Section 47 in The Central Motor Vehicles Rules, 1989
47. Application for registration of motor vehicles.
(1)An application for registration of a motor vehicle shall be made in Form 20 to the registering authority within a period of [seven days] [Substituted by GSR 933(E), dated 28.10.1989, for 'two days'(w.e.f. 28.10.1989).] from the date of taking delivery of such vehicle, excluding the period of journey and shall be accompanied by(a)sale certificate in Form 21;(b)valid insurance certificate;(c)[ copy of the proceedings of the State Transport Authority or Transport Commissioner or such other authorities as may be prescribed by the State Government for the purpose of approval of the design in the case of a trailer or a semi-trailer] [Clause (c) substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993). ](d)original sale certificate from the concerned authorities in Form 21 in the case of ex-army vehicles;(e)proof of address by way of any one of the documents referred to in rule 4;(f)temporary registration, if any;(g)road-worthiness certificate in Form 22 from the manufacturers, [Form 22-A from the body builders] [Added by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).];(h)[ customs clearance certificate in the case of imported vehicles along with the license and bond, if any: [Clause (h) substituted by GSR 83(E), dated 5.2.2003 (w.e.f. 5.2.2003).]Provided that in the case of imported vehicles other than those imported under the Baggage Rules,1998, the procedure followed by the registering authority shall be same as those procedure followed for registering of vehicles manufactured in India; and ](i)appropriate fee as specified in rule 81;(j)[ proof of citizenship; [Inserted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).](k)proof of legal presence in India in addition to proof of residence in case of foreigners.](l)[ technical specifications and any other document as may be required by the registering authority in respectof the modular hydraulic trailer.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)][Provided that upto 31st December, 2016, on and from the date of publication of the Central Motor Vehicles (Amendment) Rules, 2015 published on 13th January, 2015, in respect of the models of the E-rickshaws and E-carts existing prior to publication of the Central Motor Vehicles (Sixteenth Amendment) Rules, 2014 and the notification published vide S.O. 2590(E) dated the 8th October, 2014, the application for registration under this sub-rule shall be made in Form 20 to the registering authority within a period of seven days from the date of issue of Form-21 and Form-22 and shall be accompanied by -(i)road worthiness certificate in Form-22 to be issued by the manufacturer or dealer or registered E-rickshaw or E-cart Association or any agency authorised by State Government; and(ii)sale certificate in Form 21 to be issued by manufacturer or dealer or registered E-rickshaw or E-cart Association or any agency authorised by State Government for presentation along with the application for registration.](2)In respect of vehicles temporarily registered,application under sub-rule (1) shall be made before the temporary registration expires.[[(4) The modular hydraulic trailers registered under these rules] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall ply in public place in laden condition subject to such other conditions as may be determined by the Central Government from time to time.] [Substituted by Notification No. G.S.R. 903 (E) dated 23.9.2016 (w.e.f. 2.6.1989)](5)[ All types of trailers and semitrailers covered under rule 125D, shall be registered independently.Provided that, if the owner or registering party, requests to register the trailer or semitrailer jointly with compatible towing vehicle as a single vehicle, the registering authority shall register them as a single vehicle.] [Inserted by Notification No. G.S.R. 1482(E), dated 7.12.2017 (w.e.f. 2.6.1989).]
