Section 51 in The Orissa Motor Vehicles Rules, 1993
51. Procedure on cancellation, revocation or expiry of permits.
(1)The holder of a permit may at any time surrender the permit to the State Transport Authority or Regional Transport Authority by which it was granted and the State Transport Authority or Regional Transport Authority shall forthwith cancel any permit so surrendered.(2)When a State Transport Authority or Regional Transport Authority revokes or cancel any permit-(i)the holder shall surrender Part-A and B of the permit within seven days of receipt of a demand in writing by the State Transport Authority or Regional Transport Authority, as the case may be; and(ii)the authority cancelling or revoking the permit shall send intimation to the authority by which the permit has been countersigned.(3)Within fourteen days of the expiry of any permit by the efflux of time, the holder shall deliver Part-A and Part-B or Part-B to the State Transport Authority or Regional Transport Authority by which it was issued and the State Transport Authority or Regional Transport Authority receiving any such permit shall intimate the fact to the authority or authorities by which it was countersigned.
