KISHORE MISHRA Vs. DISTRICT TRANSPORT OFFICER

JUDGEMENT

(1.) THE petitioner purchased a truck and got it registered with Registering Authority.Thane (Maharashtra) in 1985.

(2.) LATER on the vehicle was brought to Rajasthan in the same year and an application was filed under Section 47 of the Motor Vehicle Act, 1988 before the Registering Authority, Jaipur for transferring the registration. More than ten years have passed but nothing has been done aso far.

(3.) THE assignment of the registration mark on removal the vehicle to another State is done under Section 47 of the Motor Vehicles Act, which provides that when a motor vehicle registered in one State,has been kept in another State, for a period exceeding one year, the owner of the vehicle shall within such period and in such form containing such particulars as may be prescribed by the Central Government, apply to the registering authority, within whose jurisdiction the vehicle then is, for the assignment of a new registration marks and shall present the certificate of registration to that registering authority.