Section 156 in The Orissa Motor Vehicles Rules, 1993
156. Vehicles abandoned on roads.
(1)If any motor vehicle is allowed to stand in any place other than a duly appointed parking place in such a way as to cause obstruction to traffic or danger to any person, any Police Officer may-(i)forthwith cause the vehicle to be moved under its own power or otherwise to the nearest place where the vehicle will not cause obstruction or danger;(ii)unless it is moved to a position where it will not cause obstruction or danger take all reasonable precautions to indicate the presence of the vehicle;(iii)if the vehicle has been stationary in one place for a continuous period of twenty-four hours and adequate steps have not been taken for its repair or removal by the owner or his representative, remove the vehicle and its contents to the nearest place of safe custody.(2)If a motor vehicle has been stationary in a duly appointed parking place for a period exceeding that specified by the competent authority in respect of the said place or, if no such period has been specified, for a period of six hours, any Police Officer may remove the vehicle to the nearest place of safe custody(3)Notwithstanding any fine or penalty which may be imposed upon any person on conviction for the contravention of the provisions of section 122 or of any regulations made by a competent authority in relation to the use of duly appointed parking places, the owner of the motor vehicle or his heirs or assigns shall be liable to make good any expense incurred by any Police Officer in connection with the moving, lighting, watching or removal of a vehicle or its contents in accordance with Sub-rule (1) or (2) and any Police Officer, or any person into whose custody the vehicle has been entrusted by any Police Officer shall be entitled to detain the vehicle until he has received payment and shall upon receiving such payment, give a receipt to the person making payment.(4)[ The penalty referred to in Sub-section (1) of section 201 shall be recoverable by any Officer of the Orissa Motor Vehicles Department not below the rank of Traffic Sub-Inspector or by any Police Officer not below the rank of Sub-Inspector.] [Substituted vide Orissa Gazette Extraordinary No. 686 dated 16.6.1994, Notification SRO No. 588/94 dated 6.6.1994.]
