Section 122 in The West Bengal Motor Vehicles Rules, 1989
122. Entry of registration mark on permit.
(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.(2)No permit shall be issued until the registration mark of the vehicle to which it relates has been. if the form of permit so requires, entered therein and in the event of any applicant falling to produce the certificate for registration within the prescribed period, the Regional Transport Authority may withdraw its sanction of the application.
