Section 57(1) in The Central Motor Vehicles Rules, 1989
(1)The person who has acquired or purchased a motor vehicle at a public auction conducted by or on behalf of the Central Government or a State Government shall make an application in Form 32 within thirty days of taking possession of the vehicle to the registering authority accompanied by(a)the appropriate fee as specified in rule 81;(b)the certificates of registration and insurance;(c)the certificate or order confirming the sale of the vehicle in his favour duly signed by the person authorised to conduct the auction; [* * *] [ Omitted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)](d)the certified copy of the order of the Central Government or State Government authorising the auction of the vehicle; [and] [ Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)](e)[ driving license and permit in case of transfer of ownership of E-rickshaw and E-cart.]
