The Motor Vehicles Act, 1988
52.
Alteration in motor vehicle.
- No owner of a
motor vehicle shall so alter the vehicle that the particulars contained in the
certificate of registration are no longer accurate, unless--
- He has
given notice to the registering authority within whose jurisdiction he has
the residence or the place of business where the vehicle is normally
kept, as the case may be of the alteration he proposes to make; and
- He has
obtained the approval of that registering authority to make such alteration:
Provided that
it shall not be necessary to obtain such approval, for making any change in
the unlade weight of the motor vehicle consequent on the addition or
removal of fittings or accessories, if such change does not exceed two percent.
Of the weight entered in the certificate of registration.
- Where a
registering authority receives a notice under sub- section (1),
it shall, within seven days of the receipt
thereof, communicate, by post, to the owner of the vehicle its approval to
the proposed alteration or otherwise:
Provided that
where the owner of the motor vehicle has not received any such
communication within the said period of seven days, the approval of such
authority to the proposed alteration shall be deemed to have been given.
- Notwithstanding anything contained in sub-section (1), a State Government
may, by notification in the Official Gazette, authorise, subject to such
conditions as may be specified in the notification, the owners of not
less than ten transport vehicles to alter any vehicle owned by them so as to
replace the engine thereof without the approval of the registering authority.
- Where
any alteration has been made in a motor vehicle either with the approval of the
registering authority given or deemed to have been given under
sub-section, (2) or by reason of replacement of its engine without
such approval under sub-section (3), the owner of the vehicle shall,
within fourteen days of the making of the alteration, report the
alteration to the registering authority within
whose jurisdiction he resides and shall
forward the certificate of registration to that
authority together with the prescribed fee in order that
particulars of the alteration may be entered therein.
- A registering
authority other than the original registering authority making any such entry
shall communicate the details of the entry to the original registering
authority.
Back