Section 24 in The Orissa Motor Vehicles Rules, 1993
24. Intimation in respect of vehicles transferred under hiring agreement.
(1)When possession of motor vehicle is transferred by the registered owner to another person under a hiring agreement the registered owner shall forthwith intimate the fact and the full name and address of the transferee to the registering authority of the area in which the said owner has his residence or place of business.(2)Possession shall not in the following circumstances be deemed to have been temporarily transferred for the purpose of Clause (7) of section 2 and under Sub-rule (1)-(i)unless the agreement is in writing and the items thereof include transfer to the hirer of the right of sole use of the vehicle to the exclusion of the owner and all other persons throughout a period of not less than seven days; and(ii)in any case if the vehicle is or is to be driven by the owner or his servant and is or is to normally kept when not in use, upon the premises of the owner.
