Section 35(1) in The Orissa Motor Vehicles Rules, 1993
(1)An Officer-in-charge of the police-station, where the theft of a motor vehicle is reported by the owner or any other person in possession of the vehicle, shall immediately after registering the report, and intimation to the State Transport Authority, Orissa or the officer authorised by the State Transport Authority in Form IX and send a copy thereof to the registering authority where the vehicle is registered and to all other registering authorities located in the State.
