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 the column (1) of the Table below, the groups of letters specified in the corresponding entry in column (2) thereof, the use as registration mark for each State and Union Territory to be followed by the code number of the Registering Authority 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.
TABLE
| State/Union Territories |
Group of letters |
| (1) |
(2) |
| 1. |
Andaman and Nicobar |
AN |
|
| 2. |
Andhra Pradesh |
AP |
|
| 3. |
Arunachal Pradesh |
AR |
|
| 4. |
Assam |
AS |
|
| 5. |
Bihar |
BR |
|
| 6. |
Chandigarh |
CH |
|
| 2[7. |
Chhattisgarh |
CG |
|
| 8. |
Dadra and Nagar Haveli and Daman and Diu |
DD] |
|
| 9. |
Delhi |
DL |
|
| 10. |
Goa |
GA |
|
| 11. |
Gujarat |
GJ |
|
| 12. |
Haryana |
HR |
|
| 13. |
Himachal Pradesh |
HP |
|
| 14. |
Jammu and Kashmir |
JK |
|
| 3[14-A. |
Jharkhand |
JH] |
|
| 15. |
Karnataka |
KA |
|
| 16. |
Kerala |
KL |
|
| 17. |
Lakshadweep |
LD |
|
| 4[17-A. |
Ladakh |
LA] |
|
| 18. |
Madhya Pradesh |
MP |
|
| 19. |
Maharashtra |
MH |
|
| 20. |
Manipur |
MN |
|
| 21. |
Meghalaya |
ML |
|
| 22. |
Mizoram |
MZ |
|
| 23. |
Nagaland |
NL |
|
| 24. |
5[Odisha |
OD] |
|
| 25. |
Pondicherry |
PY |
|
| 26. |
Punjab |
PB |
|
| 27. |
Rajasthan |
RJ |
|
| 28. |
Sikkim |
SK |
|
| 29. |
Tamil Nadu |
TN |
|
| 6[29-A. |
Telangana |
7[TS]] |
|
| 30. |
Tripura |
TR |
|
| 31. |
Uttar Pradesh |
UP |
|
| 8[31-A. |
Uttarakhand |
UK] |
|
| 32. |
West Bengal |
WB |
|
Where the four figures referred to in paragraph 1 reaches 9999, the next series shall begin with alphabet A followed by not more than 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:
9[Provided that the letters shall be in English and the figures shall be in Arabic numerals:
Provided further that the State Government may direct by notification that an additional plate displaying the letters and figures in any other specified Indian language out of those mentioned in the Eighth Schedule of the Constitution, may also be displayed on the motor vehicle, if so desired by the owner of the vehicle:
Provided also that in all cases the letters and figures shall be painted in reflecting colours and shall be shown, in the case of transport vehicles other than those under the Rent a Cab Scheme, 1989, in black on a white ground;in the case of motor vehicles temporarily registered, in red on a yellow ground;in the case of motor vehicles in the possession of dealers, in white on a red ground;in other cases, in white on a black ground;in the case of a transport vehicle under Rent a Cab Scheme, 1989, in yellow on a black ground.]
1. Vide Noti. No. S.O. 444(E), dated June 12, 1989, as amended by Noti. No. 827(E), dated 11-11-1992, published in the Gazette of India, Extra., Part II, Section 3(ii), dt. 12-6-1989.
2. Subs. by S.O. 295(E), dt. 22-1-2020 (w.e.f. 26-1-2020).
3. Ins. by S.O. 14(E), dt. 5-1-2001 (w.e.f. 5-1-2001).
4. Ins. by S.O. 4262(E), dt. 25-11-2019 (w.e.f. 25-11-2019).
5. Subs. by S.O. 1401(E), dt. 21-6-2012 (w.e.f. 21-6-2012).
6. Ins. by S.O. 1324(E), dt. 19-5-2014 (w.e.f. 2-6-2014).
7. Subs. for TG by S.O. 1486(E), dt. 9-6-2014 (w.e.f. 9-6-2014).
8. Subs. by S.O. 606(E), dt. 19-4-2007.
9. Subs. by S.O. 827(E), dt. 11-11-1992 (w.e.f. 11-11-1992).