Section 18(1) in The Orissa Motor Vehicles Rules, 1993
(1)Any Magistrate in a proceeding before him, the Additional Commissioner, Transport Secretary or the Under-Secretary of the State Transport Authority, Joint Commissioner, Transport, [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642/13.4.2007.] Joint Commissioner, Transport (Technical)/] Deputy Commissioner, Transport, any Police Officer not below the rank of Deputy Superintendent or the Inspector of Motor Vehicles may suspend the certificate of registration of a motor vehicle under Sub-section (1) of the section 53.
