Section 30 in The Orissa Motor Vehicles Rules, 1993
30. The grant of certified copies of records relating to registration and licences.
- A certified copy of the particulars of the certificate of registration entered in the record in accordance with Sub-section (5) of section 41 or of the particulars of any licence for the driving of a motor vehicle, shall be furnished to the persons applying for the same on payment of a fee of [rupees fifty] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] for each vehicle or licence, as the case may be.
