Section 75 in The Central Motor Vehicles Rules, 1989
75. State register of motor vehicles.
(1)Each State Government shall maintain a State register of motor vehicles in respect of motor vehicles registered in the State in Form 41.(2)Each [State Government shall, if so desired by the Central Government] [Substituted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001). Earlier these words were omitted by GSR 76(E), dated 31.1.2000 (w.e.f. 31.1.2000). Before that words were inserted by GSR 684(E), dated 5.10.1999 (w.e.f. 22.10.1999).] send to the Director (Transport Research), Ministry of Surface Transport, New Delhi, a printed copy of the register referred to in sub-rule (1).Special provision for registration of motor vehicles of diplomatic officers, etc.
