(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.
