Section 84(1) in The Orissa Motor Vehicles Rules, 1993
(1)Application for permit shall be presented personally by the applicant or by his lawyer or duly authorised representative before the Secretary of the State/Regional Transport Authority or any other responsible officer authorised by the Chairman to receive the same;Provided that the Secretary of the State or Regional Transport Authority or such other responsible officer may also receive such application at his discretion from any other person authorised by the applicant in this behalf if his identify is well-known to him.
