Section 55(3) in The M.P. Motor Vehicles Rules, 1994
(3)The Registering Authority assigning a new registration mark to a motor vehicle shall intimate the fact to the owner and the other party, if any, to an agreement of hire-purchase, lease or hypothecation specified in the note on the certificate of registration and shall write to the original Registering Authority for transfer of the record of the vehicle in Form M.P.M.V.R.-33 (R.M.I.).
