Section 2(2) in The Motor Vehicles (Amendment) Act, 2000
(2)Notwithstanding anything contained in sub- section (1), a State Government may, by notification in the Official Gazette, authorise, subject to such conditions as may be specified in the notification, and permit any person owning not less than ten tran port vehicles to alter any vehicle owned by him so as to replace the engine thereof with engine of the same make and type, without the approval of registering authority.
