Section 52A(1) in The Central Motor Vehicles Rules, 1989
(1)Notwithstanding anything contained in rule 52 ,the certificate of registration in respect of a motor vehicle owned by -(i)the Central Government ;or(ii)the State Government or Union Territory administrations ;or(iii)any Municipal Corporation or Municipality or Panchayat ;or(iv)a State transport undertaking established under the Road Transport Corporation Act ,1950 (64 of 1950 )and the Companies Act ,2013 (18 of 2013 );or a Public sector undertaking ;or an autonomous body owned or controlled by the Central Government or the State Government , shall expire after the lapse of fifteen years , as provided in sub -section (7) of section 41 , from the date of initial registration of the vehicle :Provided that the certificate of registration of government vehicle if already renewed before lapse of fifteen years from the date of initial registration ,such certificate shall be treated as cancelled on completion of fifteen years from the date of initial registration of the vehicle :Provided further that ,this rule shall not apply to the special purpose vehicles (armoured and other specialised vehicles ) used for operational purposes for defense of the country and for the maintenance of law and order and internal security .
