Section 4(xc) in The Motor Vehicles (New High Security Registration Plates) Order, 2001
(xc)The State Government or Union Territory Administration shall take necessary action to ensure compliance with the provisions of clause (xa), as so inserted, and complete the implementation of rule 50 of the Central Motor Vehicles Rules, 1989 on or before the 31st day of October, 2006 for the newly registered vehicles and within a period of two years thereafter for already registered vehicles:
