Section 56(2) in The Central Motor Vehicles Rules, 1989
(2)The person referred to in sub-rule (1) shall apply in Form 31 within the period of three months to the said registering authority for the transfer of ownership of the vehicle in his name, accompanied by(a)the appropriate fee as specified in rule 81;(b)the death certificate in relation to the registered owner;(c)the certificate of registration; [* * *] [ Omitted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)](d)the certificate of insurance; [and] [ Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)](e)[ driving license and permit in case of E-rickshaw and E-cart.]
