All HC | Is reservation of registration numbers an exception to general rule of assignment of registration numbers? Law explained in light of MV Act provisions

Allahabad High Court: The Division Bench of Surya Prakash Kesarwani and Dr Yogendra Kumar Srivastava, JJ., while addressing the matter with regard

Allahabad High Court: The Division Bench of Surya Prakash Kesarwani and Dr Yogendra Kumar Srivastava, JJ., while addressing the matter with regard to the assignment of the registration number of a motor vehicle made an observation that:

Reservation of registration numbers considered attractive is only as an exception to the general procedure of assignment of registration numbers falling in serial order after the last registration mark assigned, and the same is to be made as per the procedure prescribed under sub-rule (2) of Rule 51-A.

The instant petition was filed seeking for a direction to respondent 2 to provide Registration No. U.P. 85BQ-0001 of LMV to the petitioner and extend the period of two weeks for getting the stated registration number.

Petitioner’s Counsel, Ghanshyam Dwivedi submitted that the petitioner had applied for getting a V.I.P number of the vehicle by depositing Rs 1,00,000 as a fee, however, he wasn’t able to purchase the vehicle.

Since petitioner now wanted to purchase the vehicle, therefore he sought a direction to grant two weeks time to purchase the vehicle and accordingly the V.I.P number may be allotted.

Standing Counsel, Girish Chandra Vishwakarma submitted that in view of the provisions of clauses (v) and (vi) of sub-rule (2) of Rule 51-A of the U.P. Motor Vehicles Rules, 1981, neither registration number can be allotted nor reservation fee can be refunded to him.

Analysis and Decision

Section 41 of the Motor Vehicles Act, 1988 provides the manner in which registration is to be made.

As per Section 41(6), the registering authority is to assign to the vehicle, for display thereon, a distinguishing mark, referred to as the registration mark, consisting of one of the groups of such of those letters and followed by such letters and figures as are allotted to the State by the Central Government from time to time by notification in the Official Gazette, and displayed and shown on the motor vehicle in such form and in such manner as may be provided by the Central Government.

Rule 51-A of the Uttar Pradesh Motor Vehicle Rules, 1998 relates to the allotment of registration marks.

Sub-Rule (1) of Rule 51-A of the above-stated rules provides that the assignment of registration mark to motor vehicles shall be as per the Central Government’s notification issued under Section 41(6) of the Act, 1988.

As per the procedure under sub-rule (2), on receipt of an application in the prescribed format under the Central Motor Vehicles Rules, the Registering Authority shall assign a registration number which falls in serial order after the last registration mark assigned subject to the provision for reservation of any registration number as considered necessary to be assigned to the vehicles of Government, as provided under clause (i) of sub-rule (2), or to reserve registration numbers considered attractive as per the procedure provided under sub-rule (2).

Bench stated that in the instant case, although the reservation of the registration number was obtained by depositing the prescribed fee but the vehicle was not purchased so far.

Since, the petitioner failed to produce the vehicle within 30 days as prescribed with an application namely Form-20 of the Central Motor Vehicles Rules, 1983, the registration number shall be cancelled, the same number hence can be allotted to any other person.

The registration fee deposited also cannot be refunded in view of the bar contained in clause (v) of Rule 51-A (2).

Assignment of Registration Number

Court observed that the assignment of registration numbers as per the statutory provisions are to be made in serial order after the last registration mark assigned, the reservation of registration numbers can be made only as are considered necessary to be assigned to the vehicles of the Government, or in case of registration number considered attractive, the reservation may be made for any person who submits an application and makes the payment as per the procedure prescribed.

The conditions prescribed in respect of reservation of registration numbers, as are considered attractive, include a clear stipulation under clause (vi) of sub-rule (2) that the reservation of registration number shall be cancelled if the vehicle is not produced within thirty days from the date of reserving the registration number and the number so cancelled can be allotted to any other person by Registering Authority who makes an application along with the fees prescribed.

Petitioner’s application for reservation of a V.I.P number is therefore subject to the conditions provided with regard to the same under sub-rule (2) of Rule 51-A of the Rules, 1998, hence no relief was granted to the petitioner.[Rajesh Gaur v. State of U.P.,   2020 SCC OnLine All 1315, decided on 15-10-2020]

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