Section 76(7) in The Central Motor Vehicles Rules, 1989
(7)A motor vehicle belonging to a consular post [headed by a Carrier Counsellor Officer] [Substituted by GSR 221(E), dated 28.3.2001, for 'outside Delhi'(w.e.f. 28.3.2001).] or to any of its officers shall be assigned a registration mark consisting of the letters CC preceded by the number of the post allotted to it by the Ministry of External Affairs of the Government of India and followed by a number allotted to the vehicle by the registering authority out of a block of numbers allotted for that post in the following manner, namely:(i)an official vehicle meant for the use of the head of a consular post shall be allotted the first number from the block of numbers allotted to that post;(ii)personal vehicles of the Consul-General shall be allotted the number referred to in clause (i), followed consecutively in alphabetical order, by a letter beginning with the letter A;(iii)official vehicles other than those referred to in clause (i), shall be allotted consecutive numbers beginning with the second number from the block of numbers allotted to the post;(iv)vehicles belonging to other officers of the post shall be allotted numbers in consecutive order after the last number allotted under clause (iii);(v)vehicles acquired by a post, or by its consular officers, other than the head of the post shall be allotted numbers inconsecutive order after the last number allotted under clause (iv)irrespective of whether such vehicle is for official or personal use of the post or any of its officers;(vi)a number allotted to a vehicle under any of the clauses (i) to (v), which is lying unutilised due to sale or export of such vehicle or cancellation of its number, may be allotted to another vehicle under the same clause in respect of which an application has been made under sub-rule (i).[Explanation. - For the purposes of this rule and rules 77, 78 and 79, competent authority means:(i)in relation to a diplomatic officer or a consular officer who has his residence in Delhi, the Chief of Protocol to the Government of India in the Ministry of External Affairs; and(ii)in relation to a diplomatic officer or a consular officer who has his residence at any other place, the Secretary(Transport) to the State Government.]
