Section 89 in The Orissa Motor Vehicles Rules, 1993
89. Replacement of a particular vehicle authorised by a permit.
(1)If the holder of a permit relating to vehicle, desires at any time to replace the vehicle with another, he shall forward Part-A of the permit and apply in writing to the Transport Authority by which the permit was issued stating the reasons why the replacement is desired and shall-(i)if the new vehicle is in his possession, forward the certificate of registration thereof; or.(ii)if the new vehicle is not in his possession, state any material particulars in respect of which the new vehicle will differ from the old.(2)Upon receipt of an application under Sub-rule (1) the permit granting authority may in its discretion reject the application if-(i)the new vehicle proposed differs in material respect from the old; or(ii)the holder of the permit has contravened the provisions thereof or has been deprived of possession of the old vehicle under the provisions of any agreement of hire purpose :Provided that a difference in the carrying capacity of the vehicle shall not be deemed to be a difference in material respects as referred to in Clause (i) of this Sub-rule.(3)If the permit granting authority grants an application for the replacement of a vehicle under this rule it shall call upon the holder of the permit to produce Part-B of the permit and the certificate of registration of the new vehicle, if not previously delivered to it and shall correct Parts-A and B of the permit accordingly under its seal and signature and return them to the holder.
