Section 71 in The Orissa Motor Vehicles Rules, 1993
71. Badges and uniform to be worn by the driver of a transport vehicle.
(1)The driver of a public-service vehicle or of a goods carriage shall display on his left side of the chest a metal badge in the form illustrated in the Third Schedule to these rules issued by and inscribed with the name of the authority by which an authorisation to drive a public service vehicle or to drive a transport vehicle without the special authorisation to drive a public service vehicle, as the case may be, has been granted and the word "driver' together with van identification number.(2)Driver of a transport vehicle shall not hold more than one such badge issued by an authority in the State.(3)The fee for the issue of badge as aforesaid shall be fifteen rupees. If the badge is lost or destroyed a duplicate badge shall be issued by the authority by which it was issued on payment of twenty rupees and upon the return to the issuing authority of a badge or a duplicate badge the driver shall be entitled to a refund of eight rupees.(4)If at any time the authorisation on a driver's licence entitling him to drive a transport vehicle is suspended or revoked by any authority or by any Court or cease to be valid by the efflux of time the driver shall within seven days surrender the badge to the authority by which it was issued.(5)The driver of a public service vehicle while on duty shall display on his right side of the chest of the uniform worn by him a plate in white plastic of size 8 centimetres x 2.5 centimetres inscribed with his name in bold back letters of size 0.5 centimetres in English and Oriya one below the other respectively. The Cost of the name plate shall be borne by the driver himself.(6)The driver of a public service vehicle shall wear a Khaki uniform consisting of long trousers and a bush shirt or coat having two pockets and a pair of shoes.(7)No driver shall lend or transfer the badge prescribed in these rules to any other person.(8)Any person finding a driver's badge shall, unless he returns the same to a person whom he knows to be the holder, forthwith surrender it to the authority by which it was issued or to a Police Officer.
