3. Persons not to engage in business of common carrier without registration
.-(1) No person shall engage in the business of a common carrier, after the commencement of this Act, unless he has been granted a certificate of registration.(2)Any person who is engaged, whether wholly or partly, in the business of a common carrier, immediately before the commencement of this Act, shall,-(a)apply for a registration within ninety days from the date of such commencement;
