Section 33 in The Central Motor Vehicles Rules, 1989
33. Condition for exemption from registration.
- For the purpose of the proviso to section 39, a motor vehicle in the possession of a [dealer or manufacturer of automobiles or automobile ancillaries or a test agency specified in rule 126] [Substituted by Notification No. 291 (E) dated 24.4.2014] shall be exempted from the necessity of registration subject to the condition that he obtains a trade certificate from the registering authority having jurisdiction in the area in which the [dealer or manufacturer of automobiles or automobile ancillaries or a test agency specified in rule 126] [Substituted by Notification No. 291 (E) dated 24.4.2014] has his place of business in accordance with the provisions of this Chapter.
