Section 47(3) in The Orissa Motor Vehicles Rules, 1993
(3)Subject to the provisions of Sub-rule (2), the Original Transport Authority may issue a contract carriage permit to be operative in another region or regions if it attaches a condition to the permit to the effect that the vehicle or vehicles shall only be used beyond the region of the Original Transport Authority under contract for a return journey commencing and ending within the Original Transport Authority and shall not be offered for hire outside that region.
