Section 73(2) in The Orissa Motor Vehicles Rules, 1993
(2)Where any application has been made by any person in connection with grant of a stage carriage permit or a goods carriage permit under Subsection (1) of section 71 or section 78, the permit granting authority shall, not subsequent to the issue of the permit vary the permit or any condition therein in a manner prejudicial to any person by whom such application has been made unless the authority has afforded such person a reasonable opportunity of making an objection or suggestion in respect of the proposed variation of the permit or any condition thereof.
