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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(iv) in Orissa Government Vehicles (Control and Use) Rules, 1978

(iv)In case of minor repairs of urgent nature, the officers-in-charge of the vehicles may do it without consulting the Inspector of Motor Vehicles (Technical). The total cost of such minor repairs during a financial year shall not exceed Rs.1,000.00 for vehicles, Rs.300.00 for two-wheelers like motor cycles and scooters and Rs.150.00 for mopeds. In all other cases estimates for repair/replacement of parts other than tyres, tubes and batteries be framed or checked by the Motor Vehicle Inspector or a Technical Officer of equivalent rank before such repairs/replacements are undertaken.