Section 122(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Where the registration mark of the vehicle is to be entered on the permit and the applicant is not, on the date of application, the registered owner of the vehicle, then, the applicant shall, within one month of the sanction of the application by the Regional Transport Authority, or by such longer period as such Transport Authority may specify, produce before that Authority the certificate of registration of the vehicle registered in his name in order that particulars of the registration mark may be entered in the permit.
