Section 76 in The Orissa Motor Vehicles Rules, 1993
76. Intimation of damage or failure of public service vehicle.
- The permit-holder of any stage carriage or any contract carriage by reference to the registration number of such vehicles shall, within seven days of the occurrence, report in writing to the Transport Authority by which the permit was issued any failure of, or damage to, such vehicle or to any part thereof of such a nature as to render the vehicle unit for use in accordance with the conditions of the permit for a period exceeding thirty days.
