- If the gross vehicle weight entered in the certificate of registration is to be altered in accordance with the provisions of sub-section (5) of section 58 of the Act, then the Registering Authority will send to the owner of such vehicle a notice under registered cover acknowledgement due requiring the owner to produce the certificate of registration personally or through some authorized person within 15 days of the receipt of notice for alteration, failing which the registration certificate will be deemed to be cancelled.
