Section 91 in The Orissa Motor Vehicles Rules, 1993
91. Procedure for transfer of permit.
(1)When the holder of a permit desires to transfer the permit to some other person under Sub-section (1) of section 82 he shall together with the person to whom he desires to make the transfer, make joint application in writing to the State/Regional Transport Authority by which the permit was issued, setting forth reasons for the purpose transfer.(2)The State/Regional Transport Authority may summon both the parties to the application to appear before it and may, if it deems fit, deal with the application as if it were an application for a permit.(3)(i)If the State/Transport Authority is satisfied that the transfer of a permit may be made it shall call upon the holder of the permit in writing to surrender Parts-A and B of the permit within seven days of the receipt of the order and shall likewise call upon the person to whom the permit is to be transferred to deposit the transfer fee specified under Rule 48.(ii)Upon receipt of Parts-A and B of the permit and of the prescribed fee, the State/Regional Transport Authority shall cancel the particulars of the holder thereon and endorse particulars of the transferee and shall return the permit to the transferee :Provided that where the transferor has got more than one vehicle covered by Part-A of the permit, the State/Regional Transport Authority shall cancel the particulars of the vehicle not required by the transferor and return the permit to him. The transferee shall be issued a fresh Part-A of the permit in respect of the transferred vehicle.(iii)The State/Regional Transport Authority making a transfer of permit as aforesaid may, unless any other Regional Transport Authority by which the permit has been countersigned has by general or special order otherwise required endorse on Parts-A and B of the permit with the words "Transfer of permit valid for..........and also inserting the name of the authority by which the permit has been countersigned with effect from the date of transfer.(4)Unless Parts-A and B of the permit have been endorsed as provided in Sub-rule (3) or unless the transfer of the permit has been approved by endorsement by the authority which countersigned the permit the counter signature shall be of no effect after the date of transfer.
