Section 13 in The Orissa Motor Vehicles Rules, 1993
13. Assignment and exhibition of registration marks.
(1)The registering authority shall assign to each motor vehicle, registered a registration mark in accordance with Sub-section (6) of section 41.(2)The registration marks to be assigned under Sub-section (6) of section 41, in accordance with the groups of letters allotted to the States by the Central Government from time to time by notification in the Official Gazette, by the registering authority specified in the first column of the first Schedule to these rules, shall be as set forth in the corresponding entry in the second column of the Schedule.(3)The registration mark shall be displayed in such form and in such manner as specified in Rules 50 and 51 of the Central Motor Vehicles Rules, 1989.
