Section 1(2) in The Central Motor Vehicles Rules, 1989
(2)[ Except in so far as the provisions of these rules relate to the registration of non-commercial four wheeled petrol and diesel driven vehicles in the National Capital Region, Delhi which shall come into force on and from the 1st day of June 1999, the provisions of these rules shall come into force on and from the 1st April, 2000.] [Substituted by Notification No. G.S.R. 399(E), dated 1.6.1999 (w.e.f. 2.6.1989).]
