Section 57(1)(c) in The Central Motor Vehicles Rules, 1989
(c)the certificate or order confirming the sale of the vehicle in his favour duly signed by the person authorised to conduct the auction; [* * *] [ Omitted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)]