Section 51(2) in The Orissa Motor Vehicles Rules, 1993
(2)When a State Transport Authority or Regional Transport Authority revokes or cancel any permit-(i)the holder shall surrender Part-A and B of the permit within seven days of receipt of a demand in writing by the State Transport Authority or Regional Transport Authority, as the case may be; and(ii)the authority cancelling or revoking the permit shall send intimation to the authority by which the permit has been countersigned.
