Section 51(3) in The Orissa Motor Vehicles Rules, 1993
(3)Within fourteen days of the expiry of any permit by the efflux of time, the holder shall deliver Part-A and Part-B or Part-B to the State Transport Authority or Regional Transport Authority by which it was issued and the State Transport Authority or Regional Transport Authority receiving any such permit shall intimate the fact to the authority or authorities by which it was countersigned.
