Section 16 in The Orissa Motor Vehicles Rules, 1993
16. Registration records to be kept by the registering authority.
- Every registering authority shall keep in Form 24 prescribed under Rule 49 of the Central Motor Vehicles Rules, 1989, a permanent register of motor vehicles registered by it under Sub-section (5) of section 41 and of motor vehicles of other State for which new registration marks are assigned by it under Sub-section (2) of section 47 and shall also enter in such record under the respective registration number all changes made with reference to the provisions of Sub-section (10) or Sub-section (14) of section 41, Sub-section (5) of section 49, Sub-section (6) of section 50, Sub-sections (1), (2), (3) and (5) of section 51, Sub-section (4) of section 52, orders of suspension under section 53 and orders of cancellation under Sections 54 and 55.
