The Motor Vehicles Act, 1988
53.
Suspension of registration.
- If any
registering authority or other prescribed authority has reason to believe that
any motor vehicle within its jurisdiction--
- is in
such a condition that its use in a public place would constitute
a danger to the public, or that it fails to comply with
the requirements of this Act or of the rules made there under,
or
- has been, or
is being, used for hire or reward without a valid permit for being
used as such, the authority may, after giving the owner an
opportunity of making any representation he may wish to make (by sending
to the owner a notice by registered post acknowledgement due
at his address entered in the
certificate of registration), for reasons to be
recorded in writing, suspend the certificate of registration of the
vehicle--
- In any case
falling under clause (a), until the defects are rectified to its satisfaction;
and
- In any case
falling under clause (b), for a period not exceeding four months.
- An
authority other than a registering authority shall, when making a
suspension order under sub-section (1), intimate in writing the fact
of such suspension and the reasons therefore
to the registering authority within whose jurisdiction the vehicle
is at the time of the suspension.
- Where the
registration of a motor vehicle has been suspended under sub-section (1),
for a continuous period of not less than one month, the
registering authority, within whose jurisdiction
the vehicle was when the registration was suspended, shall, if it is
not the original registering authority, inform that authority
of the suspension.
- The
owner of a motor vehicle shall, on the demand of
a registering authority or other prescribed
authority which has suspended the certificate of
registration of the vehicle under this section, surrender the certificate
of registration.
- A
certificate of registration surrendered under sub-section (4) shall
be returned to the owner when the
order suspending registration has been rescinded and not before.
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