LexSection 62A — Prohibition of registration and issuance of certificate of fitness to oversized vehicles.
The Motor Vehicles Act, 1988
1 [62A. Prohibition of registration and issuance of certificate of fitness to oversized vehicles.-- (1) No registering authority shall register any motor vehicle that contravenes any rule made under clause (a) of sub-section (1) of section 110. (2) No prescribed authority or authorised testing station shall issue a certificate of fitness under section 56 to any motor vehicle that contravenes any rule made under section 110.]Open in Lexace · Ask the AI about this section