Section 90(1) in The Orissa Motor Vehicles Rules, 1993
(1)The authority granting permission for the replacement of a vehicle under Rule 89 shall, unless the authority by which the permit was countersigned has by general or special resolution otherwise directed, endorse on the correction made to Parts-A and B of the permit the words "Valid also for counter signature" and shall intimate the fact and particulars of the replacement to the authority concerned.
