Section 50(2) in The Central Motor Vehicles Rules, 1989
(2)In the case of motor cycles the registration mark in the front shall be displayed parallel to the handle bar or on any part of the vehicle including mudguard facing the front instead of, on a plate in line with the axis of the vehicle:Provided that(a)the registration mark exhibited at the rear of a transport vehicle shall be affixed to the vehicle on the right hand side at a distance not exceeding one metre from the ground as may be reasonably possible having regard to the type of the body of the vehicle;(b)the registration mark shall also be painted on the right and left side on the body of the vehicle in the case of a transport vehicle;(c)the registration mark shall also be painted and exhibited on the partition provided between the driver and the passengers,facing the passengers seats or, where there is no such partition, on the front interior of the vehicle near the roof to the left side of the drivers seat facing the passengers seats in the case of a stage carriage or a contract carriage and in the case of a motor cab or a taxi cab it shall be sufficient if the registration mark is painted on the dash-board;(d)[ the letters of the registration mark shall be in English and the figures shall be in Arabic numerals and shall be shown: [Clause (d) substituted by GSR 901(E), dated 13.12.2001 (w.e.f. 13.12.2001). Earlier Clause (d) was substituted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).](A)in the case of transport vehicles in black colour on yellow background; and(B)in other cases, in black colour on white background, the registration mark on the trailer shall be exhibited on the left hand side in black colour on yellow background. In addition, the registration mark on the drawing vehicle shall be exhibited on the trailer also and this shall be done on the right hand side at the rear of the trailer or the last trailer as the case may be, in black colour on retro-reflective type yellow background:Provided that where provisions of this clause have not been complied with in respect of motor vehicle, on or before the commencement of the Central Motor Vehicles (8th Amendment)Rules, 2001, then the provisions shall be complied with,(i)in respect of transport vehicle, on or before 1st February, 2002; and(ii)in other cases, on or before 1st July, 2002.]
