Section 47(1) in The Orissa Motor Vehicles Rules, 1993
(1)Subject to the provisions of section 88, a Regional Transport Authority which issues a permit (hereinafter referred to as the Original Transport Authority) may extend the effect of the permit to any other region within the State and may attach condition to the permit with effect to such other region and may vary the conditions of the permit in different regions :Provided that subject to the provisions of the following sub-rules, the vehicle to which the permit refers are normally kept within the region of the Original Transport Authority.
