39. Communication of the particulars of Vehicles Entering the State from outside.
- When any motor vehicle which is not registered in the State, has been kept in the State for a period exceeding 14 days, the owner or other person in charge of the vehicle shall send intimation to the registering authority, and shall intimate:(a)his name and permanent address, and his address for the time being;(b)the registration mark of the vehicle;(c)the mark and description of the vehicle; and(d)in case of a transport vehicle the date on which the permit has been issued or countersigned within the State.Provided that in case of a transport vehicle covered by a permit having validity in the state it shall be necessary to make a report under this sub-rule upon the occasion of first entry only.
