The Motor Vehicles Act, 1988

55. Cancellation of registration.

1. If a motor vehicle has been destroyed or has been rendered permanently incapable of use, the owner shall, within  fourteen days  or as soon as may be, report the fact to the  registering  authority  within  whose  jurisdiction  he  has  the residence or  place of business where the vehicle is normally kept, as the case  may be,  and shall forward to that authority the certificate of registration of the vehicle.
2. The  registering authority  shall,  if  it  is  the  original registering authority,  cancel the registration and the certificate of registration, or,  if it  is not,  shall forward  the report  and  the certificate of registration to the original registering authority and that authority shall cancel the registration.
3. Any  registering authority  may order  the examination  of  a motor vehicle  within its  jurisdiction by such authority as the State Government may  be order  appoint and,  if, upon  such examination and after giving  the owner  an opportunity  to make 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), it is satisfied that the vehicle is in such a condition that it  is incapable of being used or its use in a public place would constitute a  danger to  the public  and that  it is beyond reasonable repair, may cancel the registration.
4. If  a registering authority is satisfied that a motor vehicle has been  permanently removed  out of India, the registering authority shall cancel the registration.
5. If a registering authority is satisfied that the registration of a  motor vehicle  has been obtained on the basis of documents which were, or  by representation  of facts which was, false in any material particular, or  the engine  number  or  the  chassis  number  embossed thereon are  different from  such number entered in the certificate of registration, the  registering authority  shall after giving the owner an opportunity  to make such representation as 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), and for reasons to be recorded in writing cancel the registration.
6. A registering authority canceling the registration of motor vehicle under section 54 or under this section shall communicate such fact in writing to the owner of the vehicle, and the owner of the vehicle shall forthwith surrender to that authority the certificate of registration of the vehicle.
7. A registering authority making an order of cancellation under section 54 or under  this  section  shall,  if  it  is  the  original registering authority,  cancel the certificate of registration and the entry relating  to the  vehicle in  its records, and, if it is not the original   registering   authority,   forward   the   certificate   of registration to  that authority,  and that  authority shall cancel the certificate of  registration and  the  entry  relating  to  the  motor vehicle in its records.
8. The  expression  "original  registering  authority"  in  this section and  in sections  41,49,50,51,52,53 and 54 means  the registering authority in whose records the registration of the vehicle is recorded.
9. In this section,  "certificate of  registration" includes  a certificate of registration renewed under the provisions of this Act.

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