Section 60 in The Orissa Motor Vehicles Rules, 1993
60. Condition as to list of passengers.
(1)The owner or operator of every contract carriage other than taxi cabs and autorickshaws, shall maintain a list of passengers travelling in Form XXXI in respect of each trip and such list shall be produced before the officers of the Orissa Motor Vehicles Department on demand or before any other officer authorised by Government for the purpose.(2)The owner/operator of every contract carriage other than motor cabs and auto-rickshaws shall furnish a list of passenger as provided in Sub-rule (1) at the police-station of the area from which the vehicle starts or at the first police-station on the way to its destination.(3)It shall be a condition of every permit of a motor cab or an autorickshaw that the vehicle shall not be driven in a public place except by the permit-holder or licensed driver duly authorised by the permit-holder in writing and that such writing shall be carried by the driver when driving and produced on demand by any Police Officer or Officer of the Orissa Motor Department or any other officer authorised by the Government.
