Section 19(ii) in Orissa Government Vehicles (Control and Use) Rules, 1978
(ii)Spare parts should be purchased from authorised dealers of the manufacturer wherever such dealers are available. For places where such authorised dealers of the manufacturers are not available, list of shops selling genuine parts should be circulated by the Inspector of Motor Vehicles from whom such purchases are to be made. The Officer-in-charge of the vehicle should purchase the parts from any such approved shop. When spare parts are purchased from shops other than the authorised dealers and approved shops the same should be got checked by the Inspector of Motor Vehicles who after check should record his findings. An undertaking should be obtained by Inspector of Motor Vehicles from the approved firms/shops that he should be liable for damage in case the supplies are proved to be spurious.
