Section 88 in The Orissa Motor Vehicles Rules, 1993
88. Entry of registration mark on temporary permit.
(1)A temporary permit may, if the State or the Regional Transport Authority thinks fit, be granted to any person whether he is the registered owner of the vehicle or vehicles to be used thereunder or not.(2)When, at the time of application for a temporary permit, the applicant is not in possession of the vehicle or vehicle or has not entered into a contract to hire that vehicle or vehicles or otherwise satisfies the State or Regional Transport Authority that he is for good and sufficient reason unable to specify the registration mark or marks of the vehicle or vehicle to be used under the permit applied for, the State or the Regional Transport Authority, as the case may be may,, if it is satisfied that undue inconvenience would otherwise be caused, issue a temporary permit in which the registration mark of vehicle is not set out, and may if it thinks fit require as a condition of the permit that the applicant shall, within twenty-four hours, or such longer period as the authority may specify of the commencement of the first journey under the authorisation of the temporary permit, furnish to the authority particulars of the registration mark.(3)Nothing contained in a temporary permit shall be deemed to authorise the use of any vehicle which is not duly registered or in respect of which there is not in existence a valid certificate of fitness of which otherwise contravenes any of the provisions of the Act or the rules made thereunder.
