Section 76(1) in The Central Motor Vehicles Rules, 1989
(1)Every application for registration of a motor vehicle under sub-section (1) of section 42 by or on behalf of any diplomatic officer or consular officer shall be made in triplicate by the head of the mission or consular officer in Form 42 and be addressed to the registering authority through the Competent Authority accompanied by the relevant documents and fees referred to in rule 47.
