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State of Odisha - Section

Section 3 in The Orissa Motor Vehicles Rules, 1993

3. [ Licensing authority. [Substituted vide Orissa Gazette Extraordinary No. 161 dated 1.2.2003-Notification SRO No. 39/ 2003 dated 28.1.2003.]

- The Licensing Authority shall be-
(i)the Regional Transport Officers of the region concerned.
(ii)in case of the Trainees of the Government Driving Training School, the Principal of that Institution.]
(iii)[ In case of International Driving Permit- [Inserted vide Orissa Gazette Extraordinary No. 642/13.4.2007.]
(a)Transport Commissioner-cum-Chairman, State Transport Authority, Orissa,
(b)Additional Commissioner, Transport (Technical),
(c)Principal, Driving Training School, Bhubaneswar,
(d)Deputy Commissioner, Transport of the respective Zones.]