Section 88(3) in The Central Motor Vehicles Rules, 1989
(3)A national permit shall be deemed to be invalid from the date on which a goods carriage covered by the permit completes fifteen years in case of a multiaxle goods carriage and [twelve years] [Substituted by G.S.R. 799(E), dated 30-12-1993, for 'nine years' (w.e.f. 30-12-1993).] where the vehicle is other than a multiaxle goods carriage, unless such goods carriage is replaced.Explanation. - For the purpose of this rule, the period of [twelve years] [Substituted by G.S.R. 799(E), dated 30-12-1993, for 'nine years' (w.e.f. 30-12-1993).] or fifteen years, as the case may be,shall be computed from the date of initial registration of the motor vehicle covered under its permit or the prime mover in case of an articulated vehicle.]
