Section 26 in The Orissa Motor Vehicles Rules, 1993
26. Temporary registration of motor vehicles.
(1)A temporary certificate of registration under section 43 shall be issued by the registering authority of the area in which it is applied for.(2)An application for temporary registration shall be in Form 20 prescribed under Rule 47 of the Central Motor Vehicles Rules, 1989 and clearly marked "Temporary".(3)A temporary certificate of registration shall be in Form VII.(4)The authority granting a temporary certificate of registration shall in all cases, forward a copy of Form VII to the registering authority in whose area the vehicle is to be ordinarily kept.(5)The authority granting a temporary certificate of registration shall assign a temporary registration mark to the vehicle and the owner shall cause the said mark to be affixed to the front and rear of the motor vehicle in the manner prescribed for exhibiting registration marks.(6)The letters "TEMP" shall be used before the temporary registration number allotted to the vehicle. The temporary registration number shall be so chosen that it is not one of those already allotted to permanent registration mark of any other vehicle or shall not come in the serial so soon. Such temporary registration number may also be refused for any other vehicle after the expiry of the period of temporary registration to be so fixed by the registering authority.(7)The fee for temporary registration shall be fifty per cent of the fee prescribed for registration of the particular vehicle under Rule 81 of the Central Motor Vehicles Rules, 1989.(8)The registering authority may not insist upon the production of vehicle at the time of and for the purpose of temporary registration if the application for temporary registration is made to the registering authority through the dealer with required documents, namely, the particulars in Form 21 and Form 22 appended to the Central Motor Vehicles Rules, 1989 duly issued under hand and seal by the dealer or manufacturer or his authorised agent or representative. A copy of the sale certificate issued in Form 21 and initial certificate of road worthiness certified in Form 22 shall be attested and be retained by the registering authority and the original shall be returned along with the temporary certificate of registration to the dealer or manufacturer or his authorised or representative.
