(1)An application by or on behalf of the owner of a motor vehicle for registration shall be in Form E as set forth in the First Schedule, shall contain the information required by that form, and shall be accompanied by the prescribed fee:[Provided that where a motor vehicle is jointly owned by more persons than one, the application shall be made by one of them on behalf of all the owners and such applicant shall be deemed to be the owner of the motor vehicle for the purposes of this Act.] [Added by the Motor Vehicle (Amendment) Act, 1956 (100 of 1956) (w.e.f. 16.2.1957).](2)The registering authority shall issue to the owner of a motor vehicle registered by it a certificate of registration in Form G as set forth in the First Schedule and shall enter in a record to be kept by it particulars of such certificate.(3)The registering authority shall assign to the vehicle, for display thereon in the prescribed manner, a distinguishing mark (in this Act referred to as the registration mark) consisting of [one of the groups of such of these letters as are allotted to the State by the Central Government from time to time by notification in the Official Gazette,] [Substituted for the words 'one of the groups of letters allotted to the State by the Sixth Schedule' by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978), Section 9 (a) (i) (w.e.f. 22-9-1978).] followed by a number containing not more than four figures:[Provided that [the figures aforesaid shall be shown in Arabic numerals and the letters and figures aforesaid shall be shown] [Inserted by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978), Section 9 (a) (ii) (22-9-1978).].(a)in the case of transport vehicles, in black on a white ground;(b)in the case of motor vehicles temporarily registered, in red on a yellow ground;(c)in the case of motor vehicles in the possession of dealers, in white on a red ground;(d)in other cases, in white on a black ground.](4)[ A certificate of registration issued under sub-section (2), whether before or after the commencement of the Motor Vehicles (Amendment) Act, 1978, in respect of a motor vehicle, other than a transport vehicle, shall, subject to the provisions contained in this Act, be valid only for a period of fifteen years from the date of issue of such certificate and shall be renewable.(5)An application by or on behalf of the owner of a motor vehicle, other than a transport vehicle, for the renewal of a certificate of registration shall be made within such period as may be prescribed, in Form F as set forth in the First Schedule, shall contain the information required by that Form and shall be accompanied by the prescribed fee.(6)Where in the case of a certificate of registration issued under this Act before the commencement of the Motor Vehicles (Amendment) Act, 1978, in respect of a motor vehicle, other than a transport vehicle, the period of fifteen years referred to in sub-section (4) has expired at such commencement, the holder of such certificate shall apply for the renewal of the said certificate in Form F as set forth in the First Schedule to the registering authority within six months from such commencement or within such extended period not exceeding six months as the authority may, on sufficient cause being shown, allow, and such application shall contain the information required by that Form and shall be accompanied by the prescribed fee.(7)The registering authority may, on receipt of an application under sub-section (5) or sub-section (6), renew the certificate of registration for the prescribed period-:] [Inserted by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978), Section 9 (b) (w.e.f. 16.1.1979).]
