Section 78 in The Bihar Motor Vehicles Rules, 1992
78. 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 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.(2)No permit shall be issued until the registration mark of the vehicle to which it relates has, if the form of permit so requires, been entered and in the event of any applicant failing to produce the certificate of registration within the specified period, the Transport Authority may withdraw its sanction of the application.
