Section 169 in The Orissa Motor Vehicles Rules, 1993
169. Visibility of lamps and registration mark.
(1)No load or other thing shall be placed on any motor vehicle so as or at any time to mark or otherwise interrupt vision of any lamp, registration mark or other mark required to be carried by or exhibited on any motor vehicle under the Act, unless a duplicate of the lamp or marks so marked otherwise obscured is exhibited in the manner required under the Act, for the exhibition of the marked or obscured lamps or mark.(2)All registration and other marks required to be exhibited on a motor vehicle under the provisions of the Act shall at all times be maintained as far as may be reasonably possible in a clear and legible condition.
