Section 17(2) in The Orissa Motor Vehicles Rules, 1993
(2)The registering authority shall on receipt of the application for renewal of the certificate of registration of a motor vehicle other than a transport vehicle shall cause the vehicle to be examined by the Inspector of Motor Vehicles or a Junior Inspector of Motor Vehicles and of the later's recommendation, renew the certificate of registration and such renewal shall remain valid for a period of five years from the date on which it is granted.
