Section 22(10) in The Orissa Motor Vehicles Rules, 1993
(10)If, owing to mechanical break-down or other cause a motor vehicle is, after the expiry of the certificate, outside the functional area of the Inspector by whom the certificate is to be renewed an inspector of Motor Vehicles, or in his absence, the Junior Inspector of Motor Vehicles or the officer authorised under the proviso to Sub-rule (1) may, without prejudice to any penalty to which the owner or driver may have become liable, if the vehicle is in his opinion fit for use, by endorsement in Form IV and subject to such conditions as he may specify, authorise its continued use for such time as may reasonably be necessary for vehicle to return to the area of the Inspector by whom the certificate should be renewed, and the vehicle may be driven to such area in accordance with such endorsement but shall not be used after return to that area until the certificate has been renewed.
