Section 54 in The Orissa Motor Vehicles Rules, 1993
54. Grant of goods carriage permit by the Regional Transport Authority for two or more region without the countersignature.
- The Regional Transport Authority of any one region may subject to the provisions of section 88 grant a goods carriage permit to be valid in any other region within the State without the countersignature of the Regional Transport Authority of the other region or each of the other regions concerned and shall as soon as possible, send intimation relating to the issue of such permit to the other region or regions concerned.
