(1)Notwithstanding anything contained in section 23, the owner of a motor vehicle may apply to any registering authority [or other prescribed authority] [Inserted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 22 (w.e.f. 1.6.1960).] to have the vehicle temporarily registered in the prescribed manner and for the issue in the prescribed manner of a temporary certificate of registration and a temporary registration mark.
