26. Production of vehicle at time of registration.
- [(1)] [Section 26 renumbered as sub-section (1) of that section by Act 100 of 1956, section 24, (w.e.f. 16-2-1957).] The registering [authority shall] [Substituted by section 24, Act 100 of 1956, for, 'authority may before' (w.e.f. 16-2-1957).] [before proceeding to register a motor vehicle or renew the certificate of registration in respect of a motor vehicle, other than a transport vehicle, require the person applying for registration of the vehicle or, as the case may be, for renewing the certificate of registration] [Substituted by Act 47 of 1978,for, 'before the vehicle' section 10 (w.e.f. 16-1-1979).] to produce the vehicle either before itself or such authority as the State Government may by order appoint in order that the registering authority may satisfy itself that the particulars contained in the application are true and that the vehicle complies with the requirements of Chapter V and of the rules made thereunder.(2)[ Nothing in sub-section (1) shall apply to any motor vehicle owned by or on behalf of the Government.] [Inserted by Act 100 of 1956, section 32 (w.e.f. 16-2-1957).]
