Section 49 in The Central Motor Vehicles Rules, 1989
49. Registration records to be kept by the registering authority.
- Every registering authority shall keep in Form 24 a permanent register of motor vehicles registered by it under section 41 and of motor vehicles of other States for which new registration marks are assigned by it under sub-section (2) of section 47 and shall also enter in such record under the respective registration numbers, all changes made with reference to the provisions of sub-section (10) or sub-section (14) of section 41,sub-section (5) of section 49, sub-section (6) of section 50, sub-sections (1),(2),(3) and (5) of section 51, sub-section (4) of section 52, orders of suspension under section 53 and order of cancellation under sections 54 and 55.
