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MoRTH issues notification to promote transparency in the sale and purchase of registered vehicles through dealers - (28 Dec 2022)

Motor Vehicles

The Ministry of Road Transport and Highways (MoRTH) has issued a notification G.S.R 901(E) on 22 December, 2022 to promote ease of doing business and transparency in the sale and purchase of registered vehicles through dealers. The pre-owned car market in India has been gradually gaining ground. In recent years, the advent of online marketplaces, which are involved in buying and selling of pre-owned vehicles has further given a boost to this market.

In the current ecosystem, many issues were being faced viz. during transfer of vehicle to subsequent transferee, disputes in regard to third party damage liabilities, difficulty in determination of defaulter etc. MoRTH has now amended Chapter III of Central Motor Vehicle Rules, 1989 to build a comprehensive regulatory ecosystem for the pre-owned car market. An authorization certificate for the dealers of registered vehicles has been introduced to identify the authenticity of a dealer. Furthermore, the procedure for intimation of delivery of vehicle between the registered owner and the dealer has been detailed. The powers and responsibilities of a dealer in possession of registered vehicles have also been clarified.

Dealers have been empowered to apply for renewal of registration certificate/ renewal of certificate of fitness, duplicate registration certificate, NOC, transfer of ownership, of motor vehicles in their possession. As a regulatory measure, maintenance of an electronic vehicle trip register has been mandated which would contain details of the trip undertaken viz. trip purpose, driver, time, mileage etc. These rules will aid in recognizing and empowering intermediaries / dealers of registered vehicles as well as provide adequate safeguards against fraudulent activities to the selling or purchasing of such vehicles.

Tags : REGISTERED VEHICLES   ISSUANCE   NOTIFICATION  

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