Section 33 in The Haryana Motor Vehicles Rules, 1993
33. Registering Authority.
[Section 65(2)(b)]. - [(1) Each District Transport Officer and Assistant District Transport Officer in the State, and such other person who is appointed by the Government by a notification in the Official Gazette in this behalf, shall be the registering authority for the purpose of registration of any motor vehicle under the Act within his territorial jurisdiction :Provided that each Sub-Divisional Officer (Civil) in the State shall be the registering authority for a motor vehicle other than a transport vehicle or an omnibus within his territorial jurisdiction :Provided further that for the purpose of a motor vehicle other than a transport vehicle for the first 100 digits of each series, the officer incharge of the transport branch in the office of the State Transport Controller, shall be the registering authority for the whole of the State.] [Substituted by Haryana Notification No. S.O. 26/C.A. 59/1988/Ss. 28, 38, 65, 93, 95, 96, 107, 111, 138, 176 and 213/2004 dated 1.3.2004.](2)[-] [Omitted by Notification No. G.S.R. 80/C.A. 59/1988/S.65/97 dated 21.10.1997.]
