Section 20 in Orissa Government Vehicles (Control and Use) Rules, 1978
20.
The expenditure on maintenance and repairs of Government vehicles shall not exceed the ceilings specified in Annexure-I and I-A. Replacement of tyres/tubes and batteries shall be regulated by the norms fixed in Annexure-II and II-A. For replacement of tyres, tubes, batteries, specific recommendation of the Motor Vehicle Inspector or a Technical Officer of equivalent rank shall be necessary only where such replacement is considered necessary by the Officer-in-charge of the vehicle before expiry of the life-span fixed in Annexures-II and II-A. The norms and guidelines as laid down in Annexure-III shall be followed for maintenance affecting the over all life of Government vehicles except the two wheelers referred to in Rule 19 (iv).
