(5)Before granting or refusing to grant the no objection certificate, the registering authority shall obtain a report in writing from the police that no case relating to the theft of the motor vehicle concerned has been reported or is pending, verify whether all the amounts due to Government including road tax in respect of that motor vehicle have been paid and take into account such other factors as-the Central Government may by rules prescribe.] [Inserted by Act 47 of 1978, section 12 (16-1-1979).]
