Section 56 in The Chhattisgarh Motor Vehicles Rules, 1994
56. [ Re-assignment of registration number under certain conditions. [Substituted by Notification No. 788/Trans./2001, dated 1.12.2001.]
(1)State Government may, by general or special order, direct all Registering Authorities of the State in their respective jurisdictions to reassign the new number under the Act:(a)in place of number allotted under the Motor Vehicles Act, 1939 (No. 4 of 1939); and(b)in place of number registered or assigned in Chhattisgarh series, in respect of all or any class of vehicles and also prescribe the manner and condition thereof, and the provision of sub-section (6) of Section 41 of the Act shall apply in this regard.(2)State Government while issuing order under sub-rule (1), shall provide a reasonable time which shall not be less than four months within which the owner of such vehicle shall obtain new number.(3)No fee shall be charged for the assignment of new number under sub-rule (1)(4)After expiry of the tine so fixed under sub-rule (2) the Registering Authority may initiate action against the defaulter vehicle under clause (a) of sub-rule (1) of Section 53 of the Act.(5)Where the registration certificate of a vehicle is cancelled or suspended under sub-rule (4), the Competent Authority and/or officers may take action under Sections 192 and 207 of the Act.(6)Where the owner applies for re-registration of a vehicle after expiry of the time so fixed under sub-rule (2), the Registering Authority may, require the owner to pay composition fee under Section 200 of the Act in lieu of any action that may be taken against him under sub-rules (4) and (5) and also deposit the registration fee under Rule 81 of the Central Motor Vehicles Rules, 1989, and then reassign the number.]
