Section 66 in The Orissa Motor Vehicles Rules, 1993
66. Records to be maintained.
(1)The Regional Transport Authority may by general or special order require the owner of any transport vehicle to maintain records and submit returns in respect of the vehicles such form as the authority may specify and such records and returns shall inter alia include particulars of the daily use of the vehicle in respect of the following, namely :(i)the name and licence number of the driver and conductor and other attendants, if any;(ii)the route upon which or the area within which the vehicle was used;(iii)the number of Kilometres travelled;(iv)the times of commencement and termination of a journey and any halt on a journey when the driver obtained rest;(v)the weight of goods carried between specified places and the nature of the goods;(vi)in the case of goods carried in a stage carriage, the number of trips and the meterage when goods were carried solely and when goods were carried in addition to passengers and in that case, the number of seats available for passengers.(2)No owner or other person shall cause or allow any person to drive transport vehicle unless the owner or other person has in his possession a record in writing of the name and address of the driver as set forth in his driving licence, the number of the licence and the name of the authority by which it was issued.
