Section 89(1) in The Orissa Motor Vehicles Rules, 1993
(1)If the holder of a permit relating to vehicle, desires at any time to replace the vehicle with another, he shall forward Part-A of the permit and apply in writing to the Transport Authority by which the permit was issued stating the reasons why the replacement is desired and shall-(i)if the new vehicle is in his possession, forward the certificate of registration thereof; or.(ii)if the new vehicle is not in his possession, state any material particulars in respect of which the new vehicle will differ from the old.
