Section 46 in The Orissa Motor Vehicles Rules, 1993
46. Forms of permits.
(1)The permits shall be issued in respective Forms specified below, namely :(i)in respect of a stage carriage in Form XXII;(ii)in respect of a contract carriage in Form XXIII;(iii)in respect of a goods carriage in Form XXIV;(iv)in respect of a private service vehicle in Form XXV;(v)in respect of a temporary permit in Form XXVI;(vi)in respect of a motor vehicle adapted to carry more than nine persons not used for hire or reward in Form XXVII;(vii)in respect of goods carriage under National Permit Scheme in Form XXVIII;(viii)in respect of a special permit under Sub-section (8) of Section 88 in Form XXIX;(ix)in respect of a tourist permit under Sub-section (9) of section 88 in Form XXX.(2)The alphabetical symbols for different Regional Transport Authority as specified in the Sixth Schedule shall be levelled on the permit.(3)Serial numbers in different alphabetic series shall be printed on the permit for different Regional Transport Authorities.(4)Forms shall be printed distinguishably in different colours for temporary permits and permanent permits for the State Transport Authority as well as Regional Transport Authorities in duplicate bearing serial numbers out of which the original will be issued to the applicant and the other duplicate retained in the office.(5)Every permit issued or countersigned shall be sealed and signed by the concerned officer of the Transport Authority.
