Section 2(5) in The Motor Vehicles (Amendment) Act, 2000
(5)Subject to the provisions made under sub- sections (1), (2), (3) and (4), no person holding a vehicle under a hire- purchase agreement shall make any alteration to the vehicle except with the written consent of the registered owner. Explanation.- For the purposes of this section," alteration" means a change in the structure of a vehicle which results in a change in its basic feature.'.
