Section 9(1) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(1)A registration certificate shall be granted in the prescribed manner to any owner applying therefor to the prescribed authority [[***] [The words 'in the district in which his vehicle is registered under the Motor Vehicles Act, 1939' omitted by section 5 of H.P. Act No. 7 of 1966.]].
