Section 7(6) in The Orissa Motor Vehicles Rules, 1993
(6)Any person, who has applied for a duplicate driving licence under Rule 6 shall demand and be issued with a receipt from the licensing authority with such particulars evidencing that all documents relating to the licence have been submitted before the licensing authority and shall carry the same with him till the duplicate is issued to him. He shall return the said receipt to the licensing authority on being issued the duplicate licence.
