Section 84 in The Orissa Motor Vehicles Rules, 1993
84. Application for permits and receipt thereof.
(1)Application for permit shall be presented personally by the applicant or by his lawyer or duly authorised representative before the Secretary of the State/Regional Transport Authority or any other responsible officer authorised by the Chairman to receive the same;Provided that the Secretary of the State or Regional Transport Authority or such other responsible officer may also receive such application at his discretion from any other person authorised by the applicant in this behalf if his identify is well-known to him.(2)Subject to the provisions of Rule 87 every application shall contain all required particulars including the correct permanent address of the applicant and shall invariably be accompanied by the motor vehicles documents like the registration certificate of the vehicle, fitness certificate and insurance certificate where required, together with the tax clearance certificate in respect of the motor vehicle obtained from the taxing authority. Application for renewal of permit shall also be accompanied by the renewal fee and Part-A of the permit.(3)An application which is not complete in all respects may not be entertained for consideration.(4)The officer receiving the application shall check it or cause it to be checked forthwith to see if it is in order. If the application is defective then it shall not be registered but returned to the party forthwith pointing out the defects found therein and requiring is resubmission after rectifying the defects.(5)If the application is found to be in order, it shall be registered forthwith in the relevant register of application and a receipt in the form attached to the application form shall be given to the person presenting the application.(6)An application for a temporary permit under Clauses (a) and (b) of Sub-section (1) of section 87 shall, if it is received complete in all respects, be disposed of as far as possible within [fifteen days] [Substituted vide Orissa Gazette Extraordinary No. 524 dated 1.5.1998, Notification SRO No. 177/ 98 dated 22.4.1998.] of its presentation. In cases, falling under Clause (c) of Sub-section (1) of section 87, necessary steps for initiating preliminary proceeding should be taken within five days of the receipt of the application and shall be disposed of within fifteen days thereafter.(7)The permit when ready to be delivered may be handed over to the applicant personally or to any person authorised by him after taking his signature on the reverse of the receipt in that behalf, it may also be sent by registered post to any address, if so desired specifically by the applicant at the time of taking the receipt mentioned in Sub-rule (5).(8)An application received by post may be entertained for consideration only when it is received correctly filled up in all respects including the permanent address of the applicant and is also accompanied by the required documents and fees where necessary. In such cases, when the permit is ready it shall be despatched to the applicant by registered post to his permanent address or to such other address as shall have been mentioned in the application. If the application is defective than it shall not be registered but returned to the party pointing out the defects found therein.
