(1)When the holder of a certificate of registration or a certificate of fitness of a transport vehicle has submitted them to a registering authority or other authority for any purpose under the Act or these rules and neither the certificate of registration nor the certificate of fitness has been suspended or cancelled, the registering authority shall furnish him with a receipt for the certificate of registration in form R. Tem and during such time as the receipt shall be specified to remain in force it may be produced in place of certificate of registration or the certificate of fitness.
