Section 26(8) in The Orissa Motor Vehicles Rules, 1993
(8)The registering authority may not insist upon the production of vehicle at the time of and for the purpose of temporary registration if the application for temporary registration is made to the registering authority through the dealer with required documents, namely, the particulars in Form 21 and Form 22 appended to the Central Motor Vehicles Rules, 1989 duly issued under hand and seal by the dealer or manufacturer or his authorised agent or representative. A copy of the sale certificate issued in Form 21 and initial certificate of road worthiness certified in Form 22 shall be attested and be retained by the registering authority and the original shall be returned along with the temporary certificate of registration to the dealer or manufacturer or his authorised or representative.
