Section 47(2) in The Central Motor Vehicles Rules, 1989
(2)In respect of vehicles temporarily registered,application under sub-rule (1) shall be made before the temporary registration expires.[[(4) The modular hydraulic trailers registered under these rules] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall ply in public place in laden condition subject to such other conditions as may be determined by the Central Government from time to time.] [Substituted by Notification No. G.S.R. 903 (E) dated 23.9.2016 (w.e.f. 2.6.1989)]
