Section 2(d) in The Central Motor Vehicles Rules, 1989
(d)[ "financier" means a person or a title holder-cum-dealer who lets a motor vehicle on hire under an agreement of hire purchase or lease or hypothecation to the operator with a permission to get it registered in operators name as registered owner;] [Substituted by GSR 111(E), dated 10.2.2004, for Clause (d) (w.e.f. 10.2.2004).]
