Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com REGISTRATION MARK ON VEHICLES AT A GLANCE CONTENTS 1. 1 2. 2 3. 3 REGISTRATION MARK ON VEHICLES AT A GLANCE S.O.444(E). (New Delhi, 12 June, 1989).- In exercise of the powers conferred by sub-section (6) of section 41 of the Motor vehicles Act 1988 (59 of 1988), the Central Government hereby allots to the States and Union Territories specified in clolumn (l)of the Table below, the groups of letters specified in the corresponding entry in column (2) thereof, for use as registration mark for each State and Union Territory to be followed by the code number of the Registering Authority to be allotted to be allotted by the State Government or, as the case may be, the Administrator of the Union Territory and not exceeding four figures, to be used as registration mark. 1. 1 :- 2. 2 :- Where the four figures referred to in paragraph 1 reaches 9999, the next series shall begin with alphabet 'A' followed by not more that four figures and thereafter with alphabet 'B' followed by not more than four figures and so on until all the alphabets, excluding `I' and 'O' are exhausted: Provided that the letters shall be in English and the figures shall be in Arabic numerals and the letters and figures shall be painted in reflecting colours and be shown: (a) in the case of transport vehicles other than those under the Rent Cab Scheme, 1989 in black on white ground; (b) in the case of motor vehicles temporarily registered in red on yellow ground; (c) in the case of motor vehicles in the possession of dealers in white on a red ground; (d) in other cases, in white on a black ground; (e) in the case of transport vehicle under the Rent a Cab Scheme, 1989,in yellow on a black ground. 3. 3 :- This notification shall come into force on the first day of July, 1989,