Section 176(2) in The Orissa Motor Vehicles Rules, 1993
(2)[ The Officers of the Orissa Motor Vehicles Department, not below the rank of Traffic Sub-Inspector/Junior Inspector of Motor Vehicles shall draw a vehicle checking report in Form XLV when it is detected that the owner/driver of a motor vehicle has committed offence under the provisions of Motor Vehicles Act and rules made thereunder and at the border checkgates such report shall be issued in Form XLVI.] [Inserted vide Orissa Gazette Extraordinary No. 68 dated 15.1.2001, Notification SRO No. 27/ 2001 dated 5.1.2001]Provided that the Constable of Motor Vehicles (Enforcement) Wing shall also exercise the powers under the provisions of Sub-section (1) of section 119, Sub-section (1) of section 130 and Clause (a) of Sub-section (1) of section 132.
