Section 87 in The Orissa Motor Vehicles Rules, 1993
87. Entry of registration mark on permit.
(1)Save in the case of temporary permit, where the registration mark of the vehicle is to be entered on the permit and the applicant is not at the date of application in possession of the registration mark of the vehicle duly registered then the applicant shall, within one month of the sanction of the application by the State or Regional Transport Authority, or such longer period as the authority may specify, produce the certificate of registration of the vehicle before that authority in order that the 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 therein and in the event of any applicant failing to produce the certificate of registration within the prescribed period, the State or Regional Transport Authority may revoke its sanction of the application.
