The Motor Vehicles Act, 1988

42. Special provision for registration of motor vehicles of diplomatic officers, etc.

1. Where an application for registration of a motor  vehicle is  made under sub-section (1) of section 41 by or on behalf  of   any  diplomatic   officer  or   consular  officer,  then, notwithstanding anything  contained in  sub-section (3) or sub-section (6) of  that section,  the registering  authority shall  register  the vehicle in such manner and in accordance with such procedure as may be provided by  rules made in this behalf by the Central Government under sub-section (3)  and shall assign to the vehicle for display thereon a special registration  mark in accordance with the provisions contained in those  rules and  shall issue  a  certificate  (hereafter  in  this section referred  to as  the certificate  of  registration)  that  the vehicle has  been registered  under this  section; and  any vehicle so registered shall  not, so  long as  it remains  the  property  of  any diplomatic officer  or consular  officer,  require  to  be  registered otherwise under this Act.
2. If any vehicle registered under this section ceases to be the property  of   any  diplomatic   officer  or   consular  officer,  the certificate of registration issued under this section shall also cease to be  effective, and  the provisions  of sections  39 and  40 shall thereupon apply.
3. The Central Government may make rules for the registration of motor vehicles  belonging to diplomatic officers and consular officers regarding the  procedure to  be followed  by the registering authority for registering  such vehicles,  the form in which the certificates of registration of  such  vehicles  are  to  be  issued,  the  manner  in  which  such certificates of  registration are  to be  sent to  the owners  of  the vehicles and  the special  registration marks  to be  assigned to such vehicles.
4. For  the purposes  of this  section, "diplomatic  officer" or "consular officer"  means any  person who is recognised as such by the Central Government  and if  any question arises as to whether a person is or  is not  such an officer, the decision of the Central Government thereon shall be final.