(2)A transport vehicle registered under this section shall carry a certificate [to the effect that the vehicle complies for the time being with all the requirements of Chapter V and the rules made thereunder] [Substituted for 'of fitness in Form H as set forth in the First Schedule' by Act, 100 of 1956 (w.e.f. 16.2.1957).] issued by the authority referred to in sub-section (1).
