Section 88(4A) in The Central Motor Vehicles Rules, 1989
(4A)[ No national permit shall be granted in respect of a modular hydraulic trailer, which is more than twenty five years old at any point of time, the period of twenty five years being computed from the date of initial registration of the said modular hydraulic trailer:Provided that the national permit may be extended for another period of five years subject to certificate of fitness granted by the manufacturer or a chartered engineer or approving authority, in case the manufacturer ceases to operate in India:Provided further that the national permit shall be valid irrespective of the combination of modular hydraulic trailers subject to the condition that each individual modular hydraulic trailer is having valid national permit.Explanation. - For the purposes of this section, "national permit" means a permit issued to ply the motor vehicleunder this section, throughout the territory of India.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
