(3)There shall not be entered in the certificate of registration of any such vehicle any laden weight of the vehicle or a registered axle weight of any of its axles [different from that] [Substituted for 'in excess of that' by Act 56 of 1969, section 14 (w.e.f. 2-3-1970).] specified in the notification under sub-section (1) in relation to the make and model of the vehicle and to the number, nature and size of the tyres attached to its wheels :Provided that where it appears to [the Central Government] [Substituted for the words 'a State Government'', by Act 47 of 1982, section 7 (w.e.f. 1-10-1982).] that heavier weight than those specified in the notification under sub-section (1) may be permitted in a particular locality for vehicles of a particular type [the Central Government] [Substituted for the words 'the State Government', by Act 47 of 1982, section 7 (w.e.f. 1-10-1982).] may, by order in the Official Gazette, direct that the provisions of this sub-section shall apply with such modifications as may be specified in the order.
