Section 84(8) in The Orissa Motor Vehicles Rules, 1993
(8)An application received by post may be entertained for consideration only when it is received correctly filled up in all respects including the permanent address of the applicant and is also accompanied by the required documents and fees where necessary. In such cases, when the permit is ready it shall be despatched to the applicant by registered post to his permanent address or to such other address as shall have been mentioned in the application. If the application is defective than it shall not be registered but returned to the party pointing out the defects found therein.
