(2)Where(a)the person in whose name a motor vehicle stands registered dies, or(b)a motor vehicle has been purchased or acquired at a public auction conducted by, or on behalf of, Government,the person succeeding to the possession of the vehicle or, as the case may be, who has purchased or acquired the motor vehicle, shall make an application for the purpose of transferring the ownership of the vehicle in his name, to the registering authority in whose jurisdiction he has the residence or place of business where the vehicle is normally kept, as the case may be, in such manner, accompanied with such fee, and within such period as may be prescribed by the Central Government.
