Section 48 in The Central Motor Vehicles Rules, 1989
48. Issue of certificate of registration.
- On receipt of an application under rule 47 and after verification of the documents furnished therewith, the registering authority shall, subject to the provisions of section 44, issue to the owner of the motor vehicle a [certificate of registration in Form 23 or Form 23-A, as may be specified in the Notification issued by the concerned State Government or Union Territory Administration] [Substituted by GSR 400(E), dated 31.5.2002, for 'certificate of registration in Form 23'(w.e.f. 31.5.2002).][within the period of thirty days from the receipt of such an application] [Added by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).]:[Provided that where the certificate of registration pertains to a transport vehicle it shall be handed over to the registered owner only after recording the certificate of fitness in Form 38 [within the period of thirty days from the date of receipt of such an application] [Added by G.S.R. 338(E), dated 26-3-1993 (w.e.f. 26-3-1993).].]
