Section 11 in Orissa Government Vehicles (Control and Use) Rules, 1978
11.
Persons intending to hire a Government vehicle for non-duty purposes shall make a written application for it to the Officer-in-charge of the vehicle indicating the period for which the vehicle is required and agreeing to pay the prescribed hire charges. Use of Government vehicles is not permissible for journeys to places of entertainment, parties pleasure trips, marriage ceremonies, etc.
