Section 87(1) in The Orissa Motor Vehicles Rules, 1993
(1)Save in the case of temporary permit, where the registration mark of the vehicle is to be entered on the permit and the applicant is not at the date of application in possession of the registration mark of the vehicle duly registered then the applicant shall, within one month of the sanction of the application by the State or Regional Transport Authority, or such longer period as the authority may specify, produce the certificate of registration of the vehicle before that authority in order that the particulars of the registration mark may be entered in the permit.
