Section 78(1) in The Bihar Motor Vehicles Rules, 1992
(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 in position of the vehicle then the application shall within one month of the sanction of the application by the Transport Authority may specify, produce before the 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.
