39. Registration of vehicles, the property of the Central Government.
(1)The authority specified in Part B of the Fourth Schedule may register any motor vehicle which is the property [or for the time being under the exclusive control] [Inserted by Act 20 of 1942, section 11 (w.e.f. 3.4.1942).] of the Central Government and any vehicle so registered shall not, so long as it remains the property [or under the exclusive control] [Inserted by Act 20 of 1942, section 11 (w.e.f. 3.4.1942).] of the Central Government, require to be registered otherwise under this Act.(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).(3)An authority registering a vehicle under sub-section (1) shall assign a registration mark in accordance with the provisions contained in the Fourth Schedule and shall issue a certificate in respect of the vehicle that the vehicle has been registered under this section.(4)If a vehicle registered under this section ceases to be the property [or under the exclusive control] [Inserted by the Motor Vehicles (Amendment) Act, 1942 (XX of 1942), Section 11 (w.e.f. 3.4.1942).] of the Central Government, the provisions of section 23 shall thereupon apply.(5)The authority registering a vehicle under sub-section (1) shall furnish to any State Government I all such information regarding the general nature, overall dimensions, and axle weights of the vehicle as the State Government may at any time require.
