Section 58(1) in The Central Motor Vehicles Rules, 1989
(1)An application for the issue of no objection certificate under section 48 in respect of a motor vehicle shall be made in Form 28 to the registering authority by which the vehicle was previously registered, accompanied by(a)the certified copy of the certificate of registration;(b)the certified copy of the certificate of insurance;(c)evidence of payment of motor vehicle tax up-to-date;(d)where no tax is payable for a certain period a certificate from the tax collecting authority that no tax is due from the vehicle for the said period.
