Section 47(5) in The Central Motor Vehicles Rules, 1989
(5)[ All types of trailers and semitrailers covered under rule 125D, shall be registered independently.Provided that, if the owner or registering party, requests to register the trailer or semitrailer jointly with compatible towing vehicle as a single vehicle, the registering authority shall register them as a single vehicle.] [Inserted by Notification No. G.S.R. 1482(E), dated 7.12.2017 (w.e.f. 2.6.1989).]
