(1)Notwithstanding anything contained in section 23, the owner of a motor vehicle may apply to any registering authority [or other prescribed authority] [Inserted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 22 (w.e.f. 1.6.1960).] to have the vehicle temporarily registered in the prescribed manner and for the issue in the prescribed manner of a temporary certificate of registration and a temporary registration mark.(2)A registration made under this section shall be valid only for a period not exceeding one month, and shall not be renewable:[Provided that where a motor vehicle so registered is a chassis to which a body has not been attached and the same is detained in a workshop beyond the said period of one month for being fitted with a body, the period may, on payment of such fees, if any, as may be prescribed, be extended by such further period or periods so, however, that the total period of such temporary registration may not exceed, in any case, three months.] [Proviso added by the Motor Vehicles (Amendment) Act, 1969 (100 of 1969), Section 10 (w.e.f. 2.3.1970).]
