(10)A registering authority making an entry in the certificate of registration regarding(a)hire-purchase, lease or hypothecation agreement of a motor vehicle, or(b)the cancellation under sub-section (3) of an entry, or(c)recording transfer of ownership of motor vehicle, or(d)any alteration in a motor vehicle, or(e)suspension or cancellation of registration of a motor vehicle, or(f)change of address,shall communicate [by registered post acknowledgement due] to the financier that such entry has been made.[(11) A registering authority registering the new vehicle, or issuing the duplicate certificate of registration or a no objection certificate or a temporary certificate of registration, or issuing or renewing, a fitness certificate or substituting entries relating to another motor vehicle in the permit, shall intimate the financier of such transaction.
