The Motor Vehicles Act, 1988

64. Power of Central Government to make rules. 

The Central Government may make rules to provide for all or any of the following matters, namely:--

1. The period within which and the form in which an application shall be made and the documents, particulars and information it shall accompany under sub-section (1) of section41;
2. The form in which the certificate of registration shall be made and the particulars and information it shall contain and the manner in which it shall be issued under sub-section (3) of section 41;
3. The form and manner in which the particulars of the certificate of registration shall be entered in the records of the registering authority under sub-section (5) of section 41;
4. the   manner  in  which  and  the  form  in  which  the registration mark,  the letters and figures and other particulars referred tone sub-section  (6) of section 41 shall be displayed and shown;
5. The period within which and the form in which the application Shall be made and the particulars and information it shall contain under sub-section (8) of section 41;
6. The form in which the application referred to in sub-section (14) of section 41 shall be made, the particulars andinformation it shall contain and the fee to be charged;
7. The form in which the period within which the application referred to in sub-section (1) of section 47 shall be made and the particulars it shall contain;
8. The form in which and the manner in which the application for "No Objection Certificate" shall be made under sub-section (1) of section 48 and the form  of receipt  to  be issued under sub-section (2) of section 48;
9. The matters that are to be complied with by an applicant before no objection certificate may be issued under section 48;
10. the  form in  which the  intimation of change of address shall be  made under  sub-section  (1)  of  section  49and  the documents to be submitted along with the application;
11. the form in which and the manner in which the intimation of transfer  of ownership  shall be made under sub-section (1) ofsection 50 or under  sub-section  (2)  of  section  50 and  thedocument to be submitted along with the application;
12.  The form in which the application under sub-section (2) or sub-section (3) of section 51 shall be made;
13. The form in which the certificate of fitness shall beissued under sub-section (1) of section 56 and the particularsand information it shall contain;
14. The period for which the certificate of fitness grantedor renewed under section 56 shall be effective;
15. the  fees to  be charged  for the  issue or  renewal  or alteration of  certificates of  registration, for making an entry regarding transfer of ownership on a certificate of registration, for making  or canceling  an endorsement in respect of agreement of hire-purchaser lease  or hypothecation  on a certificate of registration, for certificates of fitness for registration marks, and for  the examination or inspection of motor vehicles, and the      refund of such fees.
16. Any other matter which is to be, or may be, prescribed by the Central Government.