Register
Vehicle
What is
Vehicle Registration and Why is it Needed?
Vehicle
Registration involves the recording of a motor vehicle in the official records
after due verification. Vehicle Registration is mandatory under the law and is
essential to prove the ownership of a vehicle. It is also required during the
sale of a vehicle and transfer of its ownership.
The Legal
Framework
The
Motor Vehicles Act, 1988 is the
principal instrument for regulation of motor vehicular traffic
throughout
the country, which falls under the Concurrent List of Schedule VII of the
Constitution of India. The implementation of various provisions of this Act rests
with the State Governments.
Registration
of Motor Vehicles lies under the purview of this Act. The Act provides
that no person should drive a vehicle, and that no owner of a motor vehicle
shall cause or permit a vehicle to be driven, in any public place, unless the
vehicle is registered and the certificate of registration of the vehicle has
not been suspended or cancelled, and the vehicle carries a Registration Mark
displayed in the required manner.
What You Need to Do to Register Your Vehicle
To register a new, private, non-commercial vehicle, you need to
apply in the prescribed form (either available online or with the concerned
local authorities) to the RTO (Regional Transport Officer)/Transport Department
of the area of your residence. You will be required to produce the sale
certificate issued by the vehicle dealer, the road-worthiness certificate
issued by the manufacturer, an attested copy of a valid vehicle insurance
policy, documents as proof of address, a print of the chassis number and such other
papers as may be needed. In addition, you will be asked to submit one-time road
tax and the required registration fee. The vehicle will be physically inspected
by the Inspecting Authority and a unique Registration Mark assigned to the
vehicle for display thereon.
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