Section 42A in The Punjab Motor Vehicles Rules, 1989
42A. [ Fee for assignment of registration mark of choice.] [Added vide Punjab Government Notification dated 26.11.1997.]
- The Registering Authority shall assign a registration mark to the owner of a motor vehicle of his choice from amongst the registration marks, as specified in the Sixth Schedule, to these rules on payment of such additional fee, as may be fixed by the Government from time to time:Provided that if the owner of a motor vehicle holding any of the numbers, specified in the Sixth Schedule, from any previous series, wants to retain that number for his new motor vehicle, he shall be charged half of the fee, fixed for that number :Provided further that the Registering Authority may assign unutilised specified registration marks to motor vehicles owned by the State Government without charging any additional fee.[Provided further that if an owner of a motor vehicle holding any of the registration mark, from any fancy registration mark of choice from any previous registration series, wants to retain that registration mark, for his new motor vehicle, he shall not be charged any additional fee.] [Inserted by G.S.R. No. 42/C.A.59/1988/S.212/Amd.(24)/2014, dated 5.8.2014]
