Section 52 in The Orissa Motor Vehicles Rules, 1993
52. Renewal of permits.
(1)Applications for the renewal of a permit shall be made, in writing to the State/Regional Transport Authority by which the permit was issued, within the time specified in Sub-section (2) of section 81 and shall be accompanied by Part-A of the permit and the fees prescribed in Rule 48 :Provided that the State/Regional Transport Authority may entertain an application for renewal of the permit made after the time referred to above, as per the enabling provisions Sub-section (3) of section 81.(2)On receipt of the application, the State/Regional Transport Authority may call for such further particulars or documents as it may considered to be necessary.(3)The Stage/Regional Transport Authority renewing a permit shall call upon the holder to produce Part-B thereof, as the case may be, and shall endorse Part-A and B accordingly and shall return them to the holder.
