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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(1)(a) in The Orissa Motor Vehicles Rules, 1993

(a)to its Chairman or Secretary
(i)its powers under section 72, section 74, section 76, section 79, Sub-section (9) of section 88 and Sub-section (12) of section 88 respectively to grant with or without modification of the application or to refuse to grant a stage carriage permit, a contract carriage permit, a private service vehicle permit a goods carriage permit, a tourist vehicle permit and a national permit; to attach conditions to such permit and to vary such conditions;
(ii)its powers to grant a permit to a private motor vehicle adapted to carry more than nine persons excluding the driver;
(iii)its powers under Sub-section (1) of section 88 to countersign or to refuse to countersign a permit, to attach conditions to the permit thus countersigned and to revoke a counter signature of permit;
(iv)to exercise the powers of the Regional Transport Authority in the circumstances specified in Sub-section (3) of section 68, which may be delegated under Rule 42 to its Chairman or Secretary or any other officer subject to the conditions specified in the said rule;