Section 36 in The Orissa Motor Vehicles Rules, 1993
36. Furnishing of return by the manufacturer or dealer.
(1)The manufacturer or dealer shall furnish to the registering authority having jurisdiction in the locality the information in Form XIII and Form XIV in respect of the vehicles received in stock and sold by him during every month by fifteenth of the succeeding month.(2)The manufacturer or dealer shall furnish a copy of the sale certificate in Form 21 prescribed under Rule 47 of the Central Motor Vehicles Rules, 1989 to the registering authority of the concerned region where the vehicle is intended to be registered.
