Section 33 in The Punjab Motor Vehicles Rules, 1989
33. Registering authority
. [Section 65(2)(b)] - (1) The licensing authority as specified under Rule 3 shall be the registering authority for the purpose of registration of the vehicles within his jurisdiction :Provided that for the purposes of registration of a tourist vehicle, the registering authority shall be the Secretary, State Transport Authority, Punjab, whose area of jurisdiction shall be whole of the State.[(1-A) For the purpose of registration of non-transport vehicles on first sale under sub-section (3), (5) and (6) of Section 41 of the Motor Vehicles Act, 1988 from a dealer holding valid trade certificate, the Government may empower conditions as may be specified from time to time by it any such dealer who holds a degree from any recognised university.] [Inserted vide Punjab Government Notification No. G.S.R. 13/C.A.59/88/Ss. 65, 111 and 212/Amd. (7)/2000, dated 31.1.2000.](2)On production of vehicle for registration as provided under section 44, the registering authority or an authority authorised by the Government in this behalf, shall satisfy itself that the particulars contained in the application are true and that the vehicle complies with the requirements of the Act and the rules framed thereunder.
