mark and number.
(1)A trade registration mark and number shall not be used upon more than one vehicle at a time or upon any vehicle other than a vehicle bona fide in the possession of the [dealer or manufacturer of automobile or automobile ancillaries or a test agency specified in rules 126] [Substituted by Notification No. 291 (E) dated 24.4.2014] in the course of his business or on any type of vehicle other than the one for which the trade certificate is issued.(2)The trade certificate shall be carried on a motor vehicle in a weather-proof circular folder and the trade registration mark shall be exhibited in a conspicuous place in the vehicle.
