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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Motor Vehicles Taxation Rules, 1976

(2)In case such person fails or refuses to drive the vehicle to the place mentioned in the order, the officer making the seizure, may arrange to have vehicle driven to the said place for safe custody in which case, the cost of transporting the vehicle shall be recoverable from the owner or person-in-charge of the vehicle.