Section 157(3) in The Orissa Motor Vehicles Rules, 1993
(3)The driver of any goods vehicle shall upon demand by a competent authority so drive and manipulate the vehicle as to place it or any wheel or wheels thereof, as the case may be, upon any weigh bridge or wheel-weigher in such a manner that the weight of the vehicle or the weigh transmitted by any wheel or wheels may be exhibited by the weigh bridge or wheel-weigher.
