(5A)[ The registered owner shall, before applying to the appropriate authority, for the renewal of a permit make an application to the person with whom the registered owner has entered into a hire-purchase agreement (such person being hereafter in this section referred to as the financier) for the issue of a no objection certificate (hereafter in this section referred to as the certificate).Explanation. - In this section, "appropriate authority", in relation to any permit, means the authority which is authorised by this Act to renew such permit.
