The Motor Vehicles Act, 1988
60.
Registration of vehicles belonging to the Central Government.
- Such
authority as the Central Government may, by notification in the Official
Gazette, specify, may register any motor vehicle which is the property or for
the time being under the exclusive control of the Central Government and is used
for Government purposes relating to the defence of the country and unconnected
with any commercial enterprise and any vehicle so registered shall not, so
long as it remains the property or under the exclusive control of the
Central Government, require to be registered otherwise under this Act.
- The
authority registering a vehicle under sub-section (1) shall
assign a registration mark in accordance with the
provisions contained in the rules made in this behalf by the Central
Government and shall issue a certificate in respect of that vehicle to the
effect that such vehicle complies for
the time being with all the requirements of
this Act and the rules made there under and that the vehicle has
been registered under this section.
- A
vehicle registered under this section shall carry the certificate issued under
sub-section (2).
- If a
vehicle registered under this section ceases to be the property or under
the exclusive control of the Central Government, the provisions of sections 39
and 40 shall thereupon apply.
- The authority
registering a vehicle under sub-section (1) shall furnish to any State
Government all such information regarding the general nature, overall dimensions
and axle weights of the vehicle as the State Government may at any time require.
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