Section 53 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
53.
-A. Delivery of registration certificate. - Registration certificate of motor vehicles other than transport vehicles issued under Rule 48 of the central rules shall be delivered to the motor vehicle owner on his address given by him under Rule 47 of the central rules through registered post on the day when registration certificate is ready or on the following next working day. Its receipt shall be kept safe for record. For it the applicant shall submit a self addressed properly stamped envelope for registered post".
