Section 7 in The Orissa Motor Vehicles Rules, 1993
7. Duties of persons holding a licence to drive a transport vehicle.
(1)Any person to whom a driving licence or a duplicate driving licence has been issued under these rules shall retain and carry such driving licence, while driving or in control of such transport vehicle.(2)The person holding such driving licence shall keep such licence issued to him in safe custody and shall produce the same before any authority, authorised in this behalf on demand for verification thereof for the purpose of the Act and these rules.(3)Such person shall before the expiry of the driving licence shall make application for renewal thereof upon payment of usual fees and in the manner as provided under Rule 18 of the Central Motor Vehicles Rules, 1989.(4)A person not authorised to drive a particular class or description of the transport vehicle shall not drive such vehicle except under the authorisation of a learner's licence.(5)Any person authorised to drive a transport vehicle under the licence issued to him shall abide by all the rules and regulations provided in the Act and the rules made thereunder.(6)Any person, who has applied for a duplicate driving licence under Rule 6 shall demand and be issued with a receipt from the licensing authority with such particulars evidencing that all documents relating to the licence have been submitted before the licensing authority and shall carry the same with him till the duplicate is issued to him. He shall return the said receipt to the licensing authority on being issued the duplicate licence.
