Section 43(4) in The Orissa Motor Vehicles Rules, 1993
(4)In case where the disposal of any matter relates to contract carriage or stage carriage permit in respect of more than one region, such disposal shall be made by the State Transport Authority;Provided that the State Transport Authority may delegate its powers to a Regional Transport Authority or to its Chairman to dispose of a matter relating to a contract carriage permit in respect of a motor cab valid in more than one region.
