Section 39(1) in The Orissa Motor Vehicles Rules, 1993
(1)The regions for the purposes of section 68, shall be [thirty-one] [Substituted vide Orissa Gazette Extraordinary No. 678 dated 27.5.2009-Notification SRO No. 182/2009 dated 27.5.2009.] in number and shall comprise the areas set forth in the Second Schedule to these rules ;Provided that the State Government may, by notification in the Official Gazette, increase the number of the regions and define the area of their jurisdiction.
