64. Power of the Central Government to make rules. - The Central Government may make rules to provide for all or any of the following matters, namely:
(a)the period within which and the form in which an application shall be made and the documents, particulars and information it shall accompany under sub-section (1) of section 41;(b)the form in which the certificate of registration shall be made and the particulars and information it shall contain and the manner in which it shall be issued under sub-section (3) of section 41;(c)the form and manner in which the particulars of the certificate of registration shall be entered in the records of the registering authority under sub-section (5) of section 41;(d)the manner in which and the form in which the registration mark, the letters and figures and other particulars referred to in sub-section (6) of section 41 shall be displayed and shown;[(da) providing for the period of validity of a certificate of registration under sub-section (7) of section 41;](e)the period within which and the form in which the application shall be made and the particulars and information it shall contain under sub-section (8) of section 41;[(ea) the period of renewal of certificate of registration of different types of motor vehicles under sub-section (10) of section 41;](f)the form in which the application referred to in sub-section (14) of section 41 shall be made, the particulars and information it shall contain and the fee to be charged;[(fa) the issue of temporary certificate of registration and temporary registration mark under section 43;(fb)the terms and conditions under which a motor vehicle sold by an authorised dealer shall not require production before a registering authority under sub-section (1) of section 44;](g)the form in which and the period within which the application referred to in sub-section (1) of section 47 shall be made and the particulars it shall contain;(h)the form in which and the manner in which the application for No Objection Certificate shall be made under sub-section (1) of section 48 and the form of receipt to be issued under sub-section (2) of section 48;(i)the matters that are to be complied with by an applicant before no objection certificate may be issued under section 48;(j)the form in which the intimation of change of address shall be made under sub-section (1) of section 49 and the documents to be submitted alongwith the application;[(ja) the form and manner for the electronic submission of the intimation of change of address, documents to be submitted along with such intimation including proof of authentication under sub-section (1A) of section 49;](k)the form in which and the manner in which the intimation of transfer of ownership shall be made under sub-section (1) of section 50 or under sub-section (2) of section 50 and the document to be submitted alongwith the application;(l)the form in which the application under sub-section (2) or sub-section (3) of section 51 shall be made;[(la) specifications, conditions for approval, retrofitment and other related matters for the alteration of motor vehicles under sub-section (1) of section 52;(lb)the conditions for the alteration of any motor vehicle into an adapted vehicle under sub-section (2) of section 52;](m)the form in which the certificate of fitness shall be issued under sub-section (1) of section 56 and the particulars and information it shall contain;(n)the period for which the certificate of fitness granted or renewed under section 56 shall be effective;[(na) the distinguishing mark to be carried on the body of transport vehicles under sub-section (6) of section 56;(nb)the conditions under which the application of section 56 may be extended to non-transport vehicles under sub-section (7) of section 56;(nc)the recycling of motor vehicles and parts thereof which have exceeded their life under sub-section (4) of section 59;](o)the fees to be charged for the issue or renewal or alteration of certificates of registration, for making an entry regarding transfer of ownership on a certificate of registration, for making or cancelling an endorsement in respect of agreement of hire-purchase or lease or hypothecation on a certificate of registration, for certificates of fitness for registration marks, and for the examination or inspection of motor vehicles, and the refund of such fees;[(oa) all or any of the matters under sub-section (1) of section 62B;(ob)all or any of the matters under sub-section (1) and sub-section (2) of section 63;](p)any other matter which is to be, or may be, prescribed by the Central Government.
