The Motor Vehicles Act, 1988

43.  Temporary   registration.  

1. Notwithstanding   anything contained in  section 40 the owner of a motor vehicle may apply to any registering authority  or  other  prescribed  authority  to  have  the vehicle temporarily  registered in  the prescribed  manner and for the issue  in   the  prescribed  manner  of  a  temporary  certificate  of registration and a temporary registration mark.
2. A registration made under this section shall be valid only for a period not exceeding one month, and shall not be renewable:

Provided that where a motor vehicle so registered is a chassis to which a  body has  not been  attached and  the same  is detained  in a workshop beyond  the said  period of one month for being fitted with a body, the  period may,  on payment  of such  fees, if  any, as  may be prescribed, be  extended by  such further  period or  periods  as  the registering authority  or other  prescribed authority, as the case may be, may allow.

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