Section 15 in The Orissa Motor Vehicles Rules, 1993
15. Issue of certificate of registration.
- On receipt of an application in Form 20 prescribed under Rule 47 of the Central Motor Vehicles Rules, 1989 and after verification of the documents furnished therewith, the registering authority shall subject to the provisions of section 44, issue to the owner of the motor vehicle a certificate of registration in Form 23 prescribed under Rule 48 of the Central Motor Vehicles Rules, 1989.
