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State of Madhya Pradesh - Section

Section 49 in The M.P. Motor Vehicles Rules, 1994

49. Register of certificate of fitness.

(1)Registering Authority or other officer or authorised operator of a testing station granting certificate of fitness, shall maintain following registers for the record of certificate of fitness :
(a)Datewise issue and check register of certificate of fitness in Form M.P.M.V.R.-26 (DFCR);
(b)Vehiclewise issue register of certificate of fitness in Form M.P.M.V.R.-27 (VFCR).
(2)The authority, officer or operator responsible for maintaining registers which are prescribed in sub-rule (I) shall send a monthly report to Transport Commissioner by the fifth of the succeeding month in Form M.P.M.V.R.-28 (F.C.S.) and also circulate the list of defaulted vehicle due for renewal of certificate of fitness to concerning authority for appropriate