Section 56 in The Orissa Motor Vehicles Rules, 1993
56. Limitation of capacity of stage carriage and contract carriage.
- The State Government may by notification in the Official Gazette, on the recommendation of Regional Transport Authority, specify the areas within which no stage carriage or contract carriage shall be used having seating accommodation for more than twenty-five passengers and no permit shall authorise the use within such areas of any such stage carriage or contract carriage.
