Section 64(2) in The Orissa Motor Vehicles Rules, 1993
(2)Upon receipt of intimation under Sub-rule (1) the Regional Transport Authority or the State Transport Authority, as the case may be, shall after making such enquiries as the authority deems fit enter in the permit the new address and shall intimate the particulars to the authority of any region in which the permit is valid by virtue of countersignature or otherwise.
