(1)Save in the case of temporary permit, where the registration marks of the vehicle is to be entered in the permit and applicant is not on the date of application in possession of the vehicle duly registered, the applicant shall within one month of the sanction of the application by the State Transport Authority in order that 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 required, been entered therein, and in the event of any applicant failing to produce the certificate of registration within the prescribed period, the State Transport Authority may revoke its sanction of the application.
