Section 173 in The Orissa Motor Vehicles Rules, 1993
173. Delegation of powers by State Government.
(1)District Magistrate are authorised to exercise in their respective jurisdictions the powers conferred by Sub-section (2) of the section 112, section 115, Sub-secs (1) and (2) of section 116 and section 117.(2)The powers conferred by section 114 may be exercised by any Police Officer in uniform of and above the rank of Sub-Inspector.
