Registration Mark On Vehicles For States And Union Territories

UNION OF INDIA
India

Registration Mark On Vehicles For States And Union Territories

Rule REGISTRATION-MARK-ON-VEHICLES-FOR-STATES-AND-UNION-TERRITORIES of 1989

Published on 12 June 1989
Commenced on 12 June 1989
[This is the version of this document from 12 June 1989.]
[Note: The original publication document is not available and this content could not be verified.]

Registration Mark On Vehicles For States And Union TerritoriesPublished Vide Notification No. S.O. 444(E), dated 12.6.1989.

In exercise of the powers conferred by sub-section (6) of section 41 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby allots to the States and Union Territories specified in column (1) of the Table below, the groups of letters specified in the corresponding entry in column (2) thereof, for use as registration mark for each State and Union Territory to be followed by the code number of the Registering Authority to be allotted by the State Government or, as the case may be, the Administrator of the Union Territory and not exceeding four figures, to be used as registration murk.

\| States/Union Territories	Group of Letters
\| (1)	(2)
1.	Andaman and Nicobar	AN
2.	Andhra Pradesh	AP
3.	Arunachal Pradesh	AR
4.	Assam	AS
5.	Bihar	BR
6.	Chandigarh	CH
[6-A. [Inserted by S.O. 1080(E), dated 30.11.2000. ]	[Chattisgarh [Inserted by S.O. 1080(E), dated 30.11.2000. ]	[CG] [Inserted by S.O. 1080(E), dated 30.11.2000. ]
7.	Dadra and Nagar Haveli	DN
8.	Daman and Diu	DD
9.	Delhi	DL
10.	Goa	GA
11.	Gujarat	GJ
12.	Haryana	HR
13.	Himachal Pradesh	HP
14.	Jammu and Kashmir	JK
[14-A. [Inserted by S.O. 14(E), dated 5.1.2001. ]	[Jharkhand [Inserted by S.O. 14(E), dated 5.1.2001. ]	[JH] [Inserted by S.O. 14(E), dated 5.1.2001. ]
15.	Karnataka	KA
16	Kerala	KL
17	Lakshadweep	LD
18	Madhya Pradesh	MP
19.	Maharashtra	MH
20.	Manipur	MN
21.	Meghalaya	ML
22.	Mizoram	MZ
23.	Nagaland	NL
24.	Orissa	OR
25.	Pondicherry	PY
26.	Punjab	PB
27.	Rajasthan	RJ
28.	Sikkim	SK
29.	Tamil Nadu	TN
30.	Tripura	TR
31.	Uttar Pradesh	UP
[31-A. [Substituted by S.O. 606(E), dated 19.4.2007. ]	[Uttarakhand [Substituted by S.O. 606(E), dated 19.4.2007. ]	[UK] [Substituted by S.O. 606(E), dated 19.4.2007. ]
32.	West Bengal	WB
\| \| \|

2.

Where the four figures referred to in paragraph 1 reaches 9999, the next series shall begin with alphabet 'A' followed by not more than four figures and thereafter with alphabet 'B' followed by not more than four figures and so on until all the alphabets, excluding 'I' and 'O' are exhausted:[Provided that the letters shall be in English and the figures shall be in Arabic numerals:Provided further that the State Government may direct by notification that an additional plate displaying the letters and figures in any other specified Indian language out of those mentioned in the Eighth Schedule of the Constitution, may also be displayed on the motor vehicle, if so desired by the owner of the vehicle:Provided also that in all cases the letters and figures shall be painted in reflecting colours and shall be shown,

(a)in the case of transport vehicles other than those under the Rent a Cab Scheme, 1989, in black on white ground;

(b)in the case of motor vehicles temporarily registered, in red on yellow ground;

(c)in the case of motor vehicles in the possession of dealers, in white on a red ground;

(d)in other cases, in white on a black ground;

(e)in the case of transport vehicle under the Rent a Cab Scheme, 1989, in yellow on a black ground.]

3.

This notification shall into force on the first day of July, 1989.[ Substituted by S.O. 827(E), dated 11.11.1992.]

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