Section 2 in Registration Mark On Vehicles For States And Union Territories
2.
Where the four figures referred to in paragraph 1 reaches 9999, the next series shall begin with alphabet 'A' followed by not more than four figures and thereafter with alphabet 'B' followed by not more than four figures and so on until all the alphabets, excluding 'I' and 'O' are exhausted:[Provided that the letters shall be in English and the figures shall be in Arabic numerals:Provided further that the State Government may direct by notification that an additional plate displaying the letters and figures in any other specified Indian language out of those mentioned in the Eighth Schedule of the Constitution, may also be displayed on the motor vehicle, if so desired by the owner of the vehicle:Provided also that in all cases the letters and figures shall be painted in reflecting colours and shall be shown,(a)in the case of transport vehicles other than those under the Rent a Cab Scheme, 1989, in black on white ground;(b)in the case of motor vehicles temporarily registered, in red on 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;(e)in the case of transport vehicle under the Rent a Cab Scheme, 1989, in yellow on a black ground.]
