Section 129A(5) in The Orissa Motor Vehicles Rules, 1993
(5)The [Additional/] [Inserted vide O. Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) may, on receipt of an application under Sub-rule (4), grant or renew authorisation in Form XLI. Where grant or renewal of an application is refused, he shall furnish the applicant an order in writing specifying the reasons for such refusal and refund the security deposit in full and fifty per cent of the fee paid alongwith the application and accordingly will issue a refund voucher.
