(5)On presentation of the application with its accompanying certificate an authority empowered under sub-rule (2) above may issue a temporary certificate of registration in Form CR Tem. Foil A of this Form shall be handed over to the applicant. If the place in which it is intended permanently to register the vehicle is in India, Foil B shall be dispatched immediately to the registering authority of the district in which it is to be registered. In other cases Foil B shall be dealt with according to such directions as may be issued by the Commissioner from time to time. The counterfoil together with the application and its accompanying certificate shall be kept on record by the authority issuing the certificate, and in the case of certificate granted by a firm or association, shall be exhibited for the inspection of the registering authority. The counterfoil with the connecting application and certificates shall be preserved for a period of not less than twelve months from the date of issue.
