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NCT Delhi - Section

Section 34 in Delhi Motor Vehicles Rules, 1993

34. Temporary Registration of Motor Vehicles and Issue of Temporary Certificate of Registration mark.

(1)When the purchase of vehicle which has not been previously registered:
(a)desires to drive his vehicle to the office of registering authority for the purpose of inspection and registration of the vehicle; or
(b)is unable to obtain a certificate of registration in the ordinary course owing to the temporary closure of the office of the registering authority; or
(c)is required in accordance with the provision of section 40 of the Act to obtain a certificate of registration elsewhere than in the State;
he may be granted a temporary certificate of registration and temporary registration mark, which shall for the time being serve all the purposes of a regular certificate and registration mark.
(2)Temporary certificate of registration may be granted and registration marks may be assigned by the registering authority, or by any firm of motor dealers or association of persons using motor vehicles appointed by the Commissioner to act as a special registering authority under this rule:Provided that when any firm or association is so appointed., the Commissioner shall from time to time specify the name of the persons being members or employees of the firm or association who shall be competent to sign the temporary certificate of registration and no certificate signed on behalf of the firm or association by any other person shall be valid.
(3)A temporary certificate of registration or a temporary registration mark shall not be issued, except in respect of a vehicle which has not previously been registered under the Act.
(4)Every application for a temporary certificate of registration shall be in writing and shall indicate the district or place where the vehicle is intended to be produced for permanent registration. It shall be supported by a certificate from the person or firm from whom the vehicle has been purchased to the effect that it has been sold to the applicant on the day when the certificate is signed.
(5)On presentation of the application with its accompanying certificate an authority empowered under sub-rule (2) above may issue a temporary certificate of registration in Form CR Tem. Foil A of this Form shall be handed over to the applicant. If the place in which it is intended permanently to register the vehicle is in India, Foil B shall be dispatched immediately to the registering authority of the district in which it is to be registered. In other cases Foil B shall be dealt with according to such directions as may be issued by the Commissioner from time to time. The counterfoil together with the application and its accompanying certificate shall be kept on record by the authority issuing the certificate, and in the case of certificate granted by a firm or association, shall be exhibited for the inspection of the registering authority. The counterfoil with the connecting application and certificates shall be preserved for a period of not less than twelve months from the date of issue.
(6)In the case of vehicles intended to be permanently registered in any other State or Union Territory of India, the registering authority on receiving Foil B under the preceding sub-rule shall forthwith send an acknowledgement to the authority which issued it and that authority shall attach the acknowledgement to the authority which issued ti and that authority shall attach the acknowledgement to the counterfoil.
(7)The records maintained under sub-rule (4) by any firm of motor dealers or association of persons approved for the purpose of issuing temporary certificate of registration and temporary registration mark, shall be open to inspection at all reasonable times by any police officer not below the rank of sub-inspector or any officer of the Transport Department, if so empowered by the Commissioner.
(8)A temporary certificate of registration shall not be valid for more than one month except in the case of a chassis which is detained in a workshop for being fitted with body. In such a case the period may be extended upto three months on payment of additional fee of Rupees [six hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] only.
(9)An authority issuing a temporary certificate of registration shall at the same time assign to the vehicle distinguishing mark, to be displayed on in the manner prescribed for distinguishing marks assigned under section 43 of the Act, the letters and figures composing the marks being in red on yellow ground. Where the temporary registration mark has been issued by an approved firm of motor dealers or association of motor users, the designation and address of the firm or association shall also be printed in small letters alongwith the lower edge of each plate.
(10)To enable firms and associations empowered under sub-rule (2) to fulfill the requirements of the preceding sub-rule the registering authority shall allocate to each firm or association a block of registration marks.
(11)[ The temporary registration fee for a month in respect of all vehicles shall be half of the registration fee prescribed under rule 81 of he central motor Vehicles Rules, 1989.
(12)Motor Vehicles Tax against each vehicle for grant of temporary registration for a month shall be charged in the following manner:-
Type of vehicle Fee payable
(a) Private non-transport vehicles (two-wheelers, cars, vansand jeeps) (a) Rs. 200 (Rupees two hundred only
(b) All others (three-wheelers, light Motor Vehicles, LightGoods Vehicles, Medium Goods Vehicles, Medium Passenger TransportVehicles and Heavy Passenger/Goods transport Vehicles (b) Rs. 350 (Rupees three hundred and fifty only]
[Inserted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]