(2A) 4[ Where a motor vehicle is held tinder a hire- purchase agreement or is subject to hypothecation, the registering authority shall, after assigning the vehicle a registration mark under sub- section (2), inform the person whose name has been specified in the certificate of registration as the person with whom the registered owner has entered into the hire- purchase agreement or, as the case may be, the person in whose favour the vehicle is subject to hypothecation (by sending to such person a notice by registered post acknowledgement due at the address of such person entered in the certificate of registration) the' fact of assignment of the said registration mark.]