Ministry of Road Transport and Highways

   

On 14-12-2022, the Ministry of Road Transport and Highways notified Central Motor Vehicles (Twenty-third Amendment) Rules, 2022 to amend Central Motor Vehicles Rules, 1989 (“CMV Rules”) and allow the conversion of regular vehicle registrations into Bharat Series (BH) numbers as part of measures to widen the scope of the BH series ecosystem. The provisions of the amendment came into effect on 14-12-2022.

Key Points:

  1. Rule 48 which provides Issue of certificate of registration for a fully built motor vehicle has been modified in order to provide a flexibility to submit an application for the BH series either at the place of residence or place of work with a view to providing further ease of life to the citizen. In rule 48 the following proviso has been substituted:

    “Provided that application for registration of vehicle under BH series, opted voluntarily by the vehicle owner, shall be made to any registering authority of the state, in which the vehicle owner has either permanent residence or place of work and the registration mark shall be generated randomly through the portal after verification of working certificate in Form 60 or Official identity card / Service Certificate, as the case may be, by the registering authority.”.

  2. Rule 51B which provides Principle for motor vehicle tax has been modified and , the following provisos have been inserted:

    “Provided further that if a vehicle registered in BH-series, is transferred in the name of such person who is not eligible for BH-series, as per clause (ca) or (cb) of sub-rule (1) of rule 47, then, such vehicle shall be liable for assignment of new registration mark from regular registration series prevailing in the concerned State or Union Territory and such vehicle shall also be liable for motor vehicle tax as per the taxation rules of concerned State or Union Territory:Provided also that if a vehicle registered in BH-series, is transferred in the name of such person who is eligible for BH-series, then such vehicle shall continue to be validly registered under BH-series so long as transferee remains eligible for BH-series:

    Provided also that if at any time owner of the vehicle registered in BH-series, ceases to be eligible for BH-series, as per clauses (ca) or (cb) of sub-rule (1) of rule 47, then such vehicle shall continue to be registered under BH-series for the remaining period for which tax has been paid.”.

  3. A new Form 27A (Application for assignment of new registration mark in BH-Series) has been inserted.

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