Section 41 in The Central Motor Vehicles Rules, 1989
41. Purposes for which motor vehicle with trade certificate may be used.
- The holder of a trade certificate shall not use any vehicle in a public place under that certificate for any purpose other than the following:(a)for test, by or on behalf of the holder of a trade certificate during the course of, or after completion of, construction or repair; or(b)for proceeding to or returning from a weigh bridge for or after weighment, or to and from any place for its registration; or(c)for a reasonable trial or demonstration by or for the benefit of a prospective purchaser and for proceeding to or returning from the place where such person intends to keep it; or(d)for proceeding to or returning from the premises of the dealer or of the purchaser or of any other dealer for the purpose of delivery; or(e)for proceeding to or returning from a workshop with the objective of fitting a body to the vehicle or painting or for repairs;or(f)for proceeding to and returning from airport,railway station, wharf for or after being transported; or(g)for proceeding to or returning from an exhibition of motor vehicles or any place at which the vehicle is to be or has been offered for sale; or(h)for removing the vehicle after it has been taken possession of by or on behalf of the financier due to any default on the part of the other party under the provisions of an agreement of hire-purchase, lease or hypothecation.
