The Motor Vehicles Act, 1988

41. Registration, how to be made.

1. An  application by or on  behalf of  the owner  of a  motor vehicle for registration shall be in  such form  and shall be accompanied by such documents, particulars and  information and  shall be made within such period as may be prescribed  by the Central Government:

Provided that  where a  motor vehicle  is jointly  owned by  more  persons than  one, the  application shall  be made  by one  of them on behalf of  all the owners and such applicant shall be deemed to be the  owner of the motor vehicle for the purposes of this Act.

2. An  application referred  to  in  sub-section  (1)  shall  be  accompanied  by   such  fee  as  may  be  prescribed  by  the  Central  Government.
3. The registering authority shall issue to the owner of a motor vehicle registered by it a certificate of registration in such form and containing such particulars and information and in such manner as may be prescribed by the Central Government.
4. In  addition to the other particulars required to be included  in the  certificate of registration, it shall also specify the type of  the motor  vehicle, being a type as the Central Government may, having  regard to  the design,  construction and  use of the motor vehicle, by notification in the Official Gazette, specify. 
5. The  registering authority shall enter the particulars of the  certificate referred  to in  sub-section  (3)  in  a  register  to  be  maintained in such form and manner as may be prescribed by the Central Government.
6. The  registering authority  shall assign  to the vehicle, for  display thereon, a distinguishing mark (in this Act referred to as the  registration mark)  consisting of  one of  the groups of such of those  letters and  followed by  such letters  and figures as are allotted to  the State  by the Central Government from time to time by notification  in the  Official Gazette, and displayed and shown on the motor vehicle  in such  form and  in such  manner as may be prescribed by the Central Government.
7. A  certificate of  registration issued under sub-section (3),   whether before  or after the commencement of this Act, in respect of a  motor vehicle,  other than  a transport vehicle, shall, subject to the  provisions contained  in this  Act, be  valid only  for  a  period  of fifteen years  from the date of issue of such certificate and shall be renewable.
8. An  application by  or on  behalf of  the owner  of  a  motor vehicle, other  than  a  transport  vehicle,  for  the  renewal  of  a certificate of  registration shall  be made  within such period and in such form,  containing such  particulars and  information  as  may  be prescribed by the Central Government.
9. An  application referred  to  in  sub-section  (8)  shall  be accompanied  by   such  fee  as may  be  prescribed  by  the  Central Government.
10. Subject  to the  provisions of  section 56 ,  the registering  authority may,  on receipt  of an  application under  sub-section (8), renew the  certificate of  registration for a period of five years and  intimate the  fact to the original registering authority, if it is not the original registering authority. 
11. If  the owner fails to make an application under sub-section  (1), or,  as the  case may be, under sub-section (8) within the period  prescribed, the  registering  authority  may,  having  regard  to  the circumstances of  the case,  require the  owner to pay, in lieu of any  action that  may be  taken against  him under section 177, such amount not exceeding  one hundred  rupees as  may be  prescribed  under  sub- section (13):

Provided that action under section 177 shall be taken against the owner where the owner fails to pay the said amount.

12. Where the owner has paid the amount under sub-section (11), no action shall be taken against him under section 177. 
13. For  the purposes  of sub-section (11), the State Government may prescribe  different amounts  having regard to the period of delay on the  part of  the owner  in making an application under sub-section(1) or sub-section (8).
14. An application for the issue of a duplicate certificate of registration shall be made to the original registering authority in such form, containing such particulars and information along with such fee as may be prescribed by the Central Government.

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