Every permit must contain the Registration Mark(s) of the vehicles(s) which shall ply by virtue of the permit granted and during the period prescribed by the Transport Authority granting the permit in the offer letter which shall not normally exceed one month from the date on which the offer letter is issued, the grantee must produce the documents in respect of the vehicle(s) showing that he is in possession of the vehicle(s) as owner thereof and that the change of address of vehicle(s) concerned has been effected to within his State, if previously registered outside this State, and that the vehicle(s) is/are not covered by any kind of permit(s) :Provided that the Transport Authority granting the permit may, for reasons to be recorded in writing, extend the validity of the offer letter up to six months from the date of issue of the same in exceptional cases.]
