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[Cites 0, Cited by 51] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2) in The Motor Vehicles Act, 1988

(2)A registering authority, when registering a transport vehicle, other than a motorcab shall enter in the record of registration and shall also enter in the certificate of registration of the vehicle the following particulars, namely:
(a)the unladen weight of the vehicle;
(b)the number, nature and size of the tyres attached to each wheel;
(c)the gross vehicle weight of the vehicle and the registered axle weights pertaining to the several axles thereof; and
(d)if the vehicle is used or adapted to be used for the carriage of passengers solely or in addition to goods, the number of passengers for whom accommodation is provided,
and the owner of the vehicle shall have the same particulars exhibited in the prescribed manner on the vehicle.