Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(4) in The Orissa Motor Vehicles Rules, 1993

(4)After causing the vehicle to be inspected or making such enquiries, as he may deem to be necessary, the registering authority shall assign a gross vehicle weight to the vehicle and call upon the registered owner to produce the certificate of registration and shall enter the same thereon.