Section 91(3) in The Orissa Motor Vehicles Rules, 1993
(3)(i)If the State/Transport Authority is satisfied that the transfer of a permit may be made it shall call upon the holder of the permit in writing to surrender Parts-A and B of the permit within seven days of the receipt of the order and shall likewise call upon the person to whom the permit is to be transferred to deposit the transfer fee specified under Rule 48.(ii)Upon receipt of Parts-A and B of the permit and of the prescribed fee, the State/Regional Transport Authority shall cancel the particulars of the holder thereon and endorse particulars of the transferee and shall return the permit to the transferee :Provided that where the transferor has got more than one vehicle covered by Part-A of the permit, the State/Regional Transport Authority shall cancel the particulars of the vehicle not required by the transferor and return the permit to him. The transferee shall be issued a fresh Part-A of the permit in respect of the transferred vehicle.(iii)The State/Regional Transport Authority making a transfer of permit as aforesaid may, unless any other Regional Transport Authority by which the permit has been countersigned has by general or special order otherwise required endorse on Parts-A and B of the permit with the words "Transfer of permit valid for..........and also inserting the name of the authority by which the permit has been countersigned with effect from the date of transfer.
